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] [Entire Act]

State of Uttar Pradesh - Section

Section 739 in Rules under the United Provinces Excise Act, 1910

739. Lock fastenings to be constructed.

- Lock fastenings are to be constructed as much as possible in one piece. Then hinges in them are necessary. The hinges must be formed by welded joints and not by rivetted pins; if a part of any fastening is attached to a vessel or utensil, it must be by rivets and not by screws. The fastenings for cocks must be fitted so closely as not to admit of any cock being partially turned or opened, or the plug or key lifted up or taken out, after the fastening is applied. Chain fastenings are not to be used except in case where it would be impracticable to apply fastening of any other description.