Section 29 in The Merchant Shipping (Crew Accommodation) Rules, 1960
29. Dry Provision Rooms.
(1)In every ship to which these rules apply, no being in ship in which each member of the crew provides his own food, one or more store rooms shall be provided for the storage of dry provisions for the crew. Such rooms shall be fitted with sufficient shelve, cupboards and bins having regard to the maximum period likely to elapse between successive replenishments of stores and to the maximum number of persons for whom food is to be served.(2)Every dry provision store room shall be enclosed by bulkheads constructed of steel or other suitable material.(3)Access to every dry provision store room shall be obtained from a passageway, galley, pantry or another store room, or from a position on an open deck with, in so far as is reasonable and practicable in the circumstances, shall be a protected position.(4)Every dry provision store room shall be so situated, constructed and ventilated as to avoid deterioration of the stores through heat, draught, condensation or infestation by insects or vermin.(5)Without prejudice to the generality of the foregoing sub-rule no dry provision store room shall be situated over a boiler room or any other space in which heat is generated, or shall adjoin a galley or machinery casing. The Central Government may exempt any ship from the requirements of this sub-rule if it is satisfied that compliance therewith is unreasonable or impracticable in the circumstances, and that the dry provision store room is adequately insulated.(6)No part of a dry provision store room shall be used for the storage of bedding or textiles.
