(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 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.
