[20th
January 2022] G.S.R. 44(E).-WHEREAS
the draft of certain rules further to amend the Gas Cylinder Rules, 2016 was
published in the Gazette of India, Extraordinary, Part II, Section 3,
Sub-Section (i), dated the 25th June, 2021, vide number G.S.R. 462 (E), dated
the 25th June, 2021, inviting objections and suggestions from all persons
likely to be affected thereby, before the expiry of a period of thirty days
from the date on which the copies of the Official Gazette containing the said
notification were made Available to the public; AND WHEREAS, the
copies of the said Gazette were made available to the public on 25th June,
2021; AND WHEREAS,
objections and suggestions received from the public on the said draft rules
were considered; NOW, THEREFORE, in
exercise of the powers conferred by sections 5 and 7 of the Explosives Act,
1884 (4 of 1884), the Central Government hereby makes the following rules
further to amend the Gas Cylinder Rules, 2016, namely:- (1)
These rules may be called
the Gas Cylinders (Amendment) Rules, 2022. (2)
They shall come into force
on the date of their publication in the Official Gazette. "(c)
All the high pressure cylinders and
Cryogenic containers used for filling of Non-Toxic, Non-Flammable Gases and
Liquids shall have permanent and tamper proof marking in form of Bar Code or
RFID or QR code or any means of electronic identification number at conspicuous
place on cylinders and containers. Provided that for the
cylinders manufactured before the publication of these rules shall have above
said permanent and tamper proof marking, before expiry of six months in case of
oxygen cylinders and one year in case of other non-toxic and non-flammable gas
cylinders from the date of publication of these rules."Gas
Cylinders (Amendment) Rules, 2022
In the Gas Cylinders Rules, 2016 in rule 6, in Sub-rule (2) after clause (b),
the following clause shall be inserted, namely:-