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 23 in The Merchant Shipping (Fire Appliances) Rules, 1969

23. Machinery spaces-Ships fitted with main or auxiliary oil-fired boilers.

(1)In every ship of Class VI fitted with main or auxiliary oil-fired boilers, there shall be provided---
(i)in the machinery spaces, at least two fire hydrants one on the port side and one on the starboard side and each such hydrant shall be provided with a fire hose with nozzle suitable for spraying water on oil, or alternatively with suitable dual purpose nozzles;
(ii)in firing spaces, a receptacle containing at least 0.30 cubic metres of sand or saw dust impregnated with soda or any other material suitable for quenching oil fires along with scoops for distributing the contents of the receptacle, or alternatively a portable fire extinguisher;
(iii)in each firing space, in each boiler room and in each space of such space containing the whole or part of oil fuel installation, at least two portable fire extinguishers which shall be capable of discharging froth or any other substance suitable for quenching oil fires;
(iv)one extinguisher of at least 45 litres capacity or an equivalent carbon dioxide extinguisher in each boiler room if the number of burners therein is five or more, provided that if the number of such burners is less than five, one portable froth fire extinguisher for each such burner may be carried.
(2)Every ship of Class VI shall also be provided in the machinery spaces with one of the fixed fire extinguishing installations as required under sub-rule (4) of rule 8.