Section 5 in Merchant Shipping (Seafarer Accommodation) Rules, 2016
5. Plans.
(1)The ship-owner of every Indian ship to which these rules apply, shall submit the plan or plans of the ship for approval to the Directorate or to a body of persons authorised by the Director General in this respect.(2)The plans, drawn in a suitable scale, shall clearly show the arrangement of the seafarer accommodation in the ship, its position in relation to other spaces, constructional details, various dimensions, furniture, fixtures and amenities provided therein.(3)Before any alteration or reconstruction is carried out in the seafarer accommodation, the ship-owner of an Indian Ship shall submit to the Directorate or to a body of persons authorised by the Director General in this respect, plans showing the proposed alteration or reconstruction relating to the seafarer accommodation for approval, and the ship's seafarer accommodation shall comply with the plan as may be approved by the Directorate or such body of persons.
