Section 23 in The Merchant Shipping (Cargo Ship Construction And Survey) Rules, 1974
23. Oil and gaseous fuel installations.
(1)In every ship, oil fuel provided for use in boilers or machinery shall have flash point of not less than 65.6°C (closed test):Provided that the Central Government may, subject to such conditions as it may impose-(a)permit any ship to use oil fuel having a flash point of not less than 54.5°C in boilers or of not less than 43.4 °C in internal combustion type machinery; and(b)permit the use of gaseous fuel in ships designed for the carriage of liquefied gas if such fuel results solely from evaporation of cargo carried.(2)Nothing in sub-rule (1) shall apply to fuel provided for the machinery operating the emergency source of electric power required under Cl. (a) of sub-rule (3) of rule 7, Cl. (a) of sub-rule (3) of rule 8 and Cl. (a) of sub-rule (3) of rule 9.(3)In every ship in which oil or gaseous fuel is used the arrangements for the storage, distribution and utilisation of the fuel shall be such that, having regard to the hazards of fire and explosion which the use of such fuel may entail, the safety of the ship and of persons on board is preserved.(4)In every ship in which oil or gaseous fuel is used in engines or boilers for the propulsion or safety of the ship, the arrangements for the storage, distribution and utilisation of the fuel shall be such that the effective use of the engines can be maintained under all conditions likely to be met by the ship in service.(5)Every oil fuel installation which serves a boilers that supplies steam for the propulsion of the ship shall include not less than two oil fuel units.
