Section 27(2) in The Merchant Shipping (Crew Accommodation) Rules, 1960
(2)[(a) Subject to the provisions of sub-rule. (1A) water closers for all classes of persons provided in pursuance of sub-rule (1) shall be at the scale of one water closet for every six persons or part thereof exceeding two persons in the case of a ship of under 25000 tons and one such closet for every four persons or a part thereof exceeding one person in the case of a ship of 25000 tons or over :] [Substituted by G.S.R. 1390, dated 12th December, 1974.]Provided that each of such classes shall be provided with at least one water closet :Provided further that Central Government may exempt any passenger ship engaged solely on voyages which are normally of less than 4 hours duration from the requirement of this sub-rule if it is satisfied that compliance therewith is unreasonable or impracticable.Explanation. - For the purposes of this sub-rule.-(i)in determining the number of water closets no account shall be taken of any private water closet or the persons for whose use such private water closet is appropriated;(ii)a water closet shall deemed to be private if it is appropriated for the exclusive use of not more than four persons;(b)In addition to the water closets required by clause (a) three shall be provided such number of water closets, if any, as is required to increase the total number of water closets provided for the crew to the following scale :-In ships of 500 tons and over but under 800 tons, 3In ships of 800 tons and over but under 3,000 tons, 4In ships of 3,000 tons and over, 6(c)In determining the number of water closets required by this sub-rule no account shall be taken of any water closet forming part of a permanent hospital.
