Section 9 in The Merchant Shipping (Cargo Ship Construction And Survey) Rules, 1974
9. Emergency source of electric power in ships of less than 1600 tons gross.
(1)In every ship of less than 1600 tons gross not having its main source of electric power situated above the uppermost continuous deck or raised quarter deck and outside the machinery casings, a self contained emergency source of electric power shall be provided in a position above the machinery casings, arranged as to ensure its functioning in the event of fire or other casualty causing failure of the main electrical installation.(2)The emergency source of electric power required under sub-rule (1) shall be capable of operating the following services simultaneously, for a consecutive period of not less than three hours, namely :-(a)the emergency lighting required under the Indian Merchant Shipping (Life Saving Appliances) Rules, 1956;(b)the general alarm, if electrically operated; and(c)the ship's navigation lights, if solely electric.(3)In every such ship-(a)the emergency source of electric power required under sub-rule (1) shall be either accumulator (storage) batteries capable of complying with the requirements of sub-rule (2) without being recharged or suffering an excessive voltage drop or it shall be a generator driven by internal combustion type machinery with an independent fuel supply and with efficient starting arrangements and the fuel provided-for such machinery shall have flash point of not less than 43°C;(b)the emergency source of electric power shall be so arranged that it will operate efficiently when the ship is listed 22-1/2 degrees and when the trim of the ship is 10 degrees from an even keel;(c)provision shall be made for the periodical testing of the emergency source of electric power and its associated circuits.
