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]

State of Kerala - Section

Section 81M in Kerala Factories Rules, 1957

81M. [ Thermic fluid heaters. [Rule 81M added by SRO No1149/2001 dt. 28-12-2001]

(1)All heater shall be of such construction that coils are removable for periodic cleaning, visual inspection and by hydraulic test.
(2)Suitable arrangement shall be made for cooling the furnace effectively in case of power failure.
(3)Before restarting the failure it shall be effectively purged.
(4)Velocity of flow of the thermic fluid shall not be allowed to fail below the minimum recommended by the manufactures while the heater is in operations.
(5)The thermic fluid shall be circulated in a closed circuit formation with an expansion-cum-deaerator tank. This tank shall be located outside the shed where the heater is installed.
(6)Every heater shall be provided with photo-register actuated audio-visual alarm to indicate flame failure and automatic burner cut-off.
(7)The stack temperature monitor-cum-controller with audio-visual alarm shall be provided so as to warn the operator in case the outlet temperature exceeds the specified minimum.
(8)Where, inspection doors are provided on the furnace they should be inter-locked with the burner itself so that they cannot be opened until burner is shut off and furnace is cooled sufficiently.
(9)All heaters shall also be provided with the following safety devices;
(a)Level control in the expansion tank;
(b)Temperature control of thermic fluid;
(c)Differential pressure switch on the outlet line of the heater tubes and ;
(d)Temperature control device for the fuel oil supply to the burner.
(10)All devices mentioned in paragraph 9 shall have enter-locking arrangement with burner so that in case of any predetermined limits being crossed the supply to fuel and air to burner shall automatically be cut-off.
(11)All safety inter-locks when operated shall be indicated on the control panel of the heater by a suitable audio-visual alarm.
(12)Every heater unit shall be provided, as standard accessory with an arrangement for sniffing with low pressure steam for nitrogen for putting out the fire.
(13)Electric panel for the heater shall be located near the heater, but not so closed as to be exposed to spilling or leaking oil.
(14)The heater shall be located in a place segregated from other manufacturing activities.
(15)Explosion vent shall be so installed that release takes place at safe location.
(16)The heater coil shall be subjected to pressure test by Competent Person once at least in every 12 months the test pressure shall not be less than twice the operation pressure.
(17)If repairs are carried out to the coil, it shall be tested before taking it into.
(18)The thermic fluid shall conform to the specifications prescribed by the manufactures and shall be tested by Competent Person for suitability at least once in every three months period. Such test shall include test for acidity, suspended matter, ash contents, viscosity and flash point.
(19)Cleaning of the internal surface of the heater for soot and check up of refractory surface on the inside shall be carried out every month or as often as required depending upon working conditions. The coils shall be removed and surface of the coils cleaned thoroughly once at least in a period of six months. The burner, nozzles, oil filters and pumps shall be cleaned once a week during the period of use.
(20)A separate register containing the following information shall be maintained:
(a)Weekly checks carried out confirming the effectiveness of the inter-lock.
(b)Weekly checks confirming that all accessories are in good state of repairs; and
(c)Information regarding fuel oil temperature, pressure thermic fluid inlet/outlet pressure and temperature, fuel gas temperature, recorded at 4 hourly intervals.
(21)The heater when in operation shall always be kept in charge of trained operator.]