Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 68] [Entire Act]

Union of India - Subsection

Section 68(5) in The Gas Cylinders Rules, 2004

(5)Where evidence is given at an enquiry of any neglect as having caused or contributed to the explosion or accident or of any defect in or about or in connection with any installation or any vehicle appearing to the Magistrate to require a remedy and the Chief Controller or Controller or the officer nominated by him is not present at the enquiry, the Magistrate shall send to the Chief Controller notice in writing of the neglect or defect.