Section 65(1) in Maharashtra Factories Rules, 1963
(1)In this rule,-(a)'competent person' means person who is, in the opinion of the Chief Inspector capable by virtue of his qualifications, training and experience of conducting a thorough examination and pressure tests, as required, on a pressure vessel or plant and of making a full report on its condition;(b)'maker' means any person in whose name the pressure plant or pressure vessel is either manufactured under a patent or sold;(c)'pressure plants' means the pressure vessel along with its pipings and other fittings operated at a pressure greater than the atmospheric pressure;(d)'pressure vessel' means any vessel subjected to or operated at a pressure greater than the atmospheric pressure.
