(5)The following apparatus and equipments provided in pursuance of sub-rules (1), (2) and (3), shall be of a type or standard approved by the Chief Inspector, namely:-(a)breathing apparatus;(b)smoke helmets and apparatus serving the same purpose;(c)reviving apparatus;(d)electric safety lamps and flame safety lamps;(e)gas detectors; and(f)self-rescuers.
