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] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(1) in The Merchant Shipping (Cargo Ship Construction And Survey) Rules, 1974

(1)In every ship in which machinery essential for the propulsion and safety of the ship or persons on board is required to be started, operated or controlled solely by compressed air, an efficient air system shall be provided which shall include a sufficient number of air compressors and compressed air storage vessels so as to ensure that an adequate supply of compressed air is available under all conditions likely to be met in service.