Section 49 in The Merchant Shipping (Fire Appliances) Rules, 1969
49. Requirements for ships of special design and layout.
- Where in the case of a ship in which particular fittings, appliance, apparatus or any other equipment or any type thereof fitted in compliance with these rules are not considered by the Central Government as adequate, having regard to her design, layout or susceptibility to risk of fire, it may, notwithstanding anything contained in these rules, require, by order in writing, the ship to provide such other fittings, appliances, apparatus or equipment as it may consider necessary.
