Section 12 in The Merchant Shipping (Crew Accommodation) Rules, 1960
12. Ventilation.
(1)In every ship to which these rules apply the enclosed parts of the crew accommodation shall be ventilated by a system which will maintain the air therein in a state of purity adequate for the health and comfort of the crew. Such system shall be capable of being so controlled as to ensure a sufficiency of air movement under all conditions of weather and climate to which the ship is likely to be subjected during the voyages on which she is intended to be engaged and shall be additional to any side scuttles, skylights, companions, doors or other apertures not intended solely for ventilation.(2)[(a)] [Substituted by G.S.R. 61, dated 6th January, 1967] Every enclosed space forming part of the crew accommodation of a ship to which thee rules apply being a space not fully air-conditioned or not ventilated by a trunked mechanical ventilation system, shall b provided with a natural system of inlet and exhaust ventilation. Every inlet ventilation. Every inlet vetilator situated in the open air shall be of a cowl or other equally efficient type and shall be so situated that, as far as practicable, it is not screened form the wind in any direction. No such ventilator shall be situated directly over a doorway, stairway exhaust opening or a bunk.[***] [Omitted by G.S.R. 1390, dated 12th December, 1974 ](b)The sectional area of every part of the inlet and exhaust system (other than a par serving a drying room or locker) shall be at least [38.71 square centimetre] [Substituted by G.S.R. 61, dated 6th January, 1967] for each person for whose use at any one time the space is appropriated and shall not be less than [122.58 square centimetres] [Substituted by G.S.R. 61, dated 6th January, 1967] in all at any point in the system. The effective area of the inlet and exhaust system serving each space shall be capable of being adjusted from fully open down to a minimum of the [19.35 square centimetres] [Substituted by G.S.R. 61, dated 6th January, 1967] for each person likely to use the space at any time.[***] [Omitted by G.S.R. 278, dated 1st March, 1985][***] [Omitted by G.S.R. 278, dated 1st March, 1985](3)Every enclosed space other than a cold store room forming part of the crew accommodation of a ship to which these rules apply, being a ship of 1000 tons or over or a ship of under 1000 tons regularly engaged on voyages confined to areas within the tropics and Persian Gulf shall be provided with a trunked mechanical ventilation system :Provided that the Central Government may exempt any ship of under 500 tons from the requirement of this sub-rule.(4)In the crew accommodation of every ship to which these rules apply, being a ship not fully air conditioned, an electric fan shall be fitted in every sleeping room, mess room, recreation room, study, office, Galley and pantry:Provided that the Central Government may exempt any ship of under 500 tons from the requirement of this sub-rule."(5)Power for the operation of the trunked mechanical ventilation system or fans, as the case may be, required by the foregoing sub-rules shall be available at al times when any members of the crew are on board the ship and circumstances require such system or fans to be used.(6)The following spare gear shall be provided for each size of electric, motor employed to operate a trunked mechanical ventilation system in the crew accommodation of a ship to which these rules apply :-For direct current motors "
