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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(i) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016

(i)provision shall be made for an adequate supply of water and fire protection in the storage area in accordance with the provision of the rules and the regulation applicable in that area. The application of water may be by hydrants, hoses and mobile equipments, fixed monitors or by fixed spray systems which may be automatic. Control of water flow should be possible from outside any danger area. The fire water system shall be designed with medium velocity sprinklers for above ground storage vessels, filling sheds, loading or unloading area, and pump sheds having minimum spray density of 10 litre per minute per square meter for the single largest risk area and with additional requirements for hydrant points. In plants referred to in Table 4(A) of rule 22, the quantity of water available shall be sufficient for four hours of fire fighting, and in plants referred to in Table 4(B) of rule 22, the same shall be for two hours of fire fighting. For other installations not covered under Tables 4(A) and 4(B), the fire water storage shall be as approved by the Chief Controller;