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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Uttar Pradesh - Subsection

Section 61(8) in The U.P. Factories Rules, 1950

(8)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 covers :Provided that not more than 20 litres of flammable liquids having a flash point of 218°C 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 constructions which are isolated from the remaining of the building by fire walls and self closing fire doors.
(c)Large quantities of such liquids shall be stored in isolated adequately ventilated building or fire resisting construction or in storage tanks, preferably under ground 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, sumps or drains and to confine any escaping liquid within safe limits.
(e)Coal, oil, gasoline, or other flammable materials shall not be poured in any sewer or drain.