Section 4 in The Merchant Shipping (Crew Accommodation) Rules, 1960
4. Position of Crew Accommodation.
(1)In every ship to which these rules apply, the crew accommodation, other than store rooms, shall be wholly situated above the Summer load line, if any, marked on the ship in accordance with the provisions of the rules made under section 311 of the Act. The Central Government may exempt from the requirement of this sub-rule "(a)any passenger ship;(b)any tug;(c)any cable ship;(d)any salvage ship;(e)any crane ship;(f)any dredger and any ship engaged in the conveyance of the spoil of dredging;(g)any other ship not being a ship engaged in the carriage of cargo, if it is satisfied that compliance with such requirement is unreasonable or impracticable by reason of the size or intended service of the ship.(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.(3)Sleeping rooms forming part of the crew accommodation of a passenger ship to which these rules apply shall not be situated immediately beneath a working passageway.(4)[ The sum of the unobstructed horizontal distances with three times the vertical distances involved in travelling from any radio officer's sleeping room to the radio office shall not exceed fifty-five metres.] [Inserted by G.S.R. 61, dated 6th January, 1967]
