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Union of India - Section

Section 25 in The Merchant Shipping (Fire Appliances) Rules, 1969

25. Spaces containing internal combustion type machinery.

(1)Every ship of Class VI using internal combustion engines either for main propulsion machinery or for auxiliary purposes associated with a total power not less than 1000 B.H.P. shall be provided with--
(i)two fire hydrants, one on the portside and one on the starboard side and each such hydrant shall be provided with a fire hose with nozzle suitable for spraying water on oil, or alternatively with suitable dual purpose nozzles;
(ii)in each engine space, a froth fire extinguisher, of at least 45 litres capacity or equivalent carbon dioxide extinguisher;
(iii)portable fire extinguishers, capable of discharging froth or any other substance suitable for quenching oil fires, in accordance with the following Table :-
BHPof main engine No.of portable fire extinguishers
Notover 1000 2
Over1000 but not over 2000 3
Over2000 but not over 3000 4
Over3000 but not over 4000 5
Over4000 6
(2)Every such ship of Class VI shall also be provided in addition, with one of the fire extinguishing installations required under sub-rule (4) of rule 8.Explanation. - For the purposes of this sub-rule engine room and boiler room shall be regarded as a single area if they are not separated from each other by a bulkhead, and fuel oil may drain from the boiler room to the engine room bilges.
(3)The provisions of sub-rule (1) shall not apply if the Central Government is satisfied that to require compliance therewith will be unreasonable having regard to the short duration of the voyages on which the ship is engaged.