Section 2 in The Static And Mobile Pressure Vessels (Unfired) Rules, 1981
2. Definition .-In these rules, unless the context otherwise requires,-
(a)"Act" means the Indian Explosives Act, 1884 (4 of 1884);(b)"approved" means a drawing, design, specification or code approved by the Chief Controller;(bb)[ "bottling plant" means a premises where cylinders are filled with compressed gas;](c)"Chief Controller" means the Chief Controller of Explosives;(d)[ "competent person" means a person or an organisation recognised by the Chief Controller, for such gases and for such period as may be specified as competent for carrying out tests, examination, inspections and certification for installations and transport vehicles as stipulated in these rules, if such a person or organisation possesses the qualifications, experience and other requirements as set out in Appendix II to these rules and is recognised as per procedure laid down in rule 11-A: [ Inserted by G.S.R. 264(E), dated 10.3.1993.]Provided that the Chief Controller may relax the requirements of qualifications in respect of a competent person if such a person is exceptionally experienced and knowledgeable, but not the requirements in respect of the facilities at his command;](e)[ "compressed gas" means any permanent gas, liquefiable gas or gas dissolved in liquid or cryogenic liquid under pressure or gas mixture, which in a closed pressure vessel exercises a pressure exceeding one atmosphere (gauge) at maximum working temperature and includes Hydrogen Fluoride. In case of vessel without insulation or refrigeration, the maximum working temperature shall be considered as 550C;] [ Substituted by G.S.R. 372(E), dated 17.5.2002 (w.e.f. 17.5.2002).](f)"Controller of Explosives" includes the Deputy Chief Controller of Explosives, Deputy Controller of Explosives and Assistant Controller of Explosives;(g)"corrosion" means all forms of wastage, and includes oxidation, scaling, mechanical abrasion and erosion;(gg)[ "critical temperature" means the temperature above which gas cannot be liquefied by the application of pressure alone;] [ Inserted by G.S.R. 141(E), dated 14.2.2000 (w.e.f. 18.2.2000).][(gg-a) "cryogenic liquid" means liquid form of permanent gas having normal boiling point below minus 1650 C; [ Inserted by G.S.R. 372(E), dated 17.5.2002 (w.e.f. 17.5.2002).](gg-b) "cryogenic pressure vessel" means a pressure vessel intended for storage or transportation of cryogenic liquid and includes cold converters, vacuum insulated evaporators, vacuum insulated storage or transport tanks and thermosyphon tanks;](ggg)[ "cylinder" or "gas cylinder" means any closed metal container intended for storage and transport of compressed gas having the same meaning as assigned to it in clause (xvi) of rule 2 of the ] [ Inserted by G.S.R. 141(E), dated 14.2.2000 (w.e.f. 18.2.2000).][Gas Cylinders Rules, 1981] [Now see the Gas Cylinders Rules, 2004. ](h)"design" includes drawings, calculation, specifications, models, codes and all other details necessary for the complete description of the pressure vessel and its construction;(i)"design pressure" means the pressure used in the design calculations of a vessel for the purpose of determining the minimum thickness of the various component parts of the vessel;(ii)[ "dispenser" means an equipment installed in liquefied petroleum gas dispensing station, meant for dispensing liquefied petroleum gas as automotive fuel to motor vehicles;] [ Inserted by G.S.R. 141(E), dated 14.2.2000 (w.e.f. 18.2.2000).](j)"district authority" means-(i)in towns having a Commissioner of Police, the Commissioner or a Deputy Commissioner of Police; and(ii)in any other place, the District Magistrate;(k)"filling density" means the ratio of weight of liquefiable gas allowed in a pressure vessel to the weight of water that the vessel will hold at 150C;(kk)[ "fill point" means the point of the inlet pipe connection of a vessel where hose is connected for filling the compressed gas into the vessel;] [Inserted by G.S.R. 141(E), dated 14.2.2000 (w.e.f. 18.2.2000). ](l)"flammability range" means the difference between the minimum and maximum percentage by volume of the gas in mixture with air that forms a flammable mixture at atmospheric pressure and ambient temperature;(m)"flammable compressed gas" means gas 13 per cent. or less of which when mixed with air forms a flammable mixture or whose flammable range with air is greater than 12 per cent.;(n)"Form" means the Form appended to these rules;(o)"gas free" in relation to a pressure vessel means the concentration of flammable or toxic gases or both if such pressure vessel is within the safe limits specified for persons to enter and carry out hot work in such vessels;(p)[ "Inspector" means a professional organisation recognised by the Chief Controller for certifying pressure vessels and their fittings after carrying out stagewise inspection during fabrication as stipulated in the rules so as to ensure that the pressure vessels are designed and constructed in accordance with IS: 2825 or any other Code approved by the Chief Controller, if the constituent members of the organisation possesses the qualifications and experience and other requirements as set out in Appendix II to these rules and the recognition is granted as per procedure laid in rule 11-A;] [ Substituted by G.S.R. 264(E), dated 10.3.1993.](q)"installation" means any place which has been specially prepared for the storage of compressed gas in pressure vessels;(r)"liquefiable gas" means any gas that may be liquefied by pressure above 00C, but will be completely vaporised when in equilibrium with normal atmospheric pressure (760 mm Hg) at 300C;(ra)[ "liquefied petroleum gas" includes hydrocarbon gases in liquefied state at normal ambient temperature by the application of pressure, and conforming to the Indian Standard Specification No. IS : 4576; [ Inserted by G.S.R. 141(E), dated 14.2.2000 (w.e.f. 18.2.2000).](rb)"liquefied petroleum gas dispensing station" means a premises used for storing and dispensing liquefied petroleum gas as automotive fuel to the motor vehicles;(rc)"motor vehicle" means a vehicle having the meaning assigned to it in sub-section (28) of section 2 of the Motor Vehicles Act, 1988 (59 of 1988);(rd)"petroleum service station" means a premises used for storage of petroleum for the purpose of fuelling motor vehicles, and licensed in Form XII of the Petroleum Rules, 1976;](s)"permanent gas" means a gas whose critical temperature is lower than 100C;(t)[ "pressure vessel" means any closed metal container of whatever shape, intended for the storage and transport of any compressed gas which is subjected to internal pressure and whose water capacity exceeds one thousand litres and includes interconnecting parts and components thereof up to the first point of connection to the connected piping and fittings, but does not include containers wherein steam or other vapour is or is intended to be generated or water or other liquid is or is intended to be heated by the application of fire or the products of combustion or by electrical means, heat exchangers, evaporators, air receivers, steam type digestors, steam type sterilizers, autoclaves, reactors, calorifiers, pressure piping components, such as, separators or strainers and vessels containing a liquid under a blanket of compressed inert gas;] [ Substituted by G.S.R. 264(E), dated 10.3.1993.](u)"safety relief device" means an automatic pressure relieving device actuated by the pressure upstream of the valve and characterised by fully opened pop action, intended to prevent the rupture of a pressure vessel under certain conditions of exposure;(v)"source of ignition" means naked lights, fires, exposed incandescent materials, electric welding arcs, lamps, other than those specially approved for use in flammable atmosphere, or a spark or flame produced by any means;(vv)[ "tank truck loading or unloading gantry" or "hard stand" means the position of parking of tank truck or mobile pressure vessel for loading or unloading of compressed gas into or from it;] [ Inserted by G.S.R. 141(E), dated 14.2.2000 (w.e.f. 18.2.2000).](w)"transport" means the transport of a pressure vessel filled with any compressed gas from one place to another but does not include movement of the vessel from one place to another in the same premises;(x)"vehicle" means a mechanically propelled carriage designed to transport by land compressed gas in a pressure vessel mounted thereon, and shall not include a vessel forming the barrel of a rail tank wagon;(y)"vessel" means a pressure vessel;(z)"water capacity" means capacity in litres of the pressure vessel when completely filled with water at 150C.
