(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.
