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State of Kerala - Section

Section 201 in Kerala Factories Rules, 1957

201. Entry into bleaching powder chambers.

- No person shall enter a chamber for the purpose of withdrawing the charge of bleaching powder unless and until
(i)the chamber is efficiently ventilated , and
(ii)the air in the chamber has been tested and found to contain no more than 2.5 grains of free chlorine gas per cubic foot.
A register containing details of all such tests shall kept in a form approved by the Chief Inspector of Factories.