On January 20, 2022, the Central Government notified Gas Cylinders (Amendment) Rules, 2022 to amend the Gas Cylinder Rules, 2016.
Key Amendments:
- In the Gas Cylinders Rules, 2016, in rule 6 relating to ‘Markings on Cylinders, in Sub-rule (2) the following clause shall be inserted:
“(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.