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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Madhya Pradesh - Subsection

Section 67(6) in The M.P. Factories Rules, 1962

(6)Pressure vessel or plant being taken into use. - (a) No new pressure vessel or plant shall be taken into use in a factory after coming in force of this rule unless it has been hydrostatically tested by a competent person at a pressure, at least 1.3 times the design pressure and not pressure vessels or plant which has been previously used or has remained isolated or idle for a period exceeding 2 months or which has undergone alterations or repairs shall be taken into use in a factory unless it has been thoroughly examined by a competent person externally if practicable and has been hydrostatically tested by the competent person at a pressure which shall be 1-5 times the maximum permissible working pressure :Provided, however, that the pressure vessel or plant which is so designed and constructed that it cannot be safety finned with water or liquid or is used in service where even some traces of water cannot be tolerated, shall be pneumatically tested at a pressure not less than the design pressure or the maximum permissible working pressure as the case may be :Provided further that the pressure vessel or plant which is lined with glass shall be tested hydrostatically or pneumatically as required at pressure not less than the design pressure or maximum permissible working pressure as the case may be.Design pressure shall be not less than the maximum permissible working pressure and shall take into account the possible fluctuations of pressure during actual operations.
(b)No pressure vessel or plant shall be used in a factory unless there has been obtained from the maker of the pressure vessel or plant or from the competent person a certificate specifying the design pressure or maximum permissible working pressure thereof, and stating, the nature of tests of which the pressure vessel or plant and its fittings (if any) have been subjected and every pressure vessel or plant so used in a factory shall be marked so as to enable it to be indemnified as to be the pressure vessel or plant to which the certificate relates and the certificate shall be kept available for perusal by the Inspector;
(c)No pressure vessel or plant shall be permitted to be operated or used at a pressure higher than its design pressure or maximum permissible working pressure as shown in the certificate.