Section 10(1) in The Merchant Shipping (Crew Accommodation) Rules, 1960
(1)In every ship to which these rules apply, other than a ship employed or intended to be employed solely within the tropics or the Persian Gulf, all sleeping rooms, mess rooms, recreation rooms, sanitary accommodation, officers, studies and hospitals forming part of the crew accommodation shall be provided with a heating system which shall be permanently installed and capable of ensuring that when the ventilation system provided for such rooms or accommodation in compliance with these rules is working so as to furnish at [least 0.42 cubic meters] [Substituted by G.S.R. 61, dated 6th January, 1967] of fresh air per minute for whom the room or accommodation is designed to accommodate at one time and the temperature of the open air is [-1.2 C.] [Substituted by G.S.R. 61, dated 6th January, 1967] the temperature therein can be maintained at [19.4 C.] [Substituted by G.S.R. 61, dated 6th January, 1967] Provided that the temperature within a water closet shall be required to be maintained at more than [-1.2 C.] [Substituted by G.S.R. 61, dated 6th January, 1967] above the ambient temperature in the open air. If the temperature within any water closet is capable of being so maintained by heat derived from an adjoining compartment, heating system shall not be required to be provided in that water closet.The Central Government may exempt any ship of under 500 tons from the requirement of this sub-rule if it is satisfied that the crew accommodation is fitted with shores which are properly installed and adequately guarded, or with other suitable means of heating.
