(1)The rule shall apply to ovens and driers, except those used in laboratories or kitchens of any establishment and those which have a capacity below 325 litres.(2)For the purpose of this rule, "oven" or "drier" means any enclosed structure, receptacle, compartment or box which is used for backing, drying or otherwise processing of any article or substance at a temperature higher than the ambient temperature of the air in the room or space in which the oven or drier is situated and in which a flammable or explosive mixture of air and a flammable substance is likely to be evolved within the enclosed structure receptacle, compartment or box or part thereof on account of the article of substance which is baked, dried or otherwise processed within it.(3)Electrical power supplied to every oven or drier shall be by means of a separate circuit provided with an isolation switch.(4)(a)Every oven or drier shall be properly designed on sound engineering practice and be of good construction sound materials and adequate strength, free from any patent defects and safe if properly used.(b)No oven or drier shall be taken into use in a factory for the first time unless a competent person has thoroughly examined all its parts and carried out the tests as are required to establish that the necessary safe systems and controls provided for safety in operation for the processed which to be used and a certificate of such examination and tests signed by that competent person has been obtained and is kept available for inspect,on.(c)All parts of an oven or drier that has undergone any alteration or repair which has the effect of modifying any of design characteristics, shall not be used unless a thorough examination and test as mentioned in Clause (b) have been carried out by a competent person and a certificate of such examination and tests signed by that competent person has been obtained and is kept available for inspection.
