Section 11(6) in The Merchant Shipping (Crew Accommodation) Rules, 1960
(6)(a)In addition to any other lights required by these rules the spaces referred to in clauses (d) to (n)(both inclusive) shall be provided with the lighting therein specified.(b)The electric lighting of the spaces referred to in clauses (d) to (n) (both inclusive) shall be deemed to be adequate for the purposes of these rules, if when the lamp and paintwork are new, the illumination in the horizontal plane when measured at the points and in the manner prescribed in clause (c) is steady and object to a tolerance of 10 percent is maintained at a value not less than that prescribed for every such space.(c)The points at which illumination shall be measured shall be as follows :-(i)where a general measurement points are prescribed for the illumination of a space, then measurements shall be taken at every point midway between every 2 adjacent lamps and at every point midway between every lamp and any position on any boundary of this space. Provided always that where within any space a part of that space (being a part of that space available for fee movement) is shaded from the direct rays of a lamp by a re-entrant angle formed in the boundary of the space, then the central point of the part of space so shaded shall also be general measurement point; and(ii)where particular measurement points are also prescribed for a space, then measurements shall in addition be taken at every such point.In all cases, measurements shall be taken at a height of 83.8 centimetres above the floor, except that in the case of passageways, companionways, and covered recreation deck spaces, measurements may be taken either at a height of 83.8 centimetres above the floor or at floor level, provided that in the case of measurement taken at floor level, the reflection factor of the floor surface shall not be less than 40 percent. Illumination of provision store rooms shall be measured when the rooms are empty.(d)Sleeping Rooms and Day Rooms -
