44. No license needed for possession in certain cases.
- Notwithstanding anything contained in rule 43, license shall not be necessary for-(a)possession of any cylinder filled with a compressed gas by a carrier or other person for the purpose of transport in accordance with the provisions of these rules;(b)possession of cylinders for own use and not meant for sale or trading filled with,-(i)any flammable and non-toxic gas when the total number of cylinders containing such gas does not exceed twenty five or the total weight of gas does not exceed 200 kg., whichever is less, at a time;(ii)any non-flammable non-toxic gas when the total number of such cylinders does not exceed two hundred at a time;(iii)any toxic gas when the total quantity of such cylinders does not exceed five at a time;(iv)acetylene gas contained in cylinder in dissolved state when the total quantity of such cylinder does not exceed twenty five at a time.(c)The provisions of sub-clause 44(b) shall not be applicable for liquefied petroleum gas when the total quantity of gas does not exceed 100 kg at a time for own use, distribution or sale from a sales room belonging to the dealer or distributor of respective oil marketing company.Notwithstanding anything contained in rule 43, license shall not be obligatory for working places where LPG cylinders are directly connected to the manifold, but the requirements of IS :6044 Part-1 shall be complied with, such manifold installations and shall be constructed adapting the sound engineering practices and the quantity of the LPG at any point of the time shall not exceed the limits prescribed in IS-6044 Part-1;
