Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 79(1)] [Section 79] [Entire Act]

State of Kerala - Subsection

Section 79(1)(d) in Kerala Factories Rules, 1957

(d)[ Ventilation ducts, pneumatic conveyors and similar equipment involving various fire risk should be provided with flame-arresting or automatic fire extinguishing appliances or fire resisting dampers electrically inter located with heat sensitive smoke detectors and air conditioning plant system.] [Clause (d) substituted by SRO No. 1149/2001 dt. 28-12-2001]