Section 16(3) in The Merchant Shipping (Crew Accommodation) Rules, 1960
(3)The maximum number of persons accommodated in sleeping rooms shall be as follows :(a)Officers in charge of a department, navigating and engineer officers in charge of a watch and first or only radio officers-1 person per room.(b)Other Officers. - Wherever practicable 1 person per room and in no event, more than 2 persons per room.(c)Apprentices. - Wherever practicable not more than 3 persons per room and in no event, more than 4 persons per room.(d)Chief or only steward and chief or only cook, in either case n a ship of 3, 000 tons or over regularly employed otherwise than as home trade ship "1 person per room.(e)Petty Officers not being persons referred to in clause (d). - Wherever practicable, 1 person per room and in no even, more than 2 persons per room.(f)[ Other ratings. [Substituted by G.S.R. 1390, dated 12th December, 1974] - Not more than 3 persons per room in a cargo ship and not more than 6 persons per room in a passenger ship;Provided that the Central Government may, if it is satisfied, after consultation with the owner of the ship or with such organization or organizations in India as it may consider to be most representative of employers of seamen and of seamen, that full compliance of this requirement is unreasonable or impracticable, permit upto four persons to be accommodated in a cabin in any specified part of crew ship and upto eight persons in a cabin in any such accommodation of a passenger ship.]The Central Government may exempt any ship of under 400 tons from the requirements of clauses (a) and (b) of this sub-rule.
