.-(1) If in any matter which is not provided for by any express provision of, or condition of a license granted under these rules, the Controller finds any compressed gas filling station or a storage place, where a cylinder is being filled or possessed, or any part thereof or anything or practice therein or connected therewith or with the handling or transport of compressed gas cylinders, dangerous or defective, so as, in his opinion, to tend to endanger the public safety or the bodily safety of any person, such Controller may by an order in writing require the occupier of such filling station or storage place or the owner of the cylinder to remedy the same within such time as may be specified in the order, and the said occupier shall carry out the orders within the specified time.(2)Where the occupier or owner objects to an order made under sub-rule (1), he may appeal to the Chief Controller within the time specified in the order for compliance with it.(3)Every appeal preferred under sub-rule (2) shall be in writing and shall be accompanied by a copy of the order appealed against and shall be made within a period of thirty days from the date of the order appealed against.(4)If the occupier or owner fails to comply with an order made under sub-rule (1) within the time specified in it or, where an appeal is preferred under sub-rule (2), fails to comply with the order of the Chief Controller thereon within the time fixed in such order, he shall be deemed to have committed a breach of this rule.
