Section 2 in Petroleum and Natural Gas Regulatory Board (Technical Standards and Specifications including Safety Standards for LPG Storage, Handling and Bottling Facilities) Regulations, 2019
2. Definitions.
(1)In these regulations, unless the context otherwise requires: -(a)"Act" means the Petroleum and Natural Gas Regulatory Board Act, 2006 (19 of 2006);(b)"Approved Type" , in respect of an equipment, means the specific approval for use of the equipment under specified conditions by competent authority or authorized person, in this behalf, as the case may be;(c)"Area Classification" means a method of classifying an area zone wise or group wise based on the presence of explosive gas or vapour - air mixture vis-a-vis the requirement of precautions for construction and use of electrical apparatus;(d)"Board" means the Petroleum and Natural Gas Regulatory Board established under sub-section (1) of section 3 of the Act;(e)"Bonding" means the process by which two electrical conducting bodies are connected using a conductor to maintain electrical continuity to prevent sparking between two conducting bodies;(f)"Bullet" means a horizontal cylindrical pressure vessel used for storage or transportation of LPG by rail or road;(g)"Chapter" means the Chapter of the Schedule in which it Occurs;(h)"Compressed Gas" means any permanent gas, liquefiable gas or gas dissolved in liquid under pressure or gas mixture which in a closed container exercises a pressure either exceeding 2.5 kg/sq.cm. abs @ 15°C or a pressure exceeding 3.0 kg/Sq.cm. abs @ 50°C, or both;(i)"Cylinder" means a portable LPG container up to 1000 liters water capacity used for both domestic and industrial purposes;(j)"Design Pressure" means the saturated vapour pressure at design temperature;(k)"Explosive mixture" means a mixture of combustion agent (oxidizing product-gas, vapour, liquid or solid) and a fuel (oxidisable product - gas, liquid or solid) in such proportions that it could give rise to a very rapid and lively oxidization reaction liberating more energy than is dissipated through conduction and convection;(l)"Earthing" means the provision of a safe path of electrical current to ground, in order to protect structures, plant and equipment from the effects of stray electrical current, and electrostatics discharge;(m)"Filling Ratio" is the ratio of weight of LPG in a container to the weight of water the same container can hold at 15°C;(n)"Fire safe" as applied to valves, means the concept of controlling the leakage to an acceptable level after damage encountered during and after the fire achieved by dual seating;(o)"Fire proofing" means an insulation that provides a degree of fire resistance to protect substrates like vessels, piping and structures for a predetermined time period against fire;(p)"Flammability" means the percentage of volume of any flammable vapour in air-vapour mixtures capable to form an explosive mixture;(q)"Flammable (or Inflammable)" means any substance which when tested in a specified manner will ignite when mixed with air on contact with a flame and will support combustion;(r)"Gas-Free" means the concentration of flammable or toxic gases, or both in a pressure vessel or pipeline is within the safe limits specified for persons to enter and carryout hot work in such vessel or pipeline;(s)Hazardous area: An area shall be deemed to be a hazardous area, where -i petroleum having flash point below 65°C or any flammable gas or vapour in a concentration capable of ignition is likely to be present; andii. petroleum or any flammable liquid having flash point above 65°C is likely to be refined, blended, handled or stored at or above its flash point;(t)"Horton Sphere" means a spherical pressure vessel used for storage of LPG;(u)"Hot Work" means an activity which may produce enough heat to ignite a flammable airhydrocarbon mixture or a flammable substance;(v)"Kerb Wall" means a wall of appropriate height and size constructed of suitable material and designed to contain the LPG spillage and to direct it to a safe location around the storage vessel;(w)"Liquefied Petroleum Gas (LPG)" means a mixture of light hydrocarbons containing propane, isobutene, normal butane, butylene, or such other substance which is gaseous at normal ambient temperature and atmospheric pressure but may be condensed to liquid state at normal ambient temperature by the application of pressure and conforms to IS:4576 or IS 14861";(x)"LPG facilities" means a group of one or more units or facilities i.e. unloading or loading, storage, pumps, compressors, bottling, receipt or dispatch through pipelines and like other facilities and associated systems like utilities, fire water storage and fire water network, control room, administration service buildings, stores and like other associated system;(y)"process unit" means a unit having integrated sequence of operation, physical and chemical and may involve preparation, separation, purification, or change in state, energy content or composition;(z)"Purging into service" is the replacement of air in a closed system by an inert substance and replacement of the later by combustible gas, vapour, or liquid;(aa)"Purging out of service" is the replacement of normal combustible content of a closed system by an inert substance, and replacement of the later by air;(bb)"Schedule" means the Schedule appended to these regulations;(cc)"Shall" indicates that the provision in which it Occurs is mandatory;(dd)"Should" indicates that the provision in which it Occurs is recommendatory but not mandatory;(ee)"Tare Weight" means the weight of the cylinder together with any fitting permanently attached to it including the weight of valve;(ff)"Maximum Working Pressure" is saturated vapour pressure at design temperature;(gg)"Water Capacity" means the maximum volume of water in litre that a container can hold at 15 °C; and(hh)"Vessel" means a pressure vessel used for more than 1000 liters water capacity for storage or transportation of LPG.(2)Words and expressions used and not defined in these regulations, but defined in the Act or in the rules or other regulations made there under, shall have the meanings respectively assigned to them in the Act or in the rules or such other regulations, as the case may be.
