56A. [ Water-sealed Gasholder. [Added vide Punjab Government Notification No. GSR-168/CA- 63/48/Section 112/Amd.(3)/64, dated the 8th July, 1964.]
(1)The expression "Gasholder" means a water-sealed gasholder which has a storage capacity of not less than 141.5 cubic metres (5,000 cft.)(2)Every gasholder shall be of adequate material and strength, sound construction and properly maintained.(3)Where there is more than one gasholder in the factory every gasholder shall be marked in a conspicuous position with a distinguishing number of letter.(4)Every gasholder shall be thoroughly examined externally by a competent person at least once in a period of 12 months.(5)In the case of gasholder of which any lift has been in use for more than 10 years, the internal state of the sheeting shall, within one year of the coming into operation of these rules and thereafter at least every period of four years, be examined by a competent person by means of electronic or other accurate devices:Provided that if the Chief Inspector is satisfied that such electronic or other accurate devices are not available, he may permit the cutting of samples from the crown and the sides of the holder:Provided further, that if the above inspection raises a doubt, an internal visual examination shall be made.(6)All possible steps shall be taken to prevent or minimise ingress of impurities in the gasholder.(7)No gasholder shall be repaired or demolished except under the direct supervision of a person who by his training and experience and his knowledge of the necessary precautions against risks of explosion and of persons being overcome by gas is competent to supervise such work.(8)(i)All samples discs cut under sub-rule (5) shall be kept readily available for inspection.(ii)A permanent register duly signed by the occupier and manager shall be maintained in Form No. 33.(iii)The result of examinations by a competent person carried out under sub- rules (4) and (5) shall be in Form No. 33-A.(iv)A copy of the report in Form No. 33-A shall be kept in the register in Form No. 33 and both the register and the report shall be readily available for inspection.(9)[Omitted vide notification No. G.S.G. 74/C.A.-63/48/Section-112/Amd.(II)/71, dated the 18th November, 1971.]]
