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Union of India - Section

Section 33 in The Merchant Shipping (Fire Appliances) Rules, 1969

33. Fire pumps.

(1)Every fire pump required to be carried under these rules shall be operated by means of power other than the ship's main engines, sanitary, ballast, bilge, or general service pumps may be accepted as fire pumps provided that they are not normally used for pumping oil and in case they are occasionally used for pumping or transferring fuel oil, suitable change over arrangements are fitted.
(2)Each of the required type of fire pumps, other than an emergency pump referred to in these rules, shall have a capacity of not less than 80 percent of the total required capacity divided by the number of pumps required under these rules and shall, in any case, be capable of delivering at least two simultaneous jets of water at a throw of at least 12 metres at the pressure specified below at every prescribed nozzle, other than a spray nozzle, when used with any of the fire hoses and nozzles provided in compliance with these rules :
Passenger Ships.
4000 tons andover. 3.5 kilogrammesper sq. centimetre.
Below 4000 tons. 3.0 kilogrammesper sq. centimetre.
Cargo Ships.
6000 tons andover. 3.0 kilogrammesper sq. centimetre.
Below 6000 tons. 2.6 kilogrammesper sq. centimetre.
(3)In every ship required by these rules to be provided with fire pumps operated by power, the total pumping capacity of such pumps shall not be less than that specified below :
(i)in the case of a passenger ship, the required fire pumps shall be capable of delivering a quantity of water, at the appropriate pressure prescribed in sub-rule (2), not less than two-thirds of the quantity required to be dealt with by the bilge pumps;
(ii)in the case of a cargo ship, the required fire pumps, other than an emergency pump, shall be capable of delivering a quantity of water, at the appropriate pressure prescribed in sub-rule (2), not less than four-thirds of the quantity required to be dealt with by each of the independent bilge pumps in a passenger ship of the same dimensions when employed on bilge pumping. For this purpose diameter of the bilge main shall be calculated according to the following formulae (the actual internal diameter of the bilge main being the nearest standard size acceptable to the Central Government) :-
d =d = internal diameter of bilge in millimetres where-L means length between perpendiculars in metres.B means greatest moulded breadth in metres.D means depth to bulkhead deck amidship in metres :Provided that in no cargo ship need the total required capacity of the fire pumps exceed 180 tonnes per hour.
(4)If more fire pumps operated by power than are required by these rules are provided in any ship the Central Government may permit the capacity of any such additional fire pumps to be less than 80 per cent.
(5)Relief valves shall be provided in conjunction with all the fire pumps if the pumps are capable of developing a pressure exceeding the design pressure of water service pipes, hydrants or hoses provided that such valves shall be so placed and adjusted as to prevent excessive pressure in any part of the fire main system.
(6)Every centrifugal pump which is connected to the fire main shall be fitted with a non-return valve.
(7)In every ship of Class I, II, III or Nan emergency fire pump shall be fitted abaft of the ship's collision bulkhead.
(8)
(i)Emergency fire pumps required to be provided under these rules shall be of fixed and self priming type independently driven by compression ignition engine or other approved means and shall have an adequate capacity for supplying at least two jets of water at the appropriate pressure prescribed in sub-rule (2) and shall be located at the place remote from machinery spaces and shall have their own sea-sections capable of providing adequate suction lift tor the intended purpose but the suction lift shall under no circumstances exceed six metres :
(ii)Handles for starting the emergency fire pump prime movers should be stowed and marked so that they can be easily located in an emergency.