Section 11 in The Merchant Shipping (Crew Accommodation) Rules, 1960
11. Lighting.
(1)In every ship to which these rules apply every part of the crew accommodation, other than pantries, laundries drying rooms, lockers and storerooms, shall be properly lighted by natural light. Provided that if in any space in a passenger ship it is impracticable to provide proper natural lighting, such lighting shall not be required if adequate electric lighting is always available in that space. The Central Government may exempt any ship from the requirement of this sub-rule in relation to the sanitary accommodation and passageways to the extent that it is satisfied that compliance therewith is unreasonable or impracticable in the circumstances.(2)The natural lighting of a sleeping room, mess room, recreation room or hospital ward shall be deemed to be proper for the purpose of this rule if it is sufficient to enable an ordinary newspaper to be read by a person of normal vision at any point in the room, being a point available for free movement, during day time and in clear weather.(3)Every side scuttle in a sleeping room, mess room, smoking room or recreation room in the crew accommodation of a ship to which these rules apply, shall be capable of being opened. Provided that this sub-rule shall not apply to any side scuttle, in a passenger ship which is required by any rule framed under the Act to be of a non-opening type.(4)In every ship of 3,000 tons or over every such side scuttle shall be at least [30.5 centimetres] [Substituted by G.S.R. 61, dated 6th January, 1967] in diameter. The Central Government may exempt any ship form the requirements of this sub-rule to the extent that it is satisfied that compliance therewith is unreasonable or impracticable in the circumstance.(5)In every ship to which these rules apply, an electrical system shall be installed which is capable of providing adequate lighting in every part of the crew accommodation. The electric lights shall be so arranged as to give the maximum befit to the crew, and in particular, an electric reading light shall be fitted at the had of each bed and shall be capable of being switched on and off from the bed. A lamp emitting at least 200 lumens shall be fitted in every such reading light in a sleeping room, and a lamp emitting at least 400 lumens shall be fitted in every such light in a hospital ward. An efficient alternative system of lighting source of electric power shall be always available for lighting the crew accommodation. The Central Government may exempt any ship of under 500 tons from the requirements of this sub-rule if it is satisfied that compliance therewith is unreasonable or impracticable in the circumstances and that other suitable artificial lighting is provided in the crew accommodation.(6)(a)In addition to any other lights required by these rules the spaces referred to in clauses (d) to (n)(both inclusive) shall be provided with the lighting therein specified.(b)The electric lighting of the spaces referred to in clauses (d) to (n) (both inclusive) shall be deemed to be adequate for the purposes of these rules, if when the lamp and paintwork are new, the illumination in the horizontal plane when measured at the points and in the manner prescribed in clause (c) is steady and object to a tolerance of 10 percent is maintained at a value not less than that prescribed for every such space.(c)The points at which illumination shall be measured shall be as follows :-(i)where a general measurement points are prescribed for the illumination of a space, then measurements shall be taken at every point midway between every 2 adjacent lamps and at every point midway between every lamp and any position on any boundary of this space. Provided always that where within any space a part of that space (being a part of that space available for fee movement) is shaded from the direct rays of a lamp by a re-entrant angle formed in the boundary of the space, then the central point of the part of space so shaded shall also be general measurement point; and(ii)where particular measurement points are also prescribed for a space, then measurements shall in addition be taken at every such point.In all cases, measurements shall be taken at a height of 83.8 centimetres above the floor, except that in the case of passageways, companionways, and covered recreation deck spaces, measurements may be taken either at a height of 83.8 centimetres above the floor or at floor level, provided that in the case of measurement taken at floor level, the reflection factor of the floor surface shall not be less than 40 percent. Illumination of provision store rooms shall be measured when the rooms are empty.(d)Sleeping Rooms and Day Rooms -
