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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(4) in The Merchant Shipping (Fire Appliances) Rules, 1969

(4)Every such ship if fitted with main or auxiliary oil-fired boilers shall be provided--
(i)in the machinery spaces, either with a receptacle containing an adequate quantity of sand or saw dust impregnated with soda or any other dry material suitable for quenching oil fires together with a scoop for distributing the contents of the receptacle, or with a portable fire extinguisher;
(ii)in the boiler room and each compartment in the ship which contains the whole or part of fuel oil installation, with at least two portable fire extinguishers capable of discharging froth or other substance suitable for quenching oil fires;
(iii)in the machinery space with one of the fixed fire extinguishing installations as required under sub-rule (4) of rule 8.