Section 4(1) in The Merchant Shipping (Crew Accommodation) Rules, 1960
(1)In every ship to which these rules apply, the crew accommodation, other than store rooms, shall be wholly situated above the Summer load line, if any, marked on the ship in accordance with the provisions of the rules made under section 311 of the Act. The Central Government may exempt from the requirement of this sub-rule "(a)any passenger ship;(b)any tug;(c)any cable ship;(d)any salvage ship;(e)any crane ship;(f)any dredger and any ship engaged in the conveyance of the spoil of dredging;(g)any other ship not being a ship engaged in the carriage of cargo, if it is satisfied that compliance with such requirement is unreasonable or impracticable by reason of the size or intended service of the ship.
