Section 3 in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016
3. General exemptions.
- Nothing in these rules shall apply to vessel(s) which form part of a processing plant. For the purpose of this rule, vessels forming part of a processing plant shall mean vessel(s) in which a unit process or unit operation is carried out and vessel(s) which contain, as a process requirement, compressed gas received from and consumed in the same processing plant, provided that the water capacity of the vessel(s) shall be such that the gas stored therein at the maximum working pressure shall not exceed the requirement for feeding the consuming point(s) for a period not exceeding sixteen hours at the designed flow rate.
