Section 142(c) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
(c)Every pressure plant or equipment shall be thoroughly examined by the competent person -(i)externally, once in every period of six months;(ii)internally, once in every period of twelve months; and(iii)by hydraulic test once in a period of four years;(iv)an examination of such pressure plant and equipment is maintained on Form-20.
