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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(2) in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888

(2)A sufficient number of two gallons Soda Acid Type of Fire Extinguishers, but not less than four, shall be installed in a convenient position on the walls at adequate height and shall be tested by discharge every six months and subjected to a hydraulic pressure test of 300 Ib. per square inch annually, provided that they need not be required to withstand a pressure exceeding 280 Ib. per square inch until the 21st March 1950. The date of test by discharge shall be painted conspicuously on the extinguishers. The number of such fire extinguishers to be installed in excess of four shall be decided by the Inspecting Fire Officer, according to the area of the building and any special fire risk. The licensee shall cause to be installed at his expense any other type of fire extinguishers in addition to the above as may be recommended by the Inspecting Fire Officer, to provide against any special fire risk.