Section 3(3) in The Merchant Shipping (Crew Accommodation) Rules, 1960
(3)The owner of every ship to which these rules apply shall submit or cause to be submitted to the Principal Officer, before any alteration or reconstruction is carried out in the crew accommodation thereof, plans on the scales and showing the information referred to in sub-rules (1) and (2), and relating to the crew accommodation as altered or reconstructed, as the case may be :Provided that if the crew accommodation in any ship is altered or reconstructed at a place outside India in consequence of an emergency or an accident to the ship, such plans shall be submitted to the Principal Officer as soon as practicable.
