Section 9(2) in The Merchant Shipping (Continuous Discharge Certificates) Rules, 1960
(2)Where a C.D.C. is withheld, suspended or cancelled under sub-rule (1), the Shipping Master shall intimate the fact to the seaman concerned to his last known address and the Shipping Master of other ports in India and shall also endorse the fact in the original C.D.C. if and when available.
