Legal Document View

Unlock Advanced Research with PRISMAI

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

Union of India - Section

Section 24 in The Merchant Shipping (Fire Appliances) Rules, 1969

24. Space, containing steam turbine separated from boiler room by a watertight bulkhead.

- Every ship of Class VI shall he provided in spaces containing steam turbines but not requiring any fixed smothering installation--
(i)with at least two fire hydrants-one on the portside and one on the starboard side and each such hydrant shall be provided with a fire hose with a nozzle;
(ii)with sufficient number of 45 litres foam fire extinguishers or equivalent number of carbon dioxide fire extinguishers to enable foam or carbon-dioxide to be directed to the machinery and its operations, unless the installation is adequately protected by one of the fixed fire extinguishing installations required under Cl. (iv) of rule 10.
(iii)with portable foam fire extinguishers as shown below :
(a)for machinery up to 2000 B.H.P. - two such portable fire extinguishers;
(b)for every additional 1000 B.H.P. - one additional portable fire extinguisher subject to a maximum of six:
Provided that if there is also a switchboard, then one portable carbon dioxide fire extinguisher shall also be carried.