Section 71B(2) in Maharashtra Factories Rules, 1963

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State of Maharashtra - Subsection

Section 71B(2) in Maharashtra Factories Rules, 1963

(2)In every factory adequate provision of water-supply for fire fighting shall be made and where the amount of water required in litres per minute is 550 litres or more as calculated from the formula mentioned below, power-driven trailer pumps of adequate capacity shall be provided and maintained:-

Water required in litres per minute =| A + B + C + D20

In the above formula -A = the total area in square metres of all floors including galleries in all buildings of the factory;B = the total area in square metres of all floors and galleries including open spaces in which combustible materials are handled or stored;C = the total area in square metres of all floors over 15 metre above ground level andD = the total area in square metres of all floors of buildings other than those of fire-resisting construction provided fire-resisting constructions of various floors is so certified by any Fire Association or Fire Insurance Company:Provided that, in areas where the fire risk involved does not require use of water such areas under B, C or D may, for the purpose of calculation, be halved:Provided further that, where the areas under B, C or D are protected by permanent automatic firefighting installations approved by any Fire Association or Fire Insurance Company, such areas may, for the purpose of calculation, be halved:[Provided also that, where the factory is situated at not more than 3 kilometres from an established city or town fire service, the pumping capacity based on the amount of water arrived at by the formula above may be reduced by 25 per cent but no account shall be taken of this reduction calculation water supply required under the sub-rule (6)]:

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State of Maharashtra - Subsection

Section 71B(2) in Maharashtra Factories Rules, 1963