(1)The expression "gasholder" means a water sealed gasholder which has a storage capacity of not less than 141.5 cubic mtres. (5000 cft.)(2)Every gasholder shall be adequate material and strength, sound construction and properly maintained.(3)Where there is more than one gasholder 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 a gasholder of which any lift has been in use for more than 10 years, the internal state of the sheeting shall, within one year of the coming into operation of these rules and thereafter at least within every 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 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 minimize ingress of 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 persons being overcome by gas is competent to supervise such work.(8)(i)All sample disescut under sub-rule (5) above shall be kept readily available for inspection.(ii)A permanent register in Form No. 37 duly signed by the occupier or manager shall be maintained giving the following particulars:(a)the serial number of the gasholder [vide sub-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 date of inspection carried out as required under sub-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 result of examination by a competent person carried out under sub-rules (4) and (5) shall in Form No. 38(iv)A copy of the report in Form No. 38 shall be kept in the register and both the register and the report shall be readily available for inspection.(9)The Inspector shall ensure that every gasholder is duly examined periodically as required by sub rules (4) and (5)
