67A. [ Water Sealed Gas Holder. [Inserted by Notification No. 3688-4113-XVI, dated 1-6-1968.]
(1)The expression "gas holder" means a water-sealed gas-holder which has a storage capacity of not less than 141.5 cubic meters (5000 cf.)(2)Every gas-holder shall be of adequate material and strength, sound construction and properly maintained.(3)Where there is more than one gas-holder in the factory every gasholder shall be marked in a conspicuous position with a distinguishing number or letter.(4)Every gasholder shall be thoroughly examined externally by a competent person at least once in a period of 12 months.(5)In the case of gasholder of which any lift has been in use for more than two years, the internal state of the sheeting shall, within one year of the coming into Operation of these rules and thereafter at least every period of four years, be examined by a competent person by means of electronic or other accurate devices :Provided that if the Chief Inspector is satisfied that such electronic or other accurate devices are not available, he may permit the cutting of samples from the crown and the sides of the holder :Provided further that if the above inspection raises a doubt, an internal visual examination shall be made.(6)All possible steps shall be taken to prevent or minimise ingress or impurities in the gasholder.(7)No gasholder shall be repaired or demolished except under the direct supervision of a person who by his training and experience and his knowledge of the necessary precautions against risks of explosion and of person being overcome by gas, is competent to supervise such work.(8)(i)All sample discs cut under sub-rule (5) above shall be kept readily available for inspection.(ii)A permanent register in Form 9-A duly signed by the occupier or manager shall be maintained giving the following particulars :(a)The serial number of the gasholder, vide Rule 3 above and the particulars of manufacture i.e. maker's name, date of manufacture, capacity, number of lifts, pressure thrown by holder when full of gas.(b)The dates of inspections carried out as required under Rules 4 and 5 above and by whom carried out.(c)The method of Inspection used.(d)Date of painting etc.(e)Nature of repairs and name of person carrying out repairs, and(f)Remarks.(iii)The results of examinations by a competent person carried out under sub-rule (4) and (5) shall be in the Form No. 9-A.(iv)A copy of the report shall be kept in the register and both the register and the report shall be readily available for inspection.]Rule prescribed under sub-section (2) of Section 34
