Section 2 in The Merchant Shipping (Crew Accommodation) Rules, 1960
2. Definitions.
(1)In these rules, unless the context otherwise requires :(a)"Act" means the Merchant Shipping Act, 1958(b)"apprentice" includes a cadet and a midshipman(c)"approved" means approved by the Central Government(d)"chief officer" includes a first Mate and at only Mate(e)"crew" means seamen and apprentices;(f)petty officer"means a rating serving in a supervisory position or in a position of special responsibility who is classed as petty officer by collective agreement or custom;(g)"rating" means a member of the crew other than an officer;(h)"sanitary accommodation" means washing accommodation and accommodation containing water closets or urinals;(i)"Schedule" means a Schedule to these rules;(j)"sleeping room" does not include a hospital ward;(k)"surveyor" means a surveyor appointed under section 9 of the Act;(l)"tons" means gross tons;(m)trunked mechanical ventilation system"means a system of ventilation complying with the specifications set forth in the First Schedule;(n)"washing accommodation" does not include "(i)any sleeping room or hospital ward, whether or not provided with a wash basin, bath or shower;or(ii)any room appropriated for use only as a laundry.(2)Unless the context otherwise requires, no structure shall be deemed to be watertight, gastight, or oil tight for the purposes of these rules unless all openings in that structure, other than ventilation opening necessary for the admission of air from passageways to sanitary accommodation, laundries, drying rooms or galleys, are provided with means of closure which will enable such openings to be made watertight, gastight or oil tight, as the case ma be.
