/595Whereas a draft of the Gas Cylinders Rules, 2003 was published as required by section 18 of the Explosives Act, 1884 (4 of 1884) in the Gazette of India, Extraordinary, Part II, section 3, sub-section (i), dated the 20th October, 2003, vide notification of the Government of India in the Ministry of Commerce and Industry, (Department of Industrial Policy and Promotion), number G.S.R. 822(E), dated the 20th October, 2003, inviting objections and suggestions from all persons likely to be affected thereby, before the expiry of a period of forty-five days from the date of publication of the said notification in the Official Gazette;And whereas, the said Gazette was made available to the public on the 20th October, 2003;And, whereas objections and suggestions received from the public on the said draft rules have been duly considered by the Central Government;Now, therefore, in exercise of the powers conferred by sections 5 and 7 of the Explosives Act, 1884 (4 of 1884) and in supersession of the Gas Cylinders Rules, 1981, except in respect things done or omitted to be done before such supersession, the Central Government hereby makes the following rules, namely:-
