Section 32 in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888
32.
(1)The licensee shall provide water for fire-fighting purposes at the rate of five gallons per 100 square feet of the total area of the building. Not less than 33 percent of the water shall be stored in fire buckets of two or three gallons capacity each and hung in a convenient and accessible position inside the building, but so as not to cause obstruction. The buckets shall be painted red with the word "fire" in four inch letters painted black. The balance of the water shall be stored in tanks, cisterns, well or ornamental ponds outside the building, but adjacent to it so as to be easily accessible.(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.(3)The licensee shall provide, in special circumstances, hydrants connected to the Corporation water mains. The number required and their location will be decided by the Inspecting Fire Officer.(4)The licensee shall maintain at his cost in or near the premises such number of fire engines and crew as may be prescribed on the recommendation of the Inspecting Fire Officer.
