Section 6 in Merchant Shipping (Seafarer Accommodation) Rules, 2016
6. Certification and verification.
(1)On being satisfied that an Indian ship has been provided with seafarer accommodation in accordance with these rules, a `record of compliance' may be issued to such ship by the directorate or a body of persons authorised by the Director General, in the form provided in the Fifth Schedule.(2)The seafarer accommodation facilities and its maintenance on a ship, as per these rules, shall be verified during the initial, intermediate, renewal and additional surveys associated with the Maritime Labour Certificate and Declaration of Maritime Labour Compliance.(3)The survey of seafarer accommodation of an Indian ship shall be carried out by a surveyor.
