Section 73A(5) in Maharashtra Factories Rules, 1963
(5)If any lift of the gas-holder has been in use for more than ten years before the date of final notification, then every gas- holder shall be examined externally and internally (a) within two years, if it has been examined within the last two years, (b) within one year if it has not been examined within the last two years before the aforesaid date.
