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Union of India - Section

Section 8 in Merchant Shipping (Seafarer Accommodation) Rules, 2016

8. Equivalent arrangements.

- The Director General may accept equivalent arrangements on a ship or deviations from the requirements specified in these rules, when such deviations can be clearly justified, subject to protecting the seafarers' living conditions, health and safety. The Director General may pass an appropriate order with regard to such deviations or equivalent arrangements.First Schedule(See rule 4)