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Union of India - Section

Section 21 in The Merchant Shipping (Fire Appliances) Rules, 1969

21. Firemen's outfit.

(1)Every ship of Class VI shall carry one firemen's outfit for each 30 metres (or part thereof) of the registered length of the ship and shall comply with the requirements of rule 44 provided that no such ship shall be required to carry more than three such outfits.
(2)At least one such outfit carried in any such ship shall include a breathing apparatus of the air hose type.
(3)If any such ship carries firemen's outfits containing only breathing apparatus of the air hose type and an air hose exceeding 35 metres in length would be necessary to reach from the open deck well clear of any hatch or doorway to any part of the accommodation, service, cargo or machinery spaces, at least one breathing apparatus of the self-contained type shall be provided in addition.