Section 1 in The Merchant Shipping (Crew Accommodation) Rules, 1960
1. Short title, Commencement and application.
(1)These rules may be called the Merchant Shipping (Crew Accommodation) Rules, 1960, as amended in 1967 and 1970.(2)They shall come into force on the 1st January, 1961.(3)They shall apply to :-(a)every sea-going mechanically propelled ship of 200 tons gross and over for the time being registered in India, whether so registered before or after the date on which these rules come into force;(b)every such ship which, at any time after that date, is being constructed to the order of a person qualified to be the owner of an Indian Ship and has not been registered in India;not being a fishing, vessel, a pleasure yacht, a ship belonging to a general light-hose authority, or a ship being constructed for use as a fishing vessel or pleasure yacht, or for use by a general light house authority.
