Section 9 in The Merchant Shipping (Crew Accommodation) Rules, 1960
9. Protection from Weather, etc.
(1)In every ship to which these rules apply, the crew accommodation and the means of excess thereto and egress there from shall be so arranged and constructed and situated in such apposition as to ensure.(a)the protection of the crew against injury to the greatest practicable extent;(b)the protection of the crew accommodation against the weather and the sea;(c)the insulation of the crew accommodation from heat and cold;(d)the protection of the crew accommodation against moisture due to condensation;(e)the exclusion from the crew accommodation of effluvia originating in other spaces in the ship; and(f)the exclusion from the crew accommodation, to the greatest practicable extent, of noise originating in other spaces in the ship.(2)Without prejudice to the generality of the foregoing sub-rule :-(a)Every opening from an open deck into the crew accommodation shall be protected against the weather and the sea.(b)The crew accommodation shall be accessible at all times from the open deck.(c)Access to sleeping rooms, mess rooms, recreation rooms and studies forming part of the crew accommodation shall be obtained from a passageway which shall be provided with a hinged door at any entrances from the open deck.The Central Government may exempt any ship from the requirement of this clause to the extent that it is satisfied that compliance therewith is unreasonable or impracticable by reason of the size or intended service of the ship.(d)Bow hawse pipes shall not be situated in the crew accommodation. The Central Government may exempt any ship of under 400 tons from the requirement of this clause.(e)Stem supply and exhaust pipes for steering gear, winches and similar equipment shall not pass through crew accommodation. Provided that, if in the case of nay ship of 500 tons or over the Central Government is satisfied that alternative arrangements are unreasonable or impracticable in the circumstances, it may permit such pipes if properly encased to pass through passageways forming part of the crew accommodation subject, in the case of supply pipes, to the following conditions :-(i)the pipes shall be constructed of solid drawn steel or other suitable material;(ii)the pips shall be of a scantling sufficient to withstand the maximum pressure form the ship's boiler system;(iii)all connections in the pipes shall be by faced flange properly joined;and(iv)the pipes shall be fitted with adequate drainage arrangements.The Central Government may exempt any ship of under 500 tons from the requirements of this clause if it is satisfied that adequate arrangements have been made to ensure the safety of the crew.(f)All steam pipes, hot water pipers and calorifiers in or serving the crew accommodation shall be efficiently lagged wherever lagging is necessary for the conservation of heat or the protection of the crew against injury or discomforts. All cold water pipes in the crew accommodation shall be efficiently lagged wherever lagging is necessary for the prevention of condensation.(g)Chain pipes, and ventilator trunks to cargo spaces or tanks shall be made of steel or other suitable material and shall be gastight where they pass through any part of the crew accommodation.(h)Batteries for the operation of the ships radio installation, if any shall not be placed in any sleeping room provided for the crew, and precautions shall be taken which will ensure that fumes from such batteries cannot discharge into any part of the crew accommodation.(i)The bulkheads and the pars of the ship's side which enclose the crew accommodation shall be insulated in a manner which will prevent overheating of the accommodation, and shall be covered with protective covering which will prevent the condensation of moisture. The Central Government may exempt any ship form the requirements of this clause to the extent that it is satisfied that the crew accommodation is adequately protected by its position and ventilation against overheating and condensation.(j)Every bulkhead, casing and deck separating the crew accommodation from other spaces in the ship in which heat or cold may be generated shall be insulated in a manner which will prevent the crew accommodation being so affected by such heat or cold or by condensation as to prejudice the health or comfort of the crew.(k)Every ship for the time being regularly engaged voyages in the Tropics or the Persian Gulf shall be provided with awnings which will cover:(i)all exposed decks and house-tops situated immediately above any part of the crew accommodation :(ii)all exposed sides of galleys situated on an open deck;(iii)such portion of the deck spaces provided for the recreation of the crew in compliance with sub-rule (6) of rule 21 as will provide a shaded area adequate in extent having regard to the number of persons in the crew and to any shade provided for such spaces by overhanging decks.The awnings shall be supported by stanchions or by other suitable means.(l)There shall be no direct opening between the crew accommodation (other than recreation deck spaces) and any space used as a store room for engine room stores or deck department stores. The Central Government may exempt any ship of under 500 tons form the requirement of this clause to the extent that it is satisfied that compliance therewith is impractical in the circumstances.(m)There shall be no direct opening between the crew accommodation (other than recreation deck spaces) and spaces used as :-(i)permanent coal bunkers;(ii)oil fuel bunkers;(iii)cargo or machinery spaces;(iv)lamp rooms or paint rooms;(v)store rooms not forming part of the crew accommodation (other than store rooms or engine room or deck department stores);(vi)chain lockers;or(vii)Cofferdams Provided that there may be a direct opening between machinery spaces and sanitary accommodation and changing room provided for the sole use of offices and ratings of the engine room department.The Central Government may exempt any ship from the requirement of this clause in so for as it relates to a direct opening between any passageway forming part of the crew accommodation and any of the aforesaid spaces.(n)Subject to the provisions of sub-rule (3) of rule 23, sub-rule (6) of rule 27 and sub-rule (16) of rule 31 there shall be no direct opening between the crew accommodation (other than recreation deck spaces or passageways) and any sanitary accommodation, laundry or drying room (whether or not such sanitary accommodation) Provided that nothing in this clause shall prohibit direct openings between spaces forming part of sanitary accommodation, or between spaces appropriated for use as laundries or drying rooms.(o)Any part of the crew accommodation which is adjacent to any part (other than the crown) of a tank in which oil may be carried in bulk, shall be separated therefrom by a gastight steel division additional to the division which retains the oil. The Central Government may exempt any ship from the requirement of this clause if it is satisfied that the division which retains the oil is likely to remain oil tight under service conditions.(p)If any part of the crew accommodation is situated on a deck which forms the crown of a space in which oil may be carried in bulk, such deck shall be oil tight. No manholes or other openings to the oil tanks shall be situated in the crew accommodation.(q)If any part of the crew accommodation is situated on a deck forming the crown of a permanent coal bunker, such deck shall be gastight.(r)The means of access to and egress from every part of the crew accommodation shall be so situated that in the event of fire in any lamp room or paint room in the ship, access to and egress from the crew accommodation will not be impeded.
