Section 3(2) in The Merchant Shipping (Crew Accommodation) Rules, 1960
(2)Every such person shall cause the followings plans to be submitted to the Principal Officer on a day not later than the day on which the construction of any part of the crew accommodation is begun :-(a)plans of the proposed crew accommodation, on a scale not smaller than 1 in 50 in the case of a ship under [153 meters] [Substituted by G.S.R. 61, dated 6th January, 1967] in length and not smaller than 1 in 100 in the case of any other ship, showing clearly the purpose for which each space therein is to be appropriated and the proposed disposition of the furnishing, fittings and obstructions therein;and(b)plans showing clearly the proposed arrangements for supplying water to the crew accommodation and for heating, lighting and ventilating the accommodation.
