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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1) in The Merchant Shipping (Fire Appliances) Rules, 1969

(1)In every ship of Class I there shall be provided in spaces containing steam turbines or in closed pressure lubricated steam engines used either for main propulsion, or having in the aggregate a total power of not less than 1,000BHP or auxiliary purposes foam fire extinguishers each of at least 45 litres spacity or carbon dioxide fire extinguishers each of at least 15 kg. capacity efficient in number to enable foam or carbon dioxide, as the case may be, to be directed on to any part of the pressure lubrication system and on to any part of the casings enclosing pressure lubricated parts of turbines, ennes or associated gearing, if any:Provided that such extinguishers shall not be necessary if adequate provision is made in such spaces by fitting a fixed fire extinguishing installation complying with the requirements of sub-rules (4) and (5) of rule 8.