Section 11 in The Merchant Shipping (Maritime Labour) Rules, 2016
11. Entitlement to Leave.
(1)The ship owner shall establish the following operational parameters and practices to ensure that seafarers are provided with the adequate leave, namely:-(a)seafarers employed on ships shall be given paid annual leave of at least 2.5 calendar days per month of employment or pro rata;(b)seafarers shall be granted shore leave of adequate period to safe-guard their health and well-being and with the operational requirements of their positions.(2)Any agreement to forgo the minimum annual leave with pay specified in this rule, except in cases provided for by the Director General of Shipping, shall be prohibited; provided that, the division of annual leave into parts, or the accumulation of such annual leave due in respect of one year together with a subsequent period of leave is authorised subject to mutual agreement between the ship owner and the seafarer concerned.
