(23)Personnel in charge of equipment and for fire-fighting, fire-drills, etc.-(a) The first aid and other fire-fighting equipment to be provided as required shall be in charge of a trained responsible person:Provided that in factories where power driven trailer pumps, fire engine or similar devices are provided or are required to be provided under these rules, adequate number of wholetime, suitable and adequately trained persons shall be employed throughout the day and night and on all days whether working day or a holiday, who shall be responsible for the maintenance, upkeep and operation of these machines and vehicles. In such factories there shall be a senior Fire Officer who shall be in overall charge of fire-fighting, arrangement and operations and who shall be responsible for training the workers in the use of fire extinguishers and other fire-fighting equipments.(b)Sufficient number of persons shall be trained in the proper handing of fire fighting equipments and their use against the types of fire for which they are intended, to ensure that adequate number of persons are available for fire-fighting both by means of first-aid fire-fighting equipment and others. Wherever vehicles with' towing attachment are to be provided as required in clause (d) of sub-rule 22 sufficient number of persons shall be trained in driving, where the need arises, those vehicles to ensure that trained persons are available for driving them.(c)Fire-fighting drills shall be held at least once in every 3 months, and records in respect of such periodical drills shall be maintained in a bound register and shall be produced for inspection on demand.
