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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(4) in The Merchant Shipping (Crew Accommodation) Rules, 1960

(4)[(a) In every ship to which these rules apply, the minimum floor area provided for each person in a sleeping room forming part of crew accommodation of such ship shall be as follows :-] [Substituted by G.S.R. 1390, dated 12th December, 1974]
  Accommodatingon rating Fora room Accommodating
(i)Inship other than passenger ships of 1,000 tons or over but lessthan 3,000 tons........................... 2.75sq. meters 2.75sq. meters
(ii)Inships other than passenger ships of 3,000 tons or over but lessthan 10,000 tons................ 3.75sq. meters 2.75sq. meters
(iii)In ships other than passenger ships of 10,000 tons or over butless than 20,000 tons.................................. 4.25sq. meters 3.25sq. meters
(iv)In ships other than passenger ships of 20,000 tons orover............. 4.75sq. meters 3.75sq, meters
(v)In passenger ships of 1,000 tons or over but less than 3,000tons............... ---- 2.0sq. meters
(vi)In passenger ships of 3,000 tons or over but less than 10,000tons.......................... ---- 2.75sq. meters
(viii)In passenger ships of 10,000 tons or over…....................... 30.25sq. meters 2.75sq. meters
(b)Subject to the provision of clause (c), in every ship to which these rules apply, if private sitting rooms or day rooms are not provided, the per head floor area of a sleeping room for an officer shall be as follows :
(i)Inships of 1,000 tons or over but less than 3,000tons..................... 4.25sq. meters
(ii)In ships of 3,000 tons or over but less than 10,000tons......................................... 6.50sq. meters
(iii)In ships of 10,000 tons orover.......................................... 7.50sq. meters
(c)In every ship of 3000 tons or over, there shall, as far as practicable, be provided an adjoining sitting room or a day room in addition to the sleeping room for the Chief and Second Engineer. Officer and the Chief Navigating Officer.
(d)In determining floor area of a room for the purpose of this sub-rule, spaces occupied by berths, lockers, seats or chests of drawers shall be taken into account but any spaces which by reasons of their small size or irregular shape cannot accommodate furniture and do not contribute to the area available for free movement shall not be taken into account.
["Provided that the Central Government may, if satisfied after consultation with the owner of the ship or with such organisation or organisations in India as it may consider to be most representative of employers of seamen and of seamen that peculiar constructional features of any ship renders full compliance of this requirement unreasonable or impracticable, permit upto 4 persons to be accommodates in a cabin in any specified part of crew accommodation of a cargo ship anc upto 8 persons in a cabin in any such accommodation of a passenger ship.] [Substituted by G.S.R. 278, dated 1st March, 1985]