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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Kerala - Subsection

Section 79(1) in Kerala Factories Rules, 1957

(1)Processes, equipment, plant, etc., involving serious explosion and serious fire hazards-
(a)[ All process, storages, equipments, plants etc. involving serious explosion and flash fire hazard shall be located in segregated buildings where the equipment shall be so arranged that only a minimum number of employees are exposed to such hazards at any time.] [Clause (a) substituted by SRO No. 1149/2001 dt. 28-12-2001]
(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 hazard shall, wherever possible, be so constructed and installed that in case of fire, they can be easily isolated.
(d)[ Ventilation ducts, pneumatic conveyors and similar equipment involving various fire risk should be provided with flame-arresting or automatic fire extinguishing appliances or fire resisting dampers electrically inter located with heat sensitive smoke detectors and air conditioning plant system.] [Clause (d) substituted by SRO No. 1149/2001 dt. 28-12-2001]
(e)[ In all work places having serious fire or flash fire hazards, passages between machines installations or piles of material should be at least 90cm.wide. For storage piles, the clearance between the ceiling and the top of the pile should not be less than 2 metres] [Clause (e) substituted by SRO No. 1149/2001 dt. 28-12-2001.]