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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(4) in The Merchant Shipping (Crew Accommodation) Rules, 1960

(4)subject to the provisions of sub-rule (5) every sleeping room or officers shall be provided with the following equipment :-
(a)For each officer accommodated n the room--
(i)at least three drawers with a total capacity of 0.28 cubic metres or as near thereto as is practicable in the circumstances;
(ii)a wardrobe at least 1.68 metres in height and 2967.74 sq. centimetres in internal sectional area:
(iii)at least two coat hooks, in addition to any coast hooks fitted in the wardrobe;
(b)A writing desk fitted, if practicable, with drawers additional to the aforesaid drawers.
(c)A chair with arm rests;
(d)A settee at least 1.83 metres in length or as near thereto as may be practicable in the circumstances, provided that the Central Government may permit the settee to be dispensed with-
(i)if it is satisfied that a settee of adequate dimensions cannot be placed in the room without interfering with the comfort of the occupants; or
(ii)in the case of a room which accommodates only one officer, if the Central Government has consulted such organizations as appears to it to be representative of the class of officer concerned and is satisfied that a fully upholstered easy chair with closed arms is provided in the room;
(e)A mirror suitable for toilet purposes;
(f)A cabinet suitable for containing toilet requisites;
(g)A rack suitable for holding "
(i)one drinking water bottle, and
(ii)one tumbler for each officer accommodated in the room.
The rack may be fitted inside the cabinet for toilet requisites. Provided that a rack for holding a drinking water bottle shall not be required in any room in which a supply of drinking water is laid on;
(h)A wash-basin of vitreous china or other equally hygienic and durable material, which shall be fitted with an efficient and hygienic discharge or to an enclosed tank with a suction pipe served by a mechanically operated pump; provided that a wash basin shall not be required to be fitted in a sleeping room if washing accommodation is readily accessible therefrom;
(i)A splash plate or other means of protection for the wall above the was basin, if any;
(j)A carpet runner of wool or similar material;
(k)Curtains fitted to each bed, unless t he room accommodates only one officer;
(l)Curtains fitted to each side scuttle, unless the side scuttle is fitted with blinds or jalousies;
(m)A book case n any room which accommodates a Chief officer, Chief Engineer or Second Engineer, or in the case of a passenger ship a First Radio Officer: and
(n)A book case or book rack in rooms which accommodate other officer.
The Central Government may exempt any ship of under 400 tons from any of the requirements of clauses (a) and (b) and clauses (k) to (n) inclusive, of this sub-rule to the extent that it is satisfied that compliance therewith is unreasonable or impracticable in the circumstances.