Section 19(1) in The Merchant Shipping (Distressed Seamen) Rules, 1960
(1)When a distressed seaman is landed at his proper return port, the shipping Master at that port shall, after complying with the provisions of rule 15, determine what portion, if any, of the expenses incurred on behalf of such seaman could be deemed to be "excepted expenses" as defined in clause (b) of sub-section (36) of section 3 of the Act.
