Section 31(3) in The Merchant Shipping (Crew Accommodation) Rules, 1960
(3)Every hospital, whether permanent or temporary, shall be situated in a position which will ensure the grated possible quiet and comfort for the patients. The hospital shall be readily accessible, and in case of a ship not carrying a duly qualified medical practitioner or duly qualified nurse exclusively so employed as a member of the crew, shall be so situated as to be easily accessible from the sleeping accommodation of the Master of the ship or of a person appointed by the Master to take charge of the patients. The hospital shall be so situated as to facilitate the proper treatment of patients in all weathers.
