Section 20(3) in The Merchant Shipping (Crew Accommodation) Rules, 1960
(3)Every mess room provided for persons who do not provide their own food shall be fitted with either :-(a)a storage locker or rack in either case capable of holding sufficient mess utensils for those persons, or(b)a storage locker at least [38.10 centimetres] [Substituted by G.S.R. 61, dated 6th January, 1974] by [38.10 centimetres] [Substituted by G.S.R. 61, dated 6th January, 1974] by [38.5 centimetres] [Substituted by G.S.R. 61, dated 6th January, 1974] in size for each of those persons.Every mess room provided for persons who provide their own food shall be fitted with a storage locker for each person which shall be of sufficient size to be capable of containing his mess utensils together with a supply of food sufficient for him for at least 7 days. All storage lockers, provided in compliance with this sub-rule shall be adequately ventilated, and all storage lockers provided for one person shall be fitted with a lock or hasp for a padlock, and shall be so fixed as to clear the floor by at least [38.5 centimetres] [Substituted by G.S.R. 61, dated 6th January, 1974].Provided that the lockers or racks may be fitted in pantry, store room or other suitable place outside a mess rooms and readily accessible therefrom. No lockers or racks, being lockers or racks intended to contain food, shall be fitted in a sleeping room, not being a sleeping room combined with a mess room.
