Section 50(1) in The Merchant Shipping (Fire Appliances) Rules, 1969
(1)Where these rules require that a particular fitting, material, appliance, apparatus or equipment or any type thereof shall he fitted or carried in a ship or that any particular arrangement or provision shall be made, the Central Government may allow any other fitting, material, appliance, apparatus or any type thereof to be carried or fitted or any other arrangement or provision to be made in that ship if they are satisfied, by trial thereof or otherwise, that such other fittings, material, appliance, apparatus or equipment or type thereof or any such other arrangement or provision is at least as effective as that required under these rules.
