Section 8(2) in The Merchant Shipping (Tonnage Measurement Of Ships) Rules, 1960
(2)[ The following permanently closed-in spaces situated on or above the upper deck shall not be included in the Gross Tonnage provided they are reasonable in extent, namely :-(a)space fitted with the appropriated for the use of machinery or condensers;(b)the wheelhouse and chartroom, and space fitted with and appropriated for the use of radio and navigational aids;(c)skylights, domes and trunks which light or ventilate the space they serve;(d)chain lockers, and space appropriated for working the anchor gear and capstan;(e)space appropriated for the storage of safety equipment or batteries;(f)companions and access hatches serving as protection for stairways or ladderways leading to space below, and openings over such stairways and ladderways including escape trunks;(g)the galley, and any separate bakery fitted with ovens; provided in either case that no part thereof is appropriate for use for any other purpose;(h)washing and sanitary accommodation forming part of the crew accommodation or appropriated for the use of the master;(i)workshops and storerooms appropriated for the use of pumpmen, engineers, electricians, carpenters and boatwains, and the lamproom;(j)water ballast tanks not appropriated for use for any other purpose.]
