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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Punjab - Subsection

Section 66(7) in The Punjab Factory Rules, 1952

(7)Storage of flammable liquids. - (a) The quantity of flammable liquids in any work room shall be the minimum required for the process or processes carried on in such room. Flammable liquids shall be stored in suitable containers with close fitting cover:Provided that not more than twenty litres of flammable liquids having a flash point of 200C or less shall be kept or stored in any work room.
(b)Flammable liquids shall be stored in closed containers and in limited quantities in well ventilated rooms of fire resisting construction which are isolated from the remainder of the building by fire walls and self closing fire doors.
(c)Large quantities of such liquids shall be stored in an isolated and adequately ventilated building of fire resisting construction or in storage tanks preferably underground and at a distance from any building as required in the Petroleum Rules, 1976.
(d)Effective steps shall be taken to prevent leakage of such liquids into basements, pumps or drains and to confine any escaping liquid within safe limits.