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[Cites 0, Cited by 0] [Section 33(8)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(8)(i) in The Merchant Shipping (Fire Appliances) Rules, 1969

(i)Emergency fire pumps required to be provided under these rules shall be of fixed and self priming type independently driven by compression ignition engine or other approved means and shall have an adequate capacity for supplying at least two jets of water at the appropriate pressure prescribed in sub-rule (2) and shall be located at the place remote from machinery spaces and shall have their own sea-sections capable of providing adequate suction lift tor the intended purpose but the suction lift shall under no circumstances exceed six metres :