Section 8 in The Merchant Shipping (Seafarer's Bio-metric Identity Document) Rules, 2016
8. Renewal.
(1)SID may be renewed after first five years of its issuance on a request from the holder for a further period up to ten years at a time, if the holder's SID has not been cancelled or withdrawn or suspended under these rules.(2)An SID holder, who fulfils the eligibility conditions specified in sub-rule (1) for the issue of an SID, may apply in the Form-2 appended to these rules to the issuing authority.(3)Application for issuance of SID shall be made online in the given SID e-module to the issuing authority of his choice, Applicant shall select available dates and data collection centre of his choice. The payment of application fee shall be made online through the e-payment gateway. The applicant shall submit his application online. The applicant will appear on the appointed date and time at the data collection centre, along with his Continuous Discharge Certificate (CDC) and passport in original.(4)The verification officer in the office of the issuing authority shall verify the application with the SID records available in the office of issuing authority well in advance of the assigned date of the applicant. The verification officer shall also verify the particulars received from other issuing authority with the SID records available in the former's office and communicate to the latter well in advance of the assigned date of the applicant. After collection of the biometric data, the SID document shall be printed and issued by the issuing authority. It shall be delivered to the applicant either by hand or through post.
