Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(7) in The Merchant Shipping (Fire Appliances) Rules, 1969

(7)Every ship to which this rule applies, being a ship fitted with internal combustion propelling machinery, shall be provided in the machinery spaces with portable fire extinguishers capable of discharging froth or other substance suitable for quenching oil fires, in accordance with the following Table :-
B.H.P of main engines Number of portable extinguishers
Not over 100 3
Over 100 but not over 150 4
Over 150 but not over 200 5
Over 200 but not over 250 6
Over 250 7
Provided that, for the number of portable fire extinguishers set forth in the fore-going Table, there may be substituted two such extinguishers as are referred to in the fore-going provision, and either--
(a)one froth fire extinguisher of at least 45 litres, or
(b)an equivalent carbon dioxide fire extinguisher.