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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Madhya Pradesh - Subsection

Section 72(7) in The M.P. Factories Rules, 1962

(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 closed fitting covers :Provided that not more than 20 litres of flammable liquids having a flash point of 21 "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 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 stored in isolated 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, slumps or drains and to confine any escaping within safe limit.