Section 35(f) in The Merchant Shipping (Crew Accommodation) Rules, 1960
(f)a complaint has been lodged with an officer duly authorized under section 176 of the Act and complies with the following requirements:-(i)the complaint shall be in writing, signed by the Master or three or more members of the crew;(ii)the complaint shall specify the respects in which it is alleged that the crew-accommodation in the ship does not comply with these rules:(iii)the complaint shall be lodged without undue delay;(iv)the complaint shall be lodged at least 24 hours before the ship is due to sail, unless the ship is in port for less than 24 hours.
