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[Cites 0, Cited by 0] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(2) in The Merchant Shipping (Fire Appliances) Rules, 1969

(2)
(a)Portable fire extinguishers (other than carbon dioxide fire extinguishers) provided in compliance with these rules shall, if they are of a type discharging fluid, have a capacity of not more than 13.5 litres and not less than 9 litres.
(b)Portable carbon dioxide fire extinguishers provided in compliance with these rules shall have a capacity of not less than 4.5 kg. of carbon dioxide.
(c)Portable dry powder fire extinguishers provided in compliance with these rules shall have a capacity of not less then 4.5 kg. of dry powder.
(d)Portable fire extinguishers of other types provided in compliance with these rules shall be of not less than the fire extinguishing equivalent of 9 litres fluid fire extinguisher.
(e)Portable fire extinguishers provided in compliance with these rules shall not exceed 25.5 kg. in weight in the fully charged condition and shall be as portable as a 13.5 litres fluid fire extinguisher.