Section 11 in The Merchant Shipping (Distressed Seamen) Rules, 1960
11. Conveyance by foreign ship.
- Whenever no Indian ship is available in which a distressed seaman can be sent either to a proper return port or to a port en route thereto, the Indian Consular Officer may, if he considers it desirable, secure a passage for him in a foreign ship on the best terms obtainable and shall advise the Shipping Master at the proper return port or the Indian Consular Officer at an intermediate port, as the case may be, of the terms agreed upon.
