(1)The following fire-extinguishing appliances shall be provided.In the enclosure - A blanket, a bucket pf dry sand and a C.T.S. extinguisher of a pattern approver by the Licensing Authority.(In the auditorium) - Four portable fire-extinguishers of a pattern approved by the Licensing Authority and supply of not less than five gallons of water per 100 square feet of floor are stored as follows:Thirty-three per cent of the supply or 60 gallons whichever is greater, stored in buckets of two or three gallons capacity each inside the auditorium and the balance stored in tanks or cisterns or buckets of any capacity so arranged as to be easily accessibly, the arrangements in this regard having been approved by the Licensing Authority.(2)These appliances shall be so disposed as to be readily available for use. The buckets shall have round bottoms and handles. They shall be painted red with the word "Fire" painted on them in large black letters in English and the local vernacular.(3)The portable fire-extinguishers shall be of the two gallon size; they shall be installed at an adequate height from the ground. A record regarding the maintenance of portable extinguishers shall be kept. Tetrachloride extinguisher shall not be permitted in the enclosure.(4)where a portable fire-extinguisher of the Chemical combination pressure type is older than three years or has not been tested previously it shall be rested by hydraulic pressure by the fire officer, to show that it can withstand for one minute a pressure of 350 lb, per square inch and a certificate of such test shall be submitted to the Licensing Authority, Similar tests shall be repeated annually.(4-A) In addition to the fire-fighting equipment specified in sub-rule (1) the following equipment shall be provided and maintained:At least 4 stirrup pumps and 8 buckets filled with a water if there is no gallery or first floor in the premises; and at least 6 stirrups pumps and 12 buckets filled with water if there is a gallery or first floor in the premises in which case, at least 12 stirrup pumps and 4 buckets filled with water shall be kept in the gallery or first floor.Attendants and staff shall be trained in the use of all fire-fighting equipment maintain in the premises.(5)The licensee shall - (i) Once in every three months empty the container of each portable fire-extinguisher provided in the licensed premises, clean its nozzles and working parts, still the liquids in it and top it up, immediately record the date having done so on a slip of paper and paste the same on the outside of such container; and(ii)Once in every year discharge each portable fire-extinguisher provide in the licensed premises and recharge it and immediately record the date of such recharge in durable paint on the external surface of the container of the portable fire-extinguisher.(6)In addition to the requirements of sub-rule (1) and sub-rule (4-A) there shall be provided such other facilities for fighting fire as may be required by the Licensing Authority.
