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]

Union of India - Section

Section 39 in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016

39. Vehicle design considerations.

(1)General. - The vessels shall be securely attached to the chassis of the vehicle in such a manner as to take care of the forward movement of the vessel due to sudden deceleration of the vehicle.
(2)Design safety requirements-Mechanical:
(i)the engine of the vehicle shall be of an internal combustion type;
(ii)where the fuel system is gravity-fed, a quick action cut-off-valve shall be fitted to the fuel feed pipe in an easily accessible and clearly marked position;
(iii)the engine and exhaust system together with all electrical generators, motors, batteries, switch-gears and fuses shall be efficiently screened from the vessel or the body of the vehicle by a fire-resisting shield or by enclosure within an approved fire-resisting compartment;
(iv)when the equipment referred to in clauses (i), (ii) and (iii) are mounted forward of the back of the driving cab, the cab can be considered to act as an acceptable shield, provided the back, the roof and the floor of the cab, are of fire-resisting construction for the full width of the cab, without any openings in the back or roof, and that the back extends downwards to the top of the chassis ;
(v)when the cab construction does not conform to the equipments mentioned above, a separate fire resisting shield should be installed extending upwards without any openings from the top of the chassis to the top of the vessel;
(vi)in any case, where windows are provided in the shield, they should be fitted in fire-resisting framing with wired glass or other heat-resisting material and shall not be capable of being opened;
(vii)when the equipment referred to in clauses (i), (ii) and (iii) are mounted to the rear of the back of the cab, it shall be contained wholly within an approved fire-resisting compartment;
(viii)in any case where the fuel used to propel a vehicle gives off a flammable vapour at a temperature less than 650 C, the fuel tank shall not be behind the shield unless the following requirements are complied with, namely:-
(a)the fuel tank is protected from blows by stout steel guards or by the frames of the vehicle;
(b)the fill pipe of the fuel tank of the vehicle is provided with a cover having locking arrangement ;
(c)the fuel feed apparatus placed in front of the fire-resisting shield is used to lift the contents of the fuel tank.
(ix)where a transfer pump is driven by the engine of the vehicle, provision shall be made to stop the engine from outside the cab.
(3)Design safety requirements-Electrical :The following requirements shall be complied with in connection with the electrical and antistatic properties of the vehicle, namely :-
(i)The Electrical system shall have-
(a)the battery in an easily accessible position ;
(b)readily accessible cut-off switch of not less than 300 Amps rating ;
(c)wiring so fixed and protected as to minimise accidental damage or undue wear.
(ii)The vessel shall be electrically continuous with the chassis.
(iii)The vehicle shall be provided with a bonding point or bonding cable.
(iv)Tyres shall be of the "anti-static" type.
(4)Design safety requirements-General :
(i)There shall be a clear space of at least 15 cm between the back of the cab and the front of the vessel.
(ii)The rear of the vessel shall be protected by a robust steel bumper and this bumper shall be-
(a)attached so that collision stresses will be transmitted to the frame work of the vehicle or, in the case of an articulated vehicle to the frame work carrying the wheels of the vessel
(b)situated at least 7.5 cm to the rear of the rear-most part of the vessel ;
(c)extended on each side of the vehicle to at least the maximum width of the vessel.
(iii)the maximum weight of the liquefied gas for which the vehicle is designed should not exceed the difference in weight between the unladen weight of the vehicle and the maximum gross weight permitted for that class of vehicle under the appropriate transport regulations.
(5)Suitable emergency kit shall be provided in each road tanker for each type of compressed gas.