Section 2(1) in The Merchant Shipping (Crew Accommodation) Rules, 1960
(1)In these rules, unless the context otherwise requires :(a)"Act" means the Merchant Shipping Act, 1958(b)"apprentice" includes a cadet and a midshipman(c)"approved" means approved by the Central Government(d)"chief officer" includes a first Mate and at only Mate(e)"crew" means seamen and apprentices;(f)petty officer"means a rating serving in a supervisory position or in a position of special responsibility who is classed as petty officer by collective agreement or custom;(g)"rating" means a member of the crew other than an officer;(h)"sanitary accommodation" means washing accommodation and accommodation containing water closets or urinals;(i)"Schedule" means a Schedule to these rules;(j)"sleeping room" does not include a hospital ward;(k)"surveyor" means a surveyor appointed under section 9 of the Act;(l)"tons" means gross tons;(m)trunked mechanical ventilation system"means a system of ventilation complying with the specifications set forth in the First Schedule;(n)"washing accommodation" does not include "(i)any sleeping room or hospital ward, whether or not provided with a wash basin, bath or shower;or(ii)any room appropriated for use only as a laundry.
