Section 65(6) in Maharashtra Factories Rules, 1963
(6)(i)The maximum safe working pressure and the date of the last examination shall be plainly marked on every pressure vessel or pressure plant and no pressure plant or pressure vessel shall be operated or used at a pressure higher than the maximum safe working pressure.(ii)No pressure plant or pressure vessel which has been previously used or has remained isolated or idle for a period exceeding 6 months or which has undergone repairs or alternations shall be used in a factory unless it is examined and tested by a competent person.(iii)No pressure vessel or pressure plant shall be taken into use for the first time in any factory unless-(a)a certificate specifying the maximum safe working pressure and the tests to which it was subjected to, is obtained from the maker; and(b)it is thoroughly examined by a competent person in the premises where it is used;(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.(d)where the report of any examination under this rule specifies any conditions and suggestions for the working of a pressure plant or pressure vessel the same shall not be used except in accordance with those conditions and suggestions.
