(13)[ If the Chief Inspector of Factories has reason to believe that the construction or use of pressure vessels is such that inspection is not necessary or practicable he may, subject to such conditions, if any, exempt such pressure vessels from any or all of the provisions of this rule.]Explanation. - Competent person for the purpose of Sections 28 and 29 of the Act and Rules 60, 61 and 67-A shall mean a person who is a degree holder or a diploma-holder in Mechanical Engineering of recognised university or institution and has at least two years practical experience in examining, testing and safe working of hoists and lifts, lifting, machines and pressure vessels, and belts.]
