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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Uttar Pradesh - Subsection

Section 56(1) in The U.P. Factories Rules, 1950

(1)Interpretation. In this rule-
(a)"design pressure" means the maximum pressure that a pressure vessel or plant is designed to withstand safety when operating normally;
(b)"maximum permissible working pressure" means the maximum pressure at which a pressure vessel or plant is permitted to be operated or used under this rule and is determined by the technical requirements of the process;
(c)"plant" means a system of piping that is connected to a pressure vessel and is used to contain a gas, vapour or liquid under pressure greater than the atmospheric pressure, and includes the pressure vessel;
(d)"Pressure vessel" means an unfired vessel that may be used for containing, storing, distributing, transferring, distilling, processing or otherwise handling any gas, vapour or liquid under pressure greater than the atmospheric pressure and includes any pipe line fitting or "other equipment attached thereto or used in connection therewith; and
(e)"competent person" means a person who is, in the opinion of the Chief Inspector, capable by virtue of his qualifications, training and experience, of conducting a thorough examination and pressure tests, as required, on a pressure vessel plant, and of making full report on its condition.