(8)No vessel which has previously been used shall be taken into use in any factory for the first time until it has been examined and reported in accordance with the foregoing sub-rules and no new vessel shall be taken into use unless there has been obtained from the maker of the vessel, or from a competent person, a certificate specifying the maximum permissible working pressure thereof, and stating the nature of the tests to which the vessel and its fitting (if any) has been subjected, and the certificate is kept available for perusal by an Inspector, and the vessel is so marked as to enable it to be identified as the vessel to which the certificate relates.
