Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Kerala - Section Section 162 in Kerala Factories Rules, 1957 162. Leakage of inflammable liquids. (a)provision shall be made to confine by means of bund walls, sumps, etc. possible leakage from vessels containing inflammable liquids.(b)Adequate and suitable fixed fire fighting appliances shall be installed in the vicinity of such vessels
