(a)the number of persons accommodated on a facility shall normally not exceed the number that the facility was designed for.(b)when the number of persons to be accommodated on a facility in particular cases where the circumstances so demand, exceed the number that the facility was designed for, is done in consultation with the safety officer.(c)when decision is made concerning the duration and extent of such accommodation, referred to in clause (b), the consequences shall be considered and compensating actions shall be taken to ensure safety and necessary rest and restitution.
