Section 73A(1) in Maharashtra Factories Rules, 1963
(1)In this rule, a gas-holder means any vessel having storage capacity of not less than 140 cubic metres and used for storage of combustible gas, wherein the gas is stored at pressure controlled by a water seal between the fixed and the moving parts of the storage vessel, and includes vessels of smaller size, in respect of which the Chief Inspector declares that in the interest of the safety of workers working near such a vessel, provisions of this rule should apply.
