Section 32A in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016
32A. Classification of hazardous area for flammable gases.
(1)A hazardous area for flammable gases shall be deemed to be -(a)a zone '0' area if inflammable gases or vapours are expected to be continuously present in the area; or(b)a zone '1' area, if inflammable gases or vapours are expected to be continuously present in the area under normal operating conditions; or(c)a zone '2' area, if inflammable gases or vapours are expected to be continuously present in the area only under abnormal operating conditions or failure or rupture of an equipment.(2)If any question arises as to whether hazardous area is a zone '0' area or a zone '1' area or a zone '2' area, the decision thereon of the Chief Controller shall be final.
