.-(1) Any cylinder which fails to pass periodic examination or test or which loses in its tare weight by over 5 per cent or which for any other defect is found to be unsafe for use or after expiry of the service life of the cylinder, shall not be filled with any compressed gas and shall be destroyed by flattening it as a whole or after being cut into pieces in such a manner that the pieces cannot again be joined together by welding or otherwise to form a cylinder, under intimation to the owner of the cylinder, as specified in IS: 8198.Explanation .-Service life of On-board CNG cylinders to be twenty years and Auto LPG containers made of low carbon steel to be fifteen years unless otherwise specified in the respective codes.(2)All markings on the cylinder shall be defaced before it is destroyed.(3)History sheets or records of such cylinders shall be closed and kept on record for a period of one year. Reports of the details of such closed history cards or records shall be sent to the Chief Controller, in writing, on the 1st of January, April, July and October every year.(4)A cylinder, which has been used for the generation of any gas or for any purpose other than storage, transportation and use of compressed gas, shall be deemed to have been condemned and unsuitable for such use as a cylinder within the meaning of these rules.
