Section 12(2) in The Merchant Shipping (Crew Accommodation) Rules, 1960
(2)[(a)] [Substituted by G.S.R. 61, dated 6th January, 1967] Every enclosed space forming part of the crew accommodation of a ship to which thee rules apply being a space not fully air-conditioned or not ventilated by a trunked mechanical ventilation system, shall b provided with a natural system of inlet and exhaust ventilation. Every inlet ventilation. Every inlet vetilator situated in the open air shall be of a cowl or other equally efficient type and shall be so situated that, as far as practicable, it is not screened form the wind in any direction. No such ventilator shall be situated directly over a doorway, stairway exhaust opening or a bunk.[***] [Omitted by G.S.R. 1390, dated 12th December, 1974 ](b)The sectional area of every part of the inlet and exhaust system (other than a par serving a drying room or locker) shall be at least [38.71 square centimetre] [Substituted by G.S.R. 61, dated 6th January, 1967] for each person for whose use at any one time the space is appropriated and shall not be less than [122.58 square centimetres] [Substituted by G.S.R. 61, dated 6th January, 1967] in all at any point in the system. The effective area of the inlet and exhaust system serving each space shall be capable of being adjusted from fully open down to a minimum of the [19.35 square centimetres] [Substituted by G.S.R. 61, dated 6th January, 1967] for each person likely to use the space at any time.[***] [Omitted by G.S.R. 278, dated 1st March, 1985][***] [Omitted by G.S.R. 278, dated 1st March, 1985]
