Section 2 in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016
2. Definition.
- In these rules, unless the context otherwise requires, -(i)"Act" means the Indian Explosives Act, 1884 (4 of 1884);(ii)"approved" means a drawing, design, specification or code approved by the Chief Controller;(iii)"Auto LPG" means liquefied petroleum gas meant for automotive fuel conforming to IS:14861;(iv)"Auto LPG dispensing station" means a premises used for storing and dispensing Auto LPG as automotive fuel to the motor vehicles;(v)"Auto LPG dispensing operator" means a company recognized by the Chief Controller for management and operations of Auto LPG dispensing station having qualification and experience specified in Schedule II;(vi)"bottling plant" means a premises where cylinders are filled with compressed gas;(vii)"Chief Controller" means the Chief Controller of Explosives;(viii)"competent person" means a professional organization comprising of at least two persons recognized by the Chief Controller, for such gases and vessels and for such period as may be specified as competent for carrying out tests, examination, inspections, certification for installations and transport vehicles as stipulated in these rules, if the constituent members of the organization possess the qualifications and experience and other requirements as set out in Appendix IIA to these rules and the recognition is granted as per procedure laid down in rule 12:Provided that the Chief Controller may relax the requirements of qualifications in respect of a competent person if such person is exceptionally experienced and knowledgeable but not the requirements in respect of the facilities at his command;(ix)"Compressed Gas" means any permanent gas, liquefiable gas, or cryogenic liquid under pressure or gas mixture which in a closed pressure vessel exercises a pressure exceeding one atmosphere (gauge) at the maximum working temperature and includes Hydrogen Fluoride. In case of vessel without insulation or refrigeration, the maximum working temperature shall be considered as 550 C;(x)"Controller of Explosives" includes the Joint Chief Controller of Explosives, Deputy Chief Controller of Explosives, Controller of Explosives and Deputy Controller of Explosives;(xi)"corrosion" means all forms of wastage, and includes oxidation, scaling, mechanical abrasion and corrosion;(xii)"critical temperature" means the temperature above which gas cannot be liquefied by the application of pressure alone;(xiii)"cryogenic liquid" means liquid form of permanent gas having normal boiling point below minus 150°C;(xiv)"cryogenic pressure vessel" means a pressure vessel intended for storage or transportation of cryogenic liquid and includes cold converters, vacuum insulated evaporators, vacuum insulated storage or transport tanks and thermosyphon tanks and includes a permanently installed cryogenic pressure vessel of 1000 litre water capacity or less for storage of cryogenic liquid;(xv)"Gas Cylinder" or "Cylinder" means any closed metal container having a volume exceeding 500 ml but not exceeding 1000 litres intended for the storage and transport of compressed gas, including any liquefied petroleum gas (LPG) container or compressed natural gas (CNG) cylinder fitted to a motor vehicle as its fuel tank but not including any other such container fitted to a special transport or undercarriage and includes a composite cylinder and cryogenic container, however, the water capacity of cylinders used for storage of CNG, nitrogen, compressed air, etc., may exceed 1000 litres up to 3000 litres provided the diameter of such cylinder does not exceed 60 cm;(xvi)"design" includes drawings, calculations, specifications, codes and all other details necessary for the complete description of the pressure vessel and its construction;(xvii)"design pressure" means the pressure used in the design calculations of vessel for the purpose of determining the minimum thickness of the various component parts of the vessels;(xviii)"dispenser" means an equipment installed in liquefied petroleum gas dispensing station, meant for dispensing liquefied petroleum gas as automotive fuel to motor vehicles;(xix)"district authority" means-(a)in towns having a Commissioner of Police, the Commissioner or a Deputy Commissioner of Police; and(b)in any other place, the District Magistrate;(xx)"filling density" means the ratio of weight of liquefiable gas allowed in a pressure vessel to the weight of water that the vessel will hold at 150C;(xxi)"fill point" means the point of the inlet pipe connection of a vessel where hose is connected for filling the compressed gas into the vessel;(xxii)"fittings" means the safety fittings that are directly fitted on the pressure vessel including safety relief valves, excess flow valves, level measuring, temperature measuring and pressure measuring devices;(xxiii)"flammability range" means the difference between the minimum and maximum percentage by volume of the gas in mixture with air that forms a flammable mixture at atmospheric pressure and ambient temperature;(xxiv)"flammable compressed gas" means gas 13 percent or less of which when mixed with air forms a flammable mixture or whose flammable range with air is greater than 12 per cent.;(xxv)"Form" means the Form appended to these rules;(xxvi)"gas free" in relation to a pressure vessel means the concentration of flammable or toxic gases or both in a pressure vessel is within the safe limits specified for a person to enter and carry out hot work in such vessel;(xxvii)"gas tanker degassing station" means a premises holding consent of State Pollution Control Board to facilitate de-gassing, evacuation and making gas free the flammable and, or, toxic and or corrosive gases present in a Compressed Gas Mobile Tanker to carry out external and internal inspections, NDT and Hydraulic test as required under the rules and purge and render the Tanker for safe re-fill, and shall meet the requirements given in Appendix-IIB;(xxviii)"Inspector" means a professional organization recognized by the Chief Controller for certifying pressure vessels and their fittings after carrying out stage wise inspection during fabrication as stipulated in the rules so as to ensure that the pressure vessels are designed and constructed in accordance with IS:2825 or any other Code approved by the Chief Controller, if the constituent members of the organization possesses the qualification and experience and other requirements as set out in Appendix IIA to these rules and the recognition is granted as per procedure laid in rule 12;(xxix)"installation" means any place which has been specially prepared for the storage of compressed gas in pressure vessels;(xxx)"liquefiable gas" means any gas that may be liquefied by pressure above at -100 C, but will be completely vaporised when in equilibrium with normal atmospheric pressure (760 mm Hg) at 300 C;(xxxi)"liquefied petroleum gas" includes hydrocarbon gases in liquefied state at normal ambient temperature by the application of pressure, and conforming to the Indian Standard Specification No. IS:4576;(xxxi(a)) "LNG" means liquefied natural gas;(xxxii)"motor vehicle" means a vehicle having the meaning assigned to it in sub-section (28) of Section 2 of the Motor Vehicle Act 1988 (59 of 1988);(xxxiii)"mounded vessel" means a storage vessel sited above ground and completely covered by a mound of earth or similar inert material except for nozzles, manhole covers, inspection covers fitted on vessel;(xxxiv)"NDT" means Non Destructive Testing methods like Dye Penetration Inspection, Magnetic Particle Inspection, Ultrasonic thickness checks, Ultrasonic Flaw Detection, Radiography and other relevant Inspection procedures carried out to detect the defects in the welds and parent metal of the pressure vessel;(xxxv)"petroleum service station" means a premises used for storage of petroleum for the purpose of fueling motor vehicles, and licensed in Form-XIV of Petroleum Rules, 2002;(xxxvi)"permanent gas" means a gas whose critical temperature is lower than -100 C;(xxxvii)"pressure vessel" means any closed metal container of whatever shape, intended for the storage and transport of any compressed gas which is subjected to internal pressure and whose water capacity exceeds one thousand liters and includes inter connecting parts and components thereof upto the first point of connection to the connected piping and fittings, but does not include containers wherein steam or other vapor is or is intended to be generated or water or other liquid is or is intended to be heated by the application of fire or the products of combustion or by electrical means, heat exchangers, evaporators, air receivers, steam type digestors, steam type sterilizers, autoclaves, reactors, calorifiers, pressure piping components such as separators or strainers and vessels containing a liquid under a blanket of compressed inert gas;(xxxvii(a)) 'proforma' means a specific proforma prescribed for a particular purpose under these rules by an office order of the Chief Controller, which is hosted in public domain of the official website of PESO for information of public and includes a prescribed proforma;(xxxviii)"safety relief device" means an automatic pressure relieving device actuated by the pressure upstream of the valve and characterized by fully opened pop action, intended to prevent the rupture of a pressure vessel under certain conditions of exposure;(xxxix)"source of ignition" means naked lights, fires, exposed incandescent materials, electric welding arcs, lamps, other than those specially approved for use in flammable atmosphere, or a spark or flame produced by any means;(xl)"tank truck loading or unloading gantry" or "hard stand" means the position of parking of tank truck or mobile pressure vessel for loading or unloading of compressed gas into or from it;(xli)"transport" means the transport of a pressure vessels filled with any compressed gas from one place to another but does not include movement of the vessel from one place to another in the same premises;(xlii)"vehicle" means a mechanically propelled carriage designed to transport by land compressed gas in a pressure vessel mounted thereon, and shall not include a vessel forming the barrel of a rail tank wagon;(xliii)"vessel" means a pressure vessel and includes a cryogenic pressure vessel;(xliv)"water capacity" means capacity in litres of the pressure vessel when completely filled with water at 150C.
