Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 6 in The Merchant Shipping (Crew Accommodation) Rules, 1960

6. Construction of Bulkheads and Panelling.

- (i) In every hip to which these rules apply, all bulkheads enclosing or within any part of the crew accommodation shall be properly constructed of steel or other suitable material. If the bulkheads are exposed to the weather they shall be of watertight and gastight construction, and means of closure shall be provided for all openings in such bulkheads so as to enable them to be made weathertight.
(2)Any bulkhead which separates any part of the crew accommodation (other than a recreation deck space) from a space used as --
(a)a permanent coal bunker;
(b)an oil fuel bunker;
(c)a cargo or machinery space;
(d)a lamp room or paint room;
(e)a store room not forming part of the crew accommodation (other than a dry provision store room);
(f)a chain locker;or
(g)a cofferdam;
shall be gastight, and shall be watertight where necessary to protect the crew accommodation.
(3)Any bulkhead which separators any part of the crew accommodation from a dry provision store room (whether or not such store room form part of the crew accommodation) shall be gastight.
(4)Subject to the provisions of sub-rule (5) of rule 27, any bulkhead which separates any part of the crew accommodation from sanitary accommodation or from a laundry or drying room, galley or cold store room (whether or not such sanitary accommodation, laundry, drying room, galley or cold store room from part of the crew accommodation) shall be gastight, and shall be watertight to such height as is necessary to prevent the passage of water into the adjoining space. In particular, any bulkhead separating sanitary accommodation from any other part of the crew accommodation shall except in a doorways, be watertight to a height of at least 23 centimetres above the floor of the sanitary accommodation. Provided that the requirements of this sub-rule shall not apply to bulkheads separating --
(a)a sanitary accommodation from another sanitary accommodation :
(b)a laundry or drying room from anther laundry or drying room;
(c)a cold store room form another cold store room;
(d)a galley from another galley or a pantry;
(e)sanitary accommodation appropriated for the sole use of one person from a sleeping room form which it may be directly entered.
(5)Any inside panelling in the crew accommodation shall be constructed of plywood or other suitable material with a surface which can be easily kept clean. Neither bulkheads nor inside panelling shall be constructed with tongued and grooved boarding or in a manner or with material likely to harbour vermin.