Section 61(1) in The West Bengal Factories Rules, 1958
(1)Process, equipment, plant, etc., involving serious explosion and serious fire hazards: In every factory-(a)all process [storages, equipments, plants, etc.,] [Inserted by W. B. Factories Amendment Rules, 1991, dated 27.11.1991.] involving serious explosion and flash-fire hazards shall be located in segregated buildings where the equipment shall be so arranged that only a minimum number of employees are exposed to such hazards at any one time;(b)all industrial processes involving serious fire hazards should be located in buildings or work places separated from one another by walls of fire-resistant construction;(c)all equipment and plant involving serious fire or flash-fire hazards shall, wherever possible, be so constructed and installed that in case of fire they can be easily isolated;(d)all ventilation ducts, pneumatic conveyors and similar equipment involving a serious fire risk shall be provided with flame-arresting or automatic fire extinguishing [appliances, or fire resisting dampers electrically interlocked with heat sensitive/smoke detectors and the air conditioning plant system; and] [Substituted by W. B. Factories Amendment Rules, 1991, dated 27.11.1991.](e)in all work places having serious fire or flash-fire hazards, passages between machines, installation or piles of material shall be at least 90cm. wide. [For storage piles, the clearance between the ceiling and the top of the pile shall not be less than 2m] [Inserted by W. B. Factories Amendment Rules, 1991, dated 27.11.1991.]
