Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(3)(vi) in The Inland Vessels (Grant of Certificate of Competency to Engineers and Engine Drivers) (Orissa) Rules, 1989

(vi)he must know the danger resulting from leakage from the fuel tanks and must be aware of the precautions to be taken against explosion. He must also be able to take the necessary precautions to guard against the escape of inflammable vapour from the vapourizer when the engines are stopped. He must know how to deal with fire, if it breaks out;