Section 38 in The Merchant Shipping (Crew Accommodation) Rules, 1960
38. Additional Exemptions.
(1)The Central Government may exempt:(a)any ship while under construction;(b)any ship while undergoing trails;(c)any tug;(d)any other ship to which these rules apply;from the requirements of these rules to the extent it is satisfied that compliance therewith is unreasonable or impracticable in the circumstances.(2)[] [Substituted by G.S.R. 1390, dated 12th December, 1974] The Central Government may, after consultation with such organization or organization in India as it may consider to be most representative of the employers of seamen and of seamen "(i)exempt any ship from the requirement of these rules if it is satisfied that corresponding advantages are provided in the ship so that crew accommodation, considered as a whole, is equivalent or superior in standard to that required by these rules;or(ii)[ exempt any ship being -- [Substituted G.S.R. 278, dated 1st March, 1985](a)a sea going ferry or a feeder ship which is not continuously manned with permanent crew; or(b)a seas going ship when it temporarily carries repair personnel on board in addition to ship's crew or(c)a sea-going ship engaged on short voyages when members of crew are allowed to go ashore for some part to the day.From any of the requirements of these rules after determining the extent to which it shall be appropriate to grant such exemption having regard to the need for off duty accommodation and other relevant considerations.] [Substituted by G.S.R. 278, dated 1st March, 1985]
