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Union of India - Section

Section 28 in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016

28. Transfer operations.

(1)Before transfer of gas-
(i)every vehicle shall be carefully examined at the installation to ensure that it complies in all respects with the requirements of these rules and shall be completely emptied before it is passed for filling;
(ii)a visual check shall be made of the surroundings for unusual or dangerous situations before any filling or discharging procedure is commenced;
(iii)warning notices, as necessary, shall be displayed;
(iv)the receiving vessel shall be checked to ensure that it has sufficient ullage to receive quantity of gas being transferred to it;
(v)the inter-connecting system, that is pipe work-fittings, valves or hoses, shall be checked to ensure that it is in safe working condition and that only valves and other fittings required in the transfer operations or any other operations proceeding simultaneously, are open.
(2)During transfer, the receiving vessel shall be checked to ensure that it is not being filled above its safe filling capacity or beyond its design pressure.
(3)On completion of transfer before the vehicle is allowed to leave the licensed premises, it shall be weighed over a weigh-bridge to ascertain the quantity of the compressed gas filled therein if the vehicle is filled with a liquefiable gas.
(4)When filling the vessels on vehicles with compressed gas, the following procedure shall be complied with in addition to the other requirements, namely:-
(i)the place where the vehicle is parked shall be properly leveled;
(ii)the vehicle shall be prevented from accidental movement during the transfer operation. The parking brake of the vehicle shall be on and the engine shall remain stopped, except when it is necessary to drive the pump. Where necessary, wheel chock blocks shall be used;
(iii)any driving units or electrical equipment not required and not specifically designed for the transfer operation shall be stopped or isolated;
(iv)the vessel mounted on a vehicle shall be electrically bonded to the fixed installation before any flammable liquefied gas transfer operations is carried out;
(v)before a vehicle is moved, the electrical and the liquid and vapour connections shall be disconnected, care being exercised to avoid spillage. Where wheel chock blocks have been used they shall be removed. The vehicle shall be checked to ensure that it is in safe working order and the surrounding areas checked to ensure that any liquefied flammable gas that may have leaked or has to be vented has safely dispersed.
(5)For keeping attention during operations-
(i)a skilled and trained person with requisite knowledge and experience shall remain in attendance during all the operations connected with the transfer and ensure that all the requirements of these rules are complied with;
(ii)if it is necessary to discontinue a vehicle loading operation temporarily, the loading hose, shall be disconnected from the vehicle for the period of such discontinuance.
(6)The person in-charge of transfer operations shall ensure that transfer operations are stopped in the event of -
(i)any leakage;
(ii)a fire occurring in the vicinity;
(iii)a severe electrical storm occurring in the vicinity in the case of an operation which involves venting of flammable gas.