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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Madhya Pradesh - Subsection

Section 72(1) in The M.P. Factories Rules, 1962

(1)Processes, equipment, plant, etc. involving serious explosion and serious fire hazards. -
(a)All processes, storages, equipments, plant, etc., involving serious explosion and flash fire hazards shall be located in segregated buildings where the equipment shall be so arranged that only minimum number of employees are exposed to such hazards at any one time.
(b)All industrial processes involving serious fire hazard shall be located in buildings or work places separated from one another by walls of fire-resistant construction.
(c)Equipment and plant involving serious fire or flash fire hazards shall, whenever possible be so constructed and installed that in case fire, they can be easily isolated.
(d)Ventilation ducts, pneumatic conveyors and similar equipment involving a serious fire is risk shall be provided with flamerresting or automatic fire extinguishing appliances, or fire resisting dampers electrically interlocked with heat sensitive/smoke detectors and the air-conditioning plant system.
(e)In all work places having serious fire or flash fire hazards, passages between machines, installations or piles of material shall be at least 90 cm. wide. For storage piles, the clearance between the ceiling and the top of the pile shall not be less than 2 m.