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Union of India - Section

Section 28 in The Merchant Shipping (Fire Appliances) Rules, 1969

28. Ships of Class VII of 500 tons and above but less than 1000 tons.

(1)This rule shall apply to ships of Class VII of 500 tons and above but less than 1000 tons.
(2)Every such ship shall be provided with at least:
(i)one pump operated by power and one fire hose, whereby a powerful jet of water can be rapidly directed into any part of the ship, together with a spare hose of 9 metres length;
(ii)three portable fire extinguishers readily accessible for use in crew spaces and passenger spaces, if any;
(iii)a fireman's outfit complying with the requirements specified in the Fourth Schedule.
(3)Every such ship which is fitted with main or auxiliary oil-fired boilers or internal combustion type machinery shall be provided with a hydrant and a fire hose with nozzles, one of which shall be suitable for spraying water on oil; or alternatively with suitable dual purpose nozzles.
(4)Every such ship fitted with main or auxiliary oil-fired boilers shall be provided in each boiler room either with a receptacle containing at least 0.30 cubic metres of sand or any other material suitable for quenching oil fires together with scoops for distributing the contents of the receptacle or with a portable fire extinguisher.
(5)In each firing place in every such ship and in each compartment therein containing the whole or part of the fuel oil installation, there shall be provided at least two portable fire extinguishers which shall be capable of discharging froth or any other substance suitable for quenching oil fires. In addition one such fire extinguisher of at least 45 litre capacity or an equivalent carbon dioxide extinguisher shall be provided in each boiler room if the number of burners is five or more and the number of such burners is less than five in a boiler room, there shall be provided therein one froth extinguisher of at least 9 litres capacity for each such burner.
(6)Every such ship of Class VII fitted with main or auxiliary oil-fired boilers or internal combustion machinery shall be provided in the machinery space with one of the fixed fire extinguishing installations as required under sub-rule (4) of rule 8.
(7)Every ship to which this rule applies, being a ship fitted with internal combustion propelling machinery, shall be provided in the machinery spaces with portable fire extinguishers capable of discharging froth or other substance suitable for quenching oil fires, in accordance with the following Table :-
B.H.P of main engines Number of portable extinguishers
Not over 100 3
Over 100 but not over 150 4
Over 150 but not over 200 5
Over 200 but not over 250 6
Over 250 7
Provided that, for the number of portable fire extinguishers set forth in the fore-going Table, there may be substituted two such extinguishers as are referred to in the fore-going provision, and either--
(a)one froth fire extinguisher of at least 45 litres, or
(b)an equivalent carbon dioxide fire extinguisher.