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Union of India - Section

Section 6 in The Static And Mobile Pressure Vessels (Unfired) Rules, 1981

6. Repair to pressure vessels .-(1) No person shall carry out any repairs, additions or alterations to any vessel unless the proposed repairs, additions or alterations and their method of execution have been approved by the Chief Controller. Any such repairs, additions or alterations approved by the Chief Controller shall be carried out in the manner and by practices acceptable under the design code referred to in rule 12:

Provided that nothing in this rule shall apply to the replacement of any of the fitments of the vessel which does not involve any heating.
(2)Before any repairs, additions or alterations are carried out to any vessel, the same shall be completely emptied and purged with an inert gas.
(3)Complete record of repairs, additions or alterations referred to in sub-rule (1) shall be maintained and made available to the Chief Controller and his permission shall be obtained before recommissioning the vessel.