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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(3) in The Merchant Shipping (Fire Appliances) Rules, 1969

(3)Every such ship, if fitted with main or auxiliary oil-fired boilers or internal combustion propelling machinery, shall be provided with-
(i)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;
(ii)if the ship is provided with a fire hose, a nozzle for spraying water on oil by means of that hose;
(iii)at least two portable fire extinguishers capable of discharging froth or any other substance suitable for quenching oil fires.