Section 24 in The Merchant Shipping (Crew Accommodation) Rules, 1960
24. Supply of water to washing accommodation.
(1)In every ship to which these rules apply, there shall be available a supply of fresh water sufficient for the was-basins, baths and showers fitted in compliance with these rules. The supply shall be provided from tanks of a capacity of at least 45.46 litres for each member of the crew for each day likely to elapse between successive replenishment of the water or by other equally efficient means. If service tanks are fitted for that purpose they shall be directly connected with the ship's main washing water or drinking water storage tanks. In ships of 1,000 tons or over any pumping necessary for the supply of fresh water shall be mechanical power.(2)Hot and cold fresh water shall be laid on to all wash basins, baths and showers fitted in compliance with these rules; Provided that --(a)in the case of a bath and shower combined, hot and cold fresh water shall be required to be laid on only to the bath or the shower; and(b)hot and cold fresh water shall not be required to be laid on to wash-basins provided for the sole use of ratings if it is laid on to spring-loaded draw-off taps in the same room in accordance with sub-rule (9) of rule 23.Cold fresh water shall be laid on to any wash basins which are additional to those required by these rules and are fitted in sleeping rooms.(3)The hot fresh water shall be at a constant temperature of at least 65.50 C and shall be supplied by thermostatically controlled calorifiers or by other equally safe and efficient means. Every shower bath shall be provided with an anti-scalding mixing valve which shall be adjusted so that the temperature of the shower-water (whether salt or fresh) can be varied by the person using a shower over the range of temperatures and a temperature of between 350 C and 40.50C.(4)The Central Government may exempt any ship of under 500 tons from the requirements of this rule relating to the supply hot water to the extent that it is satisfied that compliance therewith is unreasonable or impracticable in the circumstances.
