Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(1) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016

(1)Before transfer of gas-
(i)every vehicle shall be carefully examined at the installation to ensure that it complies in all respects with the requirements of these rules and shall be completely emptied before it is passed for filling;
(ii)a visual check shall be made of the surroundings for unusual or dangerous situations before any filling or discharging procedure is commenced;
(iii)warning notices, as necessary, shall be displayed;
(iv)the receiving vessel shall be checked to ensure that it has sufficient ullage to receive quantity of gas being transferred to it;
(v)the inter-connecting system, that is pipe work-fittings, valves or hoses, shall be checked to ensure that it is in safe working condition and that only valves and other fittings required in the transfer operations or any other operations proceeding simultaneously, are open.