Section 3(1) in The Merchant Shipping (Crew Accommodation) Rules, 1960
(1)Every person to whose order a ship to which these rules apply is being constructed shall cause a plan of the ship on a scale not smaller than 1 in 100, to be submitted to the Principal Officer, Mercantile Marine Department of the place where it is intended to register the ship (hereafter in this rule referred to as the Principal Officers) on a day not later than the day on which the keel of the ship is laid, showing clearly the proposed arrangement of the crew accommodation in the ship and its proposed position in relation to other spaces therein.
