Section 19(3) in The Merchant Shipping (Maritime Labour) Rules, 2016
(3)The ship owner shall be responsible for protection of health and medical care of all seafarers working on board the ship in accordance with the following minimum standards, namely.-(a)The ship owner shall be liable to bear the costs for seafarers working on their ship in respect of sickness and injury of the seafarers occurring between the date of commencing of the duty and the date upon which they are deemed duly repatriated, or arising from their employment between those dates;(b)The ship owner shall provide financial security to assure compensation in the event of the death or long-term disability of seafarers due to an occupational injury, illness or hazard, as set out in the seafarers' employment agreement or collective agreement;(c)The ship owner shall be liable to defray the expense of medical care, including medical treatment and the supply of the necessary medicines and therapeutic appliances, and boarding and lodging away from home until the sickness or incapacity has been declared to be of a permanent character; and(d)The ship owner shall be liable to pay the cost of funeral expenses in the case of death occurring on board or ashore during the period of engagement.
