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] [Entire Act]

Union of India - Section

Section 5 in The Merchant Shipping (Fire Appliances) Rules, 1969

5. Accommodation and service spaces.

- In every ship of Class I there shall be provided--
(a)appliances capable of rapidly supplying at least two simultaneous jets of water, not emanating from the same hydrant, at least one of which shall be from a single length of hose and reaching any part of accommodation and service spaces normally accessible to the passengers or crew while the ship is being navigated when all watertight doors and all doors in main vertical zone bulkheads are closed;
(b)on each deck, a sufficient number of portable fire extinguishers so that-
(i)at least two of these shall be readily available for use in every accommodation and service space between watertight bulkheads and bulkheads; and
(ii)at least one such extinguisher shall be provided for use on each side of the ship in enclosed accommodation and service spaces :
(c)in every galley, at least one portable fire extinguisher and an asbestos blanket in addition to the fire extinguisher required under Cl. (b) : Provided that where the superficial deck area of any galley exceeds 45 sq. metres at least two such extinguishers and two such blankets shall be provided.