Section 65(6)(c) in Maharashtra Factories Rules, 1963

[Cites 0, Cited by 0] [Section 65(6)] [Section 65] [Entire Act]

State of Maharashtra - Subsection

Section 65(6)(c) in Maharashtra Factories Rules, 1963

(c)if during any examination, any doubt arises as to the ability of the pressure vessel or plant to work safely until the next prescribed examination, the competent person shall enter in the prescribed Form, his observations, findings and conclusions with reasons therefor and other relevant remarks and may authorise the pressure vessel or pressure plant to be used and kept in operation, subject to a lowering of maximum safe working pressure, or to more frequent or special examination or test or subject to both of these conditions.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 65(6)(c) in Maharashtra Factories Rules, 1963