(8)(i)All sample discs cut under sub-rule (5) above shall be kept readily available for inspection.(ii)A permanent register in Form 9-A duly signed by the occupier or manager shall be maintained giving the following particulars :(a)The serial number of the gasholder, vide Rule 3 above and the particulars of manufacture i.e. maker's name, date of manufacture, capacity, number of lifts, pressure thrown by holder when full of gas.(b)The dates of inspections carried out as required under Rules 4 and 5 above and by whom carried out.(c)The method of Inspection used.(d)Date of painting etc.(e)Nature of repairs and name of person carrying out repairs, and(f)Remarks.(iii)The results of examinations by a competent person carried out under sub-rule (4) and (5) shall be in the Form No. 9-A.(iv)A copy of the report shall be kept in the register and both the register and the report shall be readily available for inspection.]Rule prescribed under sub-section (2) of Section 34
