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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(1) in The Merchant Shipping (Crew Accommodation) Rules, 1960

(1)In every ship to which these rules apply, every sleeping room for ratings other than petty officers shall be provided with the following equipment :-
(a)for each person accommodated in the room :-
(i)One drawer having a capacity of at least 0.056 cubic meters;
(ii)One clothes locker or wardrobe, in either case at least 1.68 meters in height and 2032.25 sq. centimetres in internal area; the locker or wardrobe shall be fitted with a shelf not less than 23 centimetres and not more than 38.10 centimetres below its top and with fittings on which the clothes may be hung;
(iii)At least one coat hook in addition to any coat hooks fitted in a locker or wardrobe;
(b)A table of fixed or drop leaf type or a desk, or a sliding leaf or top fitted to a chest of drawers;
(c)Comfortable seats sufficient to accommodate at one time all the persons accommodated in the room. Such seats shall be provided in addition to the beds in the room. The Central Government may exempt any passenger ship from the requirements of this clause to the extent that it is satisfied that a lesser number of seats in adequate in the circumstances;
(d)A mirror suitable for toilet purposes;
(e)A cabinet suitable for containing toilet requisites;
(f)A book rack;
(g)A runner of jute, coir or other suitable material at one side of each be or tier of beds, as the case may be;
(h)A curtain fitted to each bed, unless the room accommodates only one person; and
(i)A curtain fitted to each side scuttle, unless the side scuttle is fitted with blinds or jalousies.