Section 73A(3) in Maharashtra Factories Rules, 1963
(3)No gas-holder shall be taken into use in any factory for the first time unless -(a)information giving details of gas-holder is recorded in a register in Form 13A;(b)certificate of its internal and external examination in Form 13B is obtained either from the manufacturer or from any person competent to conduct such examination; and(c)such certificate is in possession of the occupier;
