35. Periodicity of examination and testing of cylinders.
(1)No person shall fill any cylinder with any compressed gas unless the cylinder has been examined and subjected to hydrostatic test or hydrostatic stretch test, as the case may be, and other tests set forth in Schedule IV within such period as is specified in IS:15975 issued by Bureau of Indian Standards or as approved in writing by the Chief Controller.(2)Any testing station desiring to obtain recognition for periodical testing and examination of cylinders shall provide the facilities set forth in Schedule IV and shall submit to Chief Controller the particulars of the facilities provided and a scrutiny fee specified in Schedule V.(3)The cylinder testing stations approved by the Chief Controller shall have the facilities for evacuation of cylinders, neutralization or scrubbing for toxic and corrosive gases and cylinder condemnation.(4)Permission for cylinders testing station shall initially be granted for a period of one year, which may be extended to a maximum period of ten years subject to the production of valid ISO accreditation certificate issued by any nationally or internationally accredited agency, testing records for the period of validity and on payment of fee as specified in Schedule V.
