Section 9 in The Merchant Shipping (Recruitment and Placement of Seafarers) Rules, 2016
9. Procedure for issue of licence and its renewal.
(1)An application for licence shall be made in Form-III and for renewal the application shall be made be in Form-IV.(2)The applications referred to in sub-rule (1) shall be accompanied by declarations in Form-V and form VI and an agreement in Form-VII and shall be made to the Director and with a copy to Inspecting authority. Any incomplete application shall not be processed and shall be returned to the applicant within ten days indicating the reason thereon.(3)Director, on receipt of the Inspection report from the Inspecting authority may issue the licence.(4)The licence shall be issued in Form-VIII.(5)An application for renewal shall be submitted within six months prior to the date of expiry of licence.(6)If the application is submitted after the expiry of licence, recruitment and placement service shall be liable to pay late fees of rupees three lakhs.(7)Before levy of late fee, the applicant shall be given an opportunity of being heard.
