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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Punjab - Subsection

Section 66(11) in The Punjab Factory Rules, 1952

(11)Other fire fighting arrangements. - (a) In every factory adequate provision of water supply for fire fighting shall be made and where the amount of water required in litres per minute, as calculated from the formula A+B+C+D divided by 20, is 550 or more, power driven trailer pumps of adequate capacity to meet the requirements of water as calculated above shall be provided and maintained. In the above formula -A - the total area in square metres of all floors including galleries in all buildings of the factory;B - the total area in square metres of all floors and galleries including open spaces in which combustible materials are handled or stored;C - the total area in square metres of all floors over fifteen metres above ground level; andD - the total area in square metres of all floors of all buildings other than those of fire resisting construction;Provided that in area where the fire risk involved does not require use of water, such areas under B, C or D may, for the purpose of calculation be halved:Provided further that where the areas under B, C or D are protected by permanent automatic fire fighting installation approved by any fire association or fire insurance company, such areas may, for the purpose of calculation, be halved:Provided further that where the factory is situated at not more than three kilometres from an established city or town fire service, the pumping capacity based on the amount of water arrived at by the formula above, may be reduced by twenty-five per cent but no account shall be taken of this reduction in calculating water supply required under this clause.
(b)Each trailer pump shall be provided with equipment as per Schedule II appended to this rule. Such equipment shall conform to the relevant Indian Standards.
(c)Trailer pumps shall be housed in a separate shed or sheds which shall be sited close to a principal sources of water supplies in the vicinity of the main risks of the factory.
(d)In factories where the area is such as cannot be reached by man hauling of trailer pumps within reasonable time, vehicles with towing attachment shall be provided at the scale of one for every four trailer pumps with a minimum of one such vehicle kept available at all times.
(e)Water supply shall be provided to give flow of water as required under clause (a) for at least one hundred minutes. At least fifty per cent of this water supply or four lac and fifty thousand litres whichever is less, shall be in the form of static tanks of adequate capacities (not less than four lac and fifty thousand litres each) distributed round the factory with due regard to the potential fire risks in the factory. Where piped supply is provided, the size of the main shall not be less than fifteen centimetres diameter and it shall be capable of supplying a minimum of four thousand five hundred litres per minute at a pressure of not less than seven kilograms per square centimetre.