3. Filling, possession, import and transport of cylinders
.-(1) No person shall fill any cylinder with any compressed gas or import, possess or transport any cylinder so filled or intended to be filled with such gas unless:-(a)such cylinder and its valve have been constructed to a type and standard specified in Schedule I as amended from time to time by an order issued by the Chief Controller;(b)the test and inspection certificates issued by the Inspecting Authority in respect of cylinder and its valve are made available to the Chief Controller and prior approval of the said authority is obtained.(2)For obtaining approval under clause (b) of sub-rule (1), the following particulars shall be submitted to the Chief Controller:-(i)total number and serial numbers of the cylinders;(ii)name and address of the manufacturers of the cylinders;(iii)specification of the cylinders and the valves;(iv)previous approval, if any;(v)the test and inspection certificates in respect of the cylinders;(vi)the test and inspection certificates pertaining to the valves fitted/to be fitted to the cylinders;(vii)scrutiny fee as specified in Schedule V.(3)The test and inspection certificates required to be obtained from the Inspecting Authority in respect of cylinders and valves inspected and certified by it in accordance with the approved design and specification or code shall give the information included in Schedule II.(4)(a)Any person desiring to manufacture cylinders, valves, LPG regulators attached to self-closing valves, multi-function valves and other fittings shall obtain approval from the Chief Controller and in order to seek such approval, submit the particulars set forth in Schedule III and scrutiny fee as specified in Schedule V together with design drawings and calculations duly endorsed by Inspecting Authority.(b)For any subsequent changes in the design drawing, a fresh approval shall be obtained.(5)Notwithstanding anything contained in sub-rule (1), cylinders of specifications not conforming to the specifications specified in Schedule I and imported into India for filling and shipment to the country of origin or supply to a foreign going vessel touching Indian port, could be filled with such gas, provided:(a)the cylinder has passed the hydrostatic test or hydrostatic stretch test, as the case may be, within the period specified in these rules and the pressure applied during the test shall be the test pressure marked on the cylinder;(b)the cylinder is not filled with-(i)any liquefiable gas in excess of the filling ratio specified in IS: 3710 for low pressure liquefiable gases and IS: 8866 for high pressure liquefiable gases;(ii)any permanent gas at a pressure in excess of the pressure for which the cylinder is designed;(c)a separate record of the cylinder tested and filled is maintained at the filling station;(d)the filled cylinders are removed from the filling station and shipped off as expeditiously as possible.
