Section 35 in The Merchant Shipping (Crew Accommodation) Rules, 1960
35. Inspection by a Surveyor.
- The crew accommodation in every ship to which these rules apply, shall be inspected by a surveyor whenever :-(a)the ship is registered or re-registered in India :(b)any part of the crew accommodation in the ship undergoes substantial alterations or repairs(c)the number of persons accommodated in any sleeping room is increased above that marked in accordance with sub-rule (1) of rule 15;(d)in the opinion of a surveyor, there is reason to believe (whether or not in consequence of a complaint) that any of the provisions of these rules has been contravened in respect of that ship, or that nay condition subject to which the Central Government has exempted the ship from a requirement of these rules has not been satisfied:(e)a request for an inspection of the crew accommodation has been made to the Central Government to a competent authority by or on behalf of the owner of the ship or of any organization which appears to the Central Government to be most representative of the owners of Indian ships or of the semen concerned : or(f)a complaint has been lodged with an officer duly authorized under section 176 of the Act and complies with the following requirements:-(i)the complaint shall be in writing, signed by the Master or three or more members of the crew;(ii)the complaint shall specify the respects in which it is alleged that the crew-accommodation in the ship does not comply with these rules:(iii)the complaint shall be lodged without undue delay;(iv)the complaint shall be lodged at least 24 hours before the ship is due to sail, unless the ship is in port for less than 24 hours.
