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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Rajasthan - Subsection

Section 58(2) in Rajasthan Factories Rules, 1951

(2)Exceptions.— Nothing in this rule shall apply to:—
(a)[x x x] [Omitted by No. 3, dated 27.7.1987.]
(b)Vessels made of ferrous materials having an internal operating pressure not exceeding 1 kg/cm:
(c)Steam boilers, steam and feed pipes and their fittings coming under the purview of Indian Boilers Act, 1923 (V of 1923):
(d)[x x x] [Omitted by No. 3, dated 27.7.1987.]
(e)Vessels in which internal pressure is due solely to the static head of liquid;
(f)Vessels with a nominal water capacity not exceeding 500 litres connected in a water pumping system containing air that is compressed to serve as a custion;
(g)Vessels for nuclear energy application; and
(h)[x x x] [Omitted by No. 3, dated 27.7.1987.]
(i)Working cylinders of steam engines or prime movers, feed pumps and steam traps: turbine casings; compressor cylinders; steam separators or dryers; steam strainers; steam de-super heaters: oil separators; air receivers for fire sprinkler installations: air receivers of monotype machine provided the maximum working pressure of the air receiver does not exceed 1.33 kg. /cm2 and the capacity 85 liters; air receivers of electrical circuit breakers: air receivers of electrical relays, air vessels on pumps, pipe coils accessories of instruments and appliances, such as cylinders and piston assemblies used for operating relays and interlocking type of guards; vessels with liquids subjected to static head only; and hydraulically operating cylinders other than any cylinder communicating with an air loaded accumulator.