Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 81L] [Entire Act]

State of Kerala - Subsection

Section 81L(2) in Kerala Factories Rules, 1957

(2)Definition. - For the purpose of this Rule, Oven or drier means enclosed structure, receptacle, compartment or box which is used for baking drying or otherwise processing of any article or substance at a temperature higher than the ambient temperature of the air in the room or space in which the oven or drier is situated, and in which a flammable or explosive mixture of air and a flammable substance is likely to be evolved within the enclosed structure, receptacle, compartment or box or part thereof on account of article or substance which is backed, dried or otherwise processed within in its.