Section 10(3) in The Merchant Shipping (Crew Accommodation) Rules, 1960
(3)The heating equipment shall be so constructed installed and, if necessary shielded as to avoid the risk of fire and not to constitute a source of danger or discomfort to the crew. In particular, means shall be provided, unless the provision thereof is unreasonable or impracticable in the circumstances, by which without the use of a tool or key, the heat emitted by the radiator or other heating device fitted in any space can be turned on and of and varied. The heating equipment shall be so constructed that its operation is not affected by the use or non-use of any steering gear deck machinery calorifiers or cooking appliances in the ship.
