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Union of India - Section

Section 29 in The Merchant Shipping (Fire Appliances) Rules, 1969

29. Ships of 150 tons and above but less than 500 tons.

(1)This rule applies to ships of Class VII which are of 150 tons and more but less than 500 tons.
(2)Every such ship shall be provided with at least--
(i)one power pump and one fire hose whereby one powerful jet of water can be rapidly directed into any part of the ship;
(ii)four fire buckets;
(iii)one fireman's axe.
(3)Every such ship, if fitted with main or auxiliary oil-fired boilers or internal combustion propelling machinery shall be provided with a nozzle suitable for spraying water on oil by means of hose referred to in Cl. (i) of sub-rule (2).
(4)Every such ship if fitted with main or auxiliary oil-fired boilers shall be provided--
(i)in the machinery spaces, either with a receptacle containing an adequate quantity of sand or saw dust impregnated with soda or any other dry material suitable for quenching oil fires together with a scoop for distributing the contents of the receptacle, or with a portable fire extinguisher;
(ii)in the boiler room and each compartment in the ship which contains the whole or part of fuel oil installation, with at least two portable fire extinguishers capable of discharging froth or other substance suitable for quenching oil fires;
(iii)in the machinery space with one of the fixed fire extinguishing installations as required under sub-rule (4) of rule 8.
(5)Every such ship if fitted with internal combustion propelling machinery shall be provided in the engine room with--
(i)a receptacle containing an adequate quantity of sand or saw dust impregnated with soda or any other dry material suitable for quenching oil fires together with a scoop for distributing the contents of the receptacle;
(ii)at least two portable extinguishers capable of discharging froth or any other substance suitable for quenching oil fires;
(iii)one forth fire extinguisher of 45 litre capacity.