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]

Union of India - Section

Section 36 in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016

36. Design.

(1)Every vessel used for the transportation of compressed gas shall be constructed and tested in accordance with the requirements of rule 13 and shall meet with the requirements of sub-rules (2), (3), (4), (5), (6), (7) and (8) of this rule.
(2)The design stress shall include an allowance to enable the vessel to withstand shocks normally encountered by movements on road, such as, acceleration and deceleration for a minimum of 3g. when the vessel is self-supporting, the vessel design shall provide for carrying the additional stresses normally carried by the chassis frame. Provision shall be made for distributing the localised stresses arising from attachments to the vessels.
(3)Minimum corrosion allowance and wear and tear allowance of 0.5mm in case of non-toxic nonflammable and flammable gas vessels and 1.5mm in case of toxic and corrosive gas vessels shall be added to the minimum calculated thickness arrived as per the fabrication code. In addition, minimum 10 per cent thinning allowance in case of formed heads shall also be considered.
(4)Mounting of vessels on the chassis or under-frame shall be done in such a manner as to keep the vibrations to the minimum.
(5)All attachments to the vessel shall be protected against accidental damage which may result from collision, over-turning or other operational cause.
(6)All vessels shall be designed to withstand the most severe combined stresses to which they may be subjected to by the pressure of the gas, the pumping pressures and shock loading caused by transport conditions.
(7)The loading and unloading rate of the liquefied gas from a road tanker shall be as per the designated differential pressure and flow rate of excess flow valve or internal excess flow valve as the case may be for the size and service as approved by the Chief Controller.
(8)If the cabin height is less than the height of the vessel and the fittings on top of it, a height barrier of adequate strength shall be provided all along with the width of the cabin within the height regulation of road transport authority.