Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 33 in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016

33. Certificate of safety.

- A certificate of safety in the proforma prescribed by the Chief Controller and signed by a competent person shall be furnished to the licensing authority before any vessel is used for the storage of any compressed gas or whenever any addition or alteration to the installations or foundations for the vessel is carried out.