Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(16) in The Merchant Shipping (Crew Accommodation) Rules, 1960

(16)
(a)A water closet pedestal shall be fitted as part of every permanent hospital--
(b)The water closet pedestal shall be fitted either in a water closet or in washing accommodation forming part of the hospital.
(c)Access to the water closet pedestal (or washing accommodation, as the case may be) shall be obtained directly from the hospital ward or from a lobby forming part of the hospital. The Central Government may exempt any ship from the requirement of this clause if it is satisfied that compliance therewith is impracticable in the circumstances, and that the water closet forming part of the hospital is situated sufficiently near to the ward.
(d)The room in which the water closet pedestal is installed shall be provided with a gastight self-closing door unless it is served by a mechanical system of exhaust ventilation, and shall be so constructed as to facilitate cleaning and not to harbour dirt or vermin.
(e)Such room shall be ventilated in the manner specified in sub-rule (7) of rule 27 and shall comply with the requirements of sub-rule (9) or (10) of the said rule whichever shall be applicable in the circumstances.