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

State of Madhya Pradesh - Subsection

Section 67(1) in The M.P. Factories Rules, 1962

(1)Interpretation-
(a)"design pressure" means the maximum pressure that a pressure vessel or plant is designed to withstand safety when operating normally;
(b)"maximum permissible working pressure" is the maximum pressure at which a pressure vessel or plant is permitted to be operated or used under this rule;
(c)"plant" means a system of piping that is connected to a pressure vessel and is used to contain a gas, vapour of liquid under pressure greater than the atmospheric pressure and includes that pressure vessel;
(d)"pressure vessel" means an unfired vessel that may be used for containing, storing, distributing, transferring, distilling, processing or otherwise handling any gas, or liquid under pressure greater than the atmospheric pressure and includes any pipe line fitting or other equipment attached thereto or used in connection therewith; and.
(e)"competent person" means a person who is, in the opinion of the Chief Inspector, capable by virtue of his qualification, training and experience conducting a thorough examination and pressure tests, as required on a pressure vessel or plant, and of making a full report on its condition.