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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(4) in The Merchant Shipping (Crew Accommodation) Rules, 1960

(4)Subject to the provisions of sub-rule (5) of rule 27, any bulkhead which separates any part of the crew accommodation from sanitary accommodation or from a laundry or drying room, galley or cold store room (whether or not such sanitary accommodation, laundry, drying room, galley or cold store room from part of the crew accommodation) shall be gastight, and shall be watertight to such height as is necessary to prevent the passage of water into the adjoining space. In particular, any bulkhead separating sanitary accommodation from any other part of the crew accommodation shall except in a doorways, be watertight to a height of at least 23 centimetres above the floor of the sanitary accommodation. Provided that the requirements of this sub-rule shall not apply to bulkheads separating --
(a)a sanitary accommodation from another sanitary accommodation :
(b)a laundry or drying room from anther laundry or drying room;
(c)a cold store room form another cold store room;
(d)a galley from another galley or a pantry;
(e)sanitary accommodation appropriated for the sole use of one person from a sleeping room form which it may be directly entered.