Section 33(1) in The Merchant Shipping (Fire Appliances) Rules, 1969
(1)Every fire pump required to be carried under these rules shall be operated by means of power other than the ship's main engines, sanitary, ballast, bilge, or general service pumps may be accepted as fire pumps provided that they are not normally used for pumping oil and in case they are occasionally used for pumping or transferring fuel oil, suitable change over arrangements are fitted.
