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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(1) in The Merchant Shipping (Fire Appliances) Rules, 1969

(1)Every ship of Class VI using internal combustion engines either for main propulsion machinery or for auxiliary purposes associated with a total power not less than 1000 B.H.P. shall be provided with--
(i)two fire hydrants, one on the portside and one on the starboard side and each such hydrant shall be provided with a fire hose with nozzle suitable for spraying water on oil, or alternatively with suitable dual purpose nozzles;
(ii)in each engine space, a froth fire extinguisher, of at least 45 litres capacity or equivalent carbon dioxide extinguisher;
(iii)portable fire extinguishers, capable of discharging froth or any other substance suitable for quenching oil fires, in accordance with the following Table :-
BHPof main engine No.of portable fire extinguishers
Notover 1000 2
Over1000 but not over 2000 3
Over2000 but not over 3000 4
Over3000 but not over 4000 5
Over4000 6