Section 4(2) in The Merchant Shipping (Crew Accommodation) Rules, 1960
(2)In every ship to which these rules apply, the crew accommodation, other than store rooms, shall be situated amidships or aft. The Central Government may exempt any ship from the requirement of this sub-rule to the extent that it is satisfied that compliance therewith is unreasonable or impracticable by reason of the size or intended service of the ship; provided that in ships of 500 tons or over, no part of the crew accommodation, other than store rooms, shall be forward of the collision bulkhead.
