Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 81M] [Entire Act] State of Kerala - Subsection Section 81M(12) in Kerala Factories Rules, 1957 (12)Every heater unit shall be provided, as standard accessory with an arrangement for sniffing with low pressure steam for nitrogen for putting out the fire.