Section 10 in The Merchant Shipping (Crew Accommodation) Rules, 1960
10. Heating.
(1)In every ship to which these rules apply, other than a ship employed or intended to be employed solely within the tropics or the Persian Gulf, all sleeping rooms, mess rooms, recreation rooms, sanitary accommodation, officers, studies and hospitals forming part of the crew accommodation shall be provided with a heating system which shall be permanently installed and capable of ensuring that when the ventilation system provided for such rooms or accommodation in compliance with these rules is working so as to furnish at [least 0.42 cubic meters] [Substituted by G.S.R. 61, dated 6th January, 1967] of fresh air per minute for whom the room or accommodation is designed to accommodate at one time and the temperature of the open air is [-1.2 C.] [Substituted by G.S.R. 61, dated 6th January, 1967] the temperature therein can be maintained at [19.4 C.] [Substituted by G.S.R. 61, dated 6th January, 1967] Provided that the temperature within a water closet shall be required to be maintained at more than [-1.2 C.] [Substituted by G.S.R. 61, dated 6th January, 1967] above the ambient temperature in the open air. If the temperature within any water closet is capable of being so maintained by heat derived from an adjoining compartment, heating system shall not be required to be provided in that water closet.The Central Government may exempt any ship of under 500 tons from the requirement of this sub-rule if it is satisfied that the crew accommodation is fitted with shores which are properly installed and adequately guarded, or with other suitable means of heating.(2)The permanent heating system required by the foregoing sub-rule shall be operated steam hot water or electricity or with other suitable means of heating.(3)The heating equipment shall be so constructed installed and, if necessary shielded as to avoid the risk of fire and not to constitute a source of danger or discomfort to the crew. In particular, means shall be provided, unless the provision thereof is unreasonable or impracticable in the circumstances, by which without the use of a tool or key, the heat emitted by the radiator or other heating device fitted in any space can be turned on and of and varied. The heating equipment shall be so constructed that its operation is not affected by the use or non-use of any steering gear deck machinery calorifiers or cooking appliances in the ship.(4)The heating system shall be in operation at all times when any members of the crew are living or working on board the ship and circumstances require its use. Provide that while the ship is in port the heating system shall not be required to be in operation if efficient temporary means of heating are provided for such pars of the crew accommodation as are in us.
