Section 3 in The Merchant Shipping (Crew Accommodation) Rules, 1960
3. Plans.
(1)Every person to whose order a ship to which these rules apply is being constructed shall cause a plan of the ship on a scale not smaller than 1 in 100, to be submitted to the Principal Officer, Mercantile Marine Department of the place where it is intended to register the ship (hereafter in this rule referred to as the Principal Officers) on a day not later than the day on which the keel of the ship is laid, showing clearly the proposed arrangement of the crew accommodation in the ship and its proposed position in relation to other spaces therein.(2)Every such person shall cause the followings plans to be submitted to the Principal Officer on a day not later than the day on which the construction of any part of the crew accommodation is begun :-(a)plans of the proposed crew accommodation, on a scale not smaller than 1 in 50 in the case of a ship under [153 meters] [Substituted by G.S.R. 61, dated 6th January, 1967] in length and not smaller than 1 in 100 in the case of any other ship, showing clearly the purpose for which each space therein is to be appropriated and the proposed disposition of the furnishing, fittings and obstructions therein;and(b)plans showing clearly the proposed arrangements for supplying water to the crew accommodation and for heating, lighting and ventilating the accommodation.(3)The owner of every ship to which these rules apply shall submit or cause to be submitted to the Principal Officer, before any alteration or reconstruction is carried out in the crew accommodation thereof, plans on the scales and showing the information referred to in sub-rules (1) and (2), and relating to the crew accommodation as altered or reconstructed, as the case may be :Provided that if the crew accommodation in any ship is altered or reconstructed at a place outside India in consequence of an emergency or an accident to the ship, such plans shall be submitted to the Principal Officer as soon as practicable.
