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Union of India - Section

Section 18 in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016

18. Fittings.

(1)General-
(i)Fittings. - Each vessel shall be provided with each of the following fittings all of which should be suitable for use with the gas at pressures not less than the design pressure of the vessel to which they are fitted and for temperatures appropriate to the characteristics of the gas and operating conditions, namely,-
(a)Pressure relief valve connected to the vapour space;
(b)Drains;
(c)Contents gauge or maximum level indicator;
(d)Pressure gauge connected to the vapour space;
(e)Means of measuring the temperature of the contents of the vessel.
(ii)Vessel connections. - Connections of vessels shall be designed and attached to the vessels in accordance with the design code referred to in rule 13. All static vessels for storage of corrosive, flammable or toxic gas in liquefied state shall not have more than one pipe connection to the bottom for inlet or outlet, apart from the drainage. The drainage pipe, if provided, shall be extended beyond the shadow of the vessel and provided with two shut-off valves. No drainage pipe shall be provided direct from spherical vessel. The bottom inlet or outlet pipe for spherical vessel or for any vessel intended for storage of flammable or toxic or corrosive gas exceeding 50 tonnes or 100 M3 water capacity shall be integrally welded to the vessel and extended up to three metres beyond the shadow of the vessel, at the end of which, combination of manually operated valve for positive isolation and quick shut-off remote operated valve shall be provided.
(2)Pressure relief-
(i)every vessel shall be provided with two or more pressure relieving devices in accordance with the provisions of the Design Code referred to in rule 13;
(ia)for cryogenic pressure vessels, the outer vessel shall be provided with a vacuum valve and safety relief device (disc) to release internal pressure. The discharge area of such device shall be at least 0.34 sq.mm/litre of water capacity of the inner vessel but not exceeding 5000 mm2. The relief device shall function at a pressure not exceeding the internal design pressure of the outer vessel;
(ii)the relief valves shall be spring loaded and shall be set-to-discharge and reach full flow conditions as required by the Design code referred to in rule 13;
(iii)weight loaded relief valves shall not be permitted;
(iv)the relief valves be so designed that they cannot be inadvertently loaded beyond the set pressure;
(v)the design of the valves shall be such that the breakage of any part will not obstruct free discharge of the liquid under pressure;
(vi)safety relief valves on any vessel shall be set to start-to-discharge at a pressure not in excess of 110 percent of the design pressure or maximum working pressure of the vessel and shall have a total relieving capacity sufficient to prevent the maximum pressure in the vessel of more than 120 percent of the design or maximum working pressure;
(via)in case of cryogenic pressure vessels, the safety relief devices shall be set to discharge in such a manner that at least one such device shall be set at a pressure not higher than the maximum allowable working pressure and the other device may be set at a pressure not higher than 110 percent of the maximum allowable working pressure."
(vii)each safety relief valve shall be plainly and permanently marked with the pressure in Kg/Cm2 at which it is set to discharge, with the actual rate of discharge of the device in cubic metres per minute of the gas at 150 C and at atmospheric pressure, and with manufacturer's name. The rated discharge capacity of the device shall be determined at a pressure of 120 percent of the design pressure or maximum working pressure of the vessel;
(viii)connections of safety relief devices shall be of sufficient size to provide the required rate of discharge through the safety relief valves;
(ix)safety relief valves shall be so arranged that the possibility of tampering is minimised and if the pressure setting or adjustment is external, the safety relief valve shall be provided with suitable means of sealing adjustment;
(x)each safety relief valve for static vessel shall be provided with angle type approved safety valve with shut-off valve between it and the vessel. The arrangement of the shut-off valve installed between the safety relief valve and the vessel shall be so designed as to afford full required capacity flow through at least one of the safety relief valves. In case of cryogenic vessel the safety relief valve may be provided with multi-way flow diverter valve;
(xi)safety relief valves shall have direct communication with the vapour space of the vessel;
(xii)for static vessels for storage of flammable, toxic or corrosive gases, relief valves shall be fitted with extended vent pipes adequately supported and having outlets at least 2 metres above the top of the vessel and at least 3.5 metres above the ground level and the vent pipes shall be fitted with loose-fitting rain caps;
(xiii)relief valves shall be tested by a Competent Person for correct operation at least once in a year and a record of such test shall be maintained. The test certificate shall be issued in the prescribed proforma;
(xiv)Safety relief valves of road tankers carrying flammable, toxic or corrosive gases shall not have isolation valve between the vapour space and the relief valve. Such relief valves shall be provided in a recessed cup formation with suitable rain caps. The relief valves of such tankers shall be replaced with new valves every ten years or whenever found defective during operation or periodic testing, whichever is earlier.
(3)Shut-off, emergency shut-off valves and excess flow valves-
(i)all liquid and vapour connections on vessels, except those for relief valves, plugged openings, and those where the connection is not greater than 1.4 mm diameter opening shall have shut-off valves located as close to the vessel as practicable;
(ii)all liquid and vapour connections on vessels, except those for relief valves, and drainage connections of small diameter, shall have an emergency shut off valve such as, an excess flow valve, an automatically operated valve or remotely controlled valve. The emergency shut off valve shall be in addition to the shut-off valve referred to in clause (i) unless the emergency shut off valve is a remotely controlled valve which can be operated from a safe area and shall be of a type which shall not fail:
Provided that the emergency shut-off valves is not required in cases where the connection to a vessel is not greater than 3 mm diameter for liquid and 8 mm diameter for vapour, or for vessels meant for storage of noncorrosive, non-flammable or non-toxic gas;
(iii)where the emergency shut off valve is of the excess flow type, it shall operate at a designated differential pressure and flow rate for size and service as approved by the Chief Controller and its closing rate of flow shall be below the rate which is likely to result from a fracture of the line it is protecting, calculated under the most adverse weather conditions likely to be experienced. Excess flow valves shall have a rated flow capacity sufficiently above normal flow requirement to prevent valve chatter;
(iv)compressed gas road tankers used for flammable, toxic and corrosive compressed gases shall be provided with internal valve having dual function comprising of primary shut off valve and excess flow valve of appropriate rating in liquid and vapour line. Internal valve shall have a spring-loaded fusible link in its actuation lever to shut off in case of fire beneath. Further, the internal valve shall have a shear section and be designed such that in the event of accident, the lower section of the valve is sheared off, the valve seat (soft seat-which ensures zero leakage) remains inside the tank and is closed by self-stored energy (spring).
(v)for static vessels, operational fitness examination of excess flow valves shall be carried out during periodic hydraulic test under rule 19 to check physical condition of the parts and its proper operations. For compressed gas tankers operational fitness examination of excess flow valves/internal valves shall be done once in a year. Closing flow rate testing of excess flow valves/internal valves of compressed gas tankers shall be done during the periodic hydraulic test. The excess flow valves/internal valves shall be repaired/replaced by a new ones if found defective on examination or during operation.
(4)Liquid level gauging device-
(i)a vessel used for liquefiable gas or dissolved gas shall be equipped with a liquid level gauging device to afford ready determination of the amount of liquid in the vessel at any time;
(ii)all liquid level indicators shall be suitable for operation at the design pressure of the vessel;
(iii)every vessel shall, in addition, be equipped with a fixed maximum level indicating device depending upon the liquefiable gas or dissolved gas filled in the vessel;
(iv)gauging devices that require bleeding of the contents of the vessel such as a rotary tube, fixed tube and slip tube shall be designed in such a manner that the same cannot be completely withdrawn in normal gauging operations.
(5)Pressure gauge. - Every vessel shall be provided with at least one pressure gauge.