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[Cites 0, Cited by 0] [Section 71B] [Entire Act]

State of Maharashtra - Subsection

Section 71B(1) in Maharashtra Factories Rules, 1963

(1)In every factory there shall be provided and maintained the following fire-fighting equipments:-
(a)Two fire buckets of not less than 9 litres capacity for every 100 square metres of floor area subject to a minimum of four buckets on each floor.
(b)Every bucket provided under this sub-rule shall-
(i)conform to appropriate Indian Standard Specification,
(ii)be kept in a position approved by the Inspector and shall be used for no other purpose than fire extinguishing, and
(iii)at all times be kept full of water but if the principal fire risk arises from inflammable liquid or other substances where water cannot be used, it shall be kept full of clean fine dry sand, stone dust or other inert material:
Provided that, where the Chief Inspector is of the opinion that other adequate fire-fighting apparatus is provided in the factory building or room he may issue a certificate in writing (which he may at his discretion revoke) specifying the extent to which the above requirements are relaxed in respect of that building or room.