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 Madhya Pradesh - Section

Section 71 in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962

71.

In order to reduce the risk of explosion, the arrangement for filling the tanks shall be such that oil or spirit will not readily be spilled or overflow and drain into or lodge in either the compartment containing the tanks or any other part of the vessel, and provision shall be made whereby the vapour displaced when the tanks are being filled, will be discharged over-board. If tanks are filled through the deck, the wood-work surrounding the inlet pipe, shall be covered with sheet metal to prevent its becoming, saturated with oil or spirit.