Section 194 in The Merchant Shipping (Shipping Office Forms) Rules, 1963
194. A seaman lawfully engaged or an apprentice shall be guilty of an offence against discipline if he commits any of the following acts, namely :-
(a)if he quits the ship without leave after her arrival at her port of delivery and before she is placed in security'(b)if he is guilty of willful disobedience to any lawful command or neglect of duty;(c)if he is guilty of continued willful disobedience to lawful commands or continued willful neglect of duty;(d)if he assaults the master or any other officer of the ship;(e)if he combines with any of the crew to disobey lawful commands or to neglect duty or to impede the navigation of the ship or retard the progress of the voyage;(f)if he willfully damages his ship or commits criminal misappropriation or breach of trust in respect of, or willfully damages any of, her stores or cargo.Smuggling of goods by seamen or apprentices
