Section 6(2) in The Merchant Shipping (Fire Appliances) Rules, 1969
(2)In every ship of Class I of 1,000 tons gross and over, there shall be provided a fixed fire-smothering gas system complying with requirements specified in rule 40 which shall be so arranged as to protect every cargo space :Provided that the Central Government may, if it is satisfied that having regard to the short duration of the voyage or voyages on which a ship is engaged, it would be unreasonable to require the ship to comply with the requirements of this sub-rule, exempt the ship from such requirements in respect of such voyage or voyages.
