(a)Every fixed vessel or structure containing any dangerous material, and not so covered as to eliminate all reasonable risk of accidental immersion in it of any portion of the body of a worker, shall be so constructed that there is no foot hold on the top or the sides.(b)Such vessel shall, unless its edge is at least three feet above the adjoining ground of platform, be securely fenced to a height of at least three feet above such adjoining ground or platform.(c)No plank or gangway shall be placed across or inside any such vessel, unless such plank or gangway is at least 18 inches wide and is securely fenced on both sides by rails spaced at 9 inches apart to a height of at least three feet, or by other equally efficient means.(d)where such vessels adjoin and the space between them, clear of any surrounding brick or other work, is either less than 18 inches in width or is 18 or more inches in width, but is not securely fenced on both sides to a height of at least 3 feet, secure barriers shall be so placed as to prevent passage between them;Provided that paragraph (b) of this rule shall not apply to.-(i)saturators used in the manufacture of sulphate of ammonia , and(ii)that part of the sides of brine evaporating pans which require raking, drawing or filling.
