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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Madhya Pradesh - Subsection

Section 67(8) in The M.P. Factories Rules, 1962

(8)Thin walled pressure vessel or plant. - (a) In respect of any pressure vessel or plant of thin walls such as sizing cylinder made of copper or any other non-ferrous metal the maximum permissible working pressure shall be reduced at the rate of 50% of the original maximum permissible working of pressure for every years of its use after the first five years and no such cylinder shall be allowed to be continued to be used for more than twenty years after it was first taken into use;
(b)If any information as to the date of construction, the thickness of walls, or maximum permissible working pressure is not available, the age of such pressure vessel or plant shall be determined by the competent person in consultation with the Chief Inspector from the other particulars available with the manager;
(c)Every new and second hand pressure vessel of plant or thin walls to which repairs likely to affect its strength, or safety have been carried out, shall be tested before use to atleast 1-5 times its maximum permissible working pressure.