Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 58A] [Entire Act]

State of Rajasthan - Subsection

Section 58A(5) in Rajasthan Factories Rules, 1951

(5)In the case of gasholder of which any lift has been in use for more than ten years. the internal state of sheeting shall, within one year of the coming into operation of these rules, and thereafter at least after 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.