Section 14 in The Merchant Shipping (Distressed Seamen) Rules, 1960
14. Endorsement on the Agreement with the Crew and Issue of Conveyance Order.
(1)The endorsement on the agreement with the crew mentioned in sub-section (1) of section 164 of the Act shall be in one of the following forms :-(a)When the seaman is placed on board on Indian ship to make up the complement of her crew :-"I hereby certify that I have sanctioned the engagement of the within-mentioned seaman/seamen entered on the lines___________________ upon the terms mentioned in the within mentioned agreement and that he has/they have signed fully undersigned the same".(b)When the seaman is not employed as a member of the crew but is afford a passage on an Indian ship in accordance with the provisions of section 163 of the act :-"Certifies that I have this day placed on board this ship Shri ___________ ex S.S./MS _________________ as a Distressed Seaman for conveyance to ____________. The requisite Conveyance Order has been handed over to the Master".(2)When a seaman is placed on board an Indian ship in accordance with the provisions of rule 10, the Indian Consular Officer shall fill in, sign and deliver to the Master of such ship, a Conveyance Order in form 'B' showing the report to which the seaman is entitled to be sent.(3)Whenever it becomes necessary to send a distressed seaman to his proper return port or to any other port or place by a mode other than the one mentioned in sub-rule (2) of this rule (i.e. by road, rail, air or by sea as a passenger on a foreign ship), the Indian Consular Officer shall hand over to the seaman, form 'C' duly filled in and signed.
