27. Observance of safety distance from the licensed storage shed necessary. - (1) Carbide shall be stored-
(a)if in quantities aggregating more than 200 kilogrammes but not exceeding 500 kilogrammes in a suitable uninhabited building at least 3 metres away from any other premises;(b)if in quantities aggregating more than 500 kilogrammes and not more than 5000 kilogrammes in a suitable uninhabited building at least 6 metres away from any other premises;(c)if in quantities aggregating more than 5000 kilogrammes, in a suitable uninhabited building at least 9 metres away from any other premises.(2)Not more than 1000 metric tonnes of carbide shall be stored in anyone building, provided that not more than 250 metric tonnes of carbide is stored in anyone room or other part of the building.(3)A carbide storage shed may also form a part of, or attached to an Acetylene plant provided that it is separated from other portions of the plant by substantial partition and the entire building including the carbide storage shed, observes a safety distance of 15 metres from any other premises:Provided that the Chief Controller may allow the storage shed at a distance of less than 15 metres in the case of Acetylene plants which have been under operation before these rules have come into force and under such conditions as he may specify.(4)Every building storing carbide shall be surrounded by a wall or fence of at lest 1.8 metres high to prevent unauthorised persons having access to the shed and are enclosed by such wall or fence shall cover the safety zone required to be kept clear.
