Section 17(4) in The Merchant Shipping (Fire Appliances) Rules, 1969
(4)Every ship of Class VI, in addition to complying with the requirements of this rule, shall, while carrying explosives of the nature and in quantity not permitted to be carried in a passenger vessel, comply with the following :(i)steam shall not be used for fire-smothering purposes in any compartment carrying explosives :(ii)In addition, in each compartment containing explosives and in adjacent cargo compartments, there shall be provided a smoke or fire-detection system in each cargo space.Explanation. - For the purpose of this sub-rule, compartment means all spaces contained between two adjacent permanent bulkheads and includes the lower hold and all cargo spaces above it. The whole of any shelter-deck spaces not sub-divided by steel bulkheads the openings of which can be closed by steel closing plates shall, for the purpose of this sub-rule, be considered as a compartment. Where steel bulkheads with openings closed by steel closing plates are fitted, the enclosed spaces in the shelter deck may be regarded as a part of the compartment or compartments below.
