Section 3(2)(a) in The Merchant Shipping (Crew Accommodation) Rules, 1960
(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