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Union of India - Section

Section 16 in The Merchant Shipping (Crew Accommodation) Rules, 1960

16. Sleeping Rooms.

(1)In every ship to which these rules apply, unless the circumstances are such that no members of the crew are required to sleep on board, sleeping rooms shall be provided for the crew in accordance with the following provisions of this rule.
(2)
(a)Each of the following classes of persons shall be provided with sleeping rooms separate from those provided for the other classes.
(i)Offices.
(ii)Petty Officers.
(iii)Apprentices.
(iv)Ratings of the deck department other than petty officers.
(v)Ratings of the engine room department other than petty offices.
(vi)Ratings of catering department other than petty offices.
(b)Every watch of ratings shall be provided with sleeping rooms separate from those of other watches. Day men shall be provided with sleeping rooms separate from those of watch keepers.
The Central Government may exempt any ship to the extent that it is satisfied that compliance with the said requirement is unreasonable or impracticable by reasons of the size of the ship from the requirement of this sub-rule.
(3)The maximum number of persons accommodated in sleeping rooms shall be as follows :
(a)Officers in charge of a department, navigating and engineer officers in charge of a watch and first or only radio officers-1 person per room.
(b)Other Officers. - Wherever practicable 1 person per room and in no event, more than 2 persons per room.
(c)Apprentices. - Wherever practicable not more than 3 persons per room and in no event, more than 4 persons per room.
(d)Chief or only steward and chief or only cook, in either case n a ship of 3, 000 tons or over regularly employed otherwise than as home trade ship "1 person per room.
(e)Petty Officers not being persons referred to in clause (d). - Wherever practicable, 1 person per room and in no even, more than 2 persons per room.
(f)[ Other ratings. [Substituted by G.S.R. 1390, dated 12th December, 1974] - Not more than 3 persons per room in a cargo ship and not more than 6 persons per room in a passenger ship;
Provided that the Central Government may, if it is satisfied, after consultation with the owner of the ship or with such organization or organizations in India as it may consider to be most representative of employers of seamen and of seamen, that full compliance of this requirement is unreasonable or impracticable, permit upto four persons to be accommodated in a cabin in any specified part of crew ship and upto eight persons in a cabin in any such accommodation of a passenger ship.]The Central Government may exempt any ship of under 400 tons from the requirements of clauses (a) and (b) of this sub-rule.
(4)[(a) In every ship to which these rules apply, the minimum floor area provided for each person in a sleeping room forming part of crew accommodation of such ship shall be as follows :-] [Substituted by G.S.R. 1390, dated 12th December, 1974]
  Accommodatingon rating Fora room Accommodating
(i)Inship other than passenger ships of 1,000 tons or over but lessthan 3,000 tons........................... 2.75sq. meters 2.75sq. meters
(ii)Inships other than passenger ships of 3,000 tons or over but lessthan 10,000 tons................ 3.75sq. meters 2.75sq. meters
(iii)In ships other than passenger ships of 10,000 tons or over butless than 20,000 tons.................................. 4.25sq. meters 3.25sq. meters
(iv)In ships other than passenger ships of 20,000 tons orover............. 4.75sq. meters 3.75sq, meters
(v)In passenger ships of 1,000 tons or over but less than 3,000tons............... ---- 2.0sq. meters
(vi)In passenger ships of 3,000 tons or over but less than 10,000tons.......................... ---- 2.75sq. meters
(viii)In passenger ships of 10,000 tons or over…....................... 30.25sq. meters 2.75sq. meters
(b)Subject to the provision of clause (c), in every ship to which these rules apply, if private sitting rooms or day rooms are not provided, the per head floor area of a sleeping room for an officer shall be as follows :
(i)Inships of 1,000 tons or over but less than 3,000tons..................... 4.25sq. meters
(ii)In ships of 3,000 tons or over but less than 10,000tons......................................... 6.50sq. meters
(iii)In ships of 10,000 tons orover.......................................... 7.50sq. meters
(c)In every ship of 3000 tons or over, there shall, as far as practicable, be provided an adjoining sitting room or a day room in addition to the sleeping room for the Chief and Second Engineer. Officer and the Chief Navigating Officer.
(d)In determining floor area of a room for the purpose of this sub-rule, spaces occupied by berths, lockers, seats or chests of drawers shall be taken into account but any spaces which by reasons of their small size or irregular shape cannot accommodate furniture and do not contribute to the area available for free movement shall not be taken into account.
["Provided that the Central Government may, if satisfied after consultation with the owner of the ship or with such organisation or organisations in India as it may consider to be most representative of employers of seamen and of seamen that peculiar constructional features of any ship renders full compliance of this requirement unreasonable or impracticable, permit upto 4 persons to be accommodates in a cabin in any specified part of crew accommodation of a cargo ship anc upto 8 persons in a cabin in any such accommodation of a passenger ship.] [Substituted by G.S.R. 278, dated 1st March, 1985]