Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(1) in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888

(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.