Section 31(1) in The Merchant Shipping (Crew Accommodation) Rules, 1960
(1)Every ship to which these rules apply being a ship (other than a tug) which is intended to be at sea on any occasion for a continuous period of more than 3 days with a crew of 15 or more persons, shall be provided with a space appropriated for use as a permanent hospital for the crew. The space so appropriated shall not at any time be used for any purpose other than for the treatment of sick persons.The Central Government may exempt from the requirement of this sub-rule any ship engaged only on the coasting trade of India.
