Section 31(7) in The Merchant Shipping (Crew Accommodation) Rules, 1960
(7)[ (a) In addition to a trunked mechanical ventilation system provided in accordance with rule 12 or an air-conditioning system provided in accordance with 12A, every permanent hospital shall be provided with adequate natural supply and exhaust ventilation to the open air by means of ventilators independent of the ventilators provided for any other space in the ship;] [Substituted by G.S.R. 1390, dated 12th December, 1974]Provided that the Central Government may exempt any ship from this requirement if it is satisfied that compliance therewith is unreasonable or impracticable in the circumstance.(b)In every ship-(i)which does not attract the provisions of rule 12A;(ii)the keel of which was laid or which was at a similar stage of construction on the 1st day of January, 1967; and(iii)which is intended to be employed, whether permanent or temporarily, on voyages to, from or within Persian Gulf area--hospital accommodation shall be provided with air conditioning system. The air-conditioning system provided under this rule shall, as far as practicable, comply with the requirements of sub-rule (2) of rule 12 A.
