(3)Nothing in this rule shall apply to-(a)any vessel which comes within the scope of the Indian Boiler Act, 1923 (V of 1923),(b)metal bottles or cylinders used for the storage or transport of compressed gases or liquefied or dissolved gases under pressure covered by the Gas Cylinder Rules, 1940 framed under the Indian Explosives Act, 1884 (IV of 1884);(c)feed pumps, steam traps, turbine casings, compressor, cylinders, cylinders of prime-movers, steam separators or dryers, steam strainers, steam de-superheater, oil separators, air receivers for fire sprinkler installations, air receivers of monotype machines, provided the maximum working pressure of the air receiver does not exceed 20 lbs. per square inch and capacity, does not exceed 3 cubic feet, air receivers of electrical circuit breakers, air receivers of electrical relays, air vessels on pumps, pipe coils, accessories of instruments and appliances, such as cylinders and piston assemblies used for operating relays and interlocking type of guards, vessels with liquids subject to static head only and hydraulically operating cylinders other than any communicating with an air loaded accumulator, and(d)Water sealed gas-holder mentioned in rule 57-A.Note.-For the purposes of this rule, the expression-(a) "thin walled vessels," means vessel incapable of holding weight of water;(b)"competent person" means a person holding any of qualifications exempting him from passing Parts A and B of the Associate Membership Examination of the Institution of Engineers (India) or any other person whom the Chief Inspector considers competent for any specified purpose by virtue of his experience; and(c)"vessel" means an enclosed vessel of any capacity and include any other plant or machinery working at a pressure higher than the atmospheric pressure.
