Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2)(vii) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016

(vii)each safety relief valve shall be plainly and permanently marked with the pressure in Kg/Cm2 at which it is set to discharge, with the actual rate of discharge of the device in cubic metres per minute of the gas at 150 C and at atmospheric pressure, and with manufacturer's name. The rated discharge capacity of the device shall be determined at a pressure of 120 percent of the design pressure or maximum working pressure of the vessel;