Section 29(5) in The Merchant Shipping (Crew Accommodation) Rules, 1960
(5)Without prejudice to the generality of the foregoing sub-rule no dry provision store room shall be situated over a boiler room or any other space in which heat is generated, or shall adjoin a galley or machinery casing. The Central Government may exempt any ship from the requirements of this sub-rule if it is satisfied that compliance therewith is unreasonable or impracticable in the circumstances, and that the dry provision store room is adequately insulated.
