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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(2) in The Merchant Shipping (Cargo Ship Construction And Survey) Rules, 1974

(2)In every ship, two means of escape shall be provided from each engine room, shaft tunnel and boiler room as widely separated from one another as practicable, one of which may be a watertight door if such a door is available as a means of escape. Where no such watertight door is available the two means of escape shall consist of two sets of steel ladders leading to separate doors in the casing or elsewhere from which there is access to the lifeboat or life raft embarkation deck or decks :Provided that the Central Government may exempt any ship of less than 2,000 tons gross from the requirements of this sub-rule.