Section 71B(8) in Maharashtra Factories Rules, 1963
(8)(a)Every portable fire extinguisher to be provided under sub- rule (7) shall-(i)conform to the appropriate Indian Standards Specifications;(ii)be kept charged ready for use properly mounted in a position approved by the Inspector and accompanied by the maker's printed instructions for its use; and(iii)be examined, tested or discharged periodically in accordance with the maker's recommendation.(b)The manager of every factory shall keep and maintain, sufficient number of spare charges for each type of extinguisher provided in the factory with a minimum of 12 spare charges always in stock and readily available.
