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 56] [Entire Act]

State of West Bengal - Subsection

Section 56(3) in The West Bengal Factories Rules, 1958

(3)Every pressure vessel or plant used in a factory-
(a)shall be properly designed on sound engineering practice;
(b)shall be of construction, sound material, adequate strength and free from any patent defect; and
(c)shall be properly maintained in a safe condition:
Provided that the pressure vessel or plant in respect of the design and construction on which there is an Indian standard of the country of manufacture or any other law or regulation force, shall be designed and constructed in accordance with the said standard, law or regulation, as the case may be, and a certificate thereof shall be obtained from a competent person which shall be kept and produced on demand by an Inspector.