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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(4) in The Merchant Shipping (Crew Accommodation) Rules, 1960

(4)[] [Substituted by G.S.R. 1390, dated 12th December, 1974] Subject to the provisions of sub-rule (IA), washing accommodation for all classes of persons provided in pursuance of sub-rule (1) shall include one batch or shower, one wash basin and one toilet mirror for every six persons or apart thereof exceeding two persons in the case of a ship less than 2500 tons and the same equipment of every four persons or a part thereof exceeding one person in the case ships of 25000 tons or over :[Provided that the Central Government may, if satisfied that limitations imposed by design or any other constructional feature of any ship being-
(a)a passenger ship engaged solely on voyages which are normally of less than 24 hours durations : or
(b)a cargo ship in which the number of members of crew are more than 100, render full compliance of this requirement unreasonable or impracticable exempt such ship from the requirement in full or to such extent as it deems necessary.
(i)a bath and a shower combined shall be deemed as a bath only;
(ii)in determining the required number of baths or showers or wash basins no account shall be taken of any private baths or showers or wash basins provided in pursuance of these rule or of persons for whose use such baths or showers or wash basins are provided:
(iii)a bath, shower or wash basin shall be deemed to be private if it is appropriate for the exclusive use of not more than four persons.]