(9)Report by competent person. - (a) If during any examination any doubt arises as to the ability of the pressure vessel or plant to work safety until the next prescribed examination the competent person shall enter in the register his observations, findings, and conclusions with other relevant remarks with reasons any may authorise the pressure vessel or plant to be used and kept in operation subject to a lowering of maximum permissible working pressure, or to more frequent of special examination or test, or subject to both of these conditions;(b)A report of the result of every examination or test carried out shall be completed in the prescribed Form No. 9 and shall be signed by the person making the examination or test, and shall be kept available for perusal by the Inspector at all hours when the Factory or any part thereof is working;(c)Where the report of any examination under these rules specified any condition for securing the safe working of any pressure vessel or plant, the pressure vessel or plant shall not be used unless the specified conditions is fulfilled;(d)The competent person making report of any examination under this Rule, shall within seven days of the completion of the examination sent to the Inspector a copy of the report in every case where the maximum permissible working pressure reduced or the examination shows that the pressure vessel or plant or any part thereof can not continue to be used with safety unless certain repairs are carried out or unless any other safety measure is taken.
