Section 44(2) in The Static And Mobile Pressure Vessels (Unfired) Rules, 1981
(2)[ An examination of the vehicle to check that the vehicle is maintained as per sub-rule (1) shall be carried out every six months by a competent person and a certificate in the prescribed pro forma shall be issued by him.] [Substituted by G.S.R. 264(E), dated 10.3.1993. ]
