Section 71B(8)(a) in Maharashtra Factories Rules, 1963

[Cites 0, Cited by 0] [Section 71B(8)] [Section 71B] [Entire Act]

State of Maharashtra - Subsection

Section 71B(8)(a) in Maharashtra Factories Rules, 1963

(a)Every portable fire extinguisher to be provided under sub- rule (7) shall-

(i)conform to the appropriate Indian Standards Specifications;

(ii)be kept charged ready for use properly mounted in a position approved by the Inspector and accompanied by the maker's printed instructions for its use; and

(iii)be examined, tested or discharged periodically in accordance with the maker's recommendation.

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State of Maharashtra - Subsection

Section 71B(8)(a) in Maharashtra Factories Rules, 1963