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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Punjab - Subsection

Section 66(1) in The Punjab Factory Rules, 1952

(1)"Class A fire". - Fire due to combustible materials such as wood, textiles, paper, rubbish and the like;
(i)"light hazard". - Occupancies like offices, assembly halls, canteens, rest-rooms, ambulance rooms and the like;
(ii)"ordinary hazard". - Occupancies like saw mills, carpentry shop, small timber yards, book binding shops, engineering worshop and the like;
(iii)"extra hazard". - Occupancies like large timber yards, godowns storing fibrous materials, flour mills, cotton mills, jute mills, large wood working factories and the like;