Section 16 in The Merchant Shipping (Maritime Labour) Rules, 2016
16. Accommodation and recreational facilities.
(1)Accommodation and recreational facilities on board ships shall be in accordance with Merchant Shipping (Crew Accommodation) Rules, 1960 and Merchant Shipping (Seafarers' Accommodation) Rules, 2016.(2)The inspections required under rule 25 shall be carried out when.-(a)ship is registered or re-registered; or(b)the seafarer accommodation on a ship has been substantially altered.(3)The ship owner shall provide recreational facilities on board ships at no cost to the seafarer.
