(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.
