(1)The master of an Indian ship shall not-(a)discharge a seaman before the expiration of the period for which he was engaged, unless the seaman consents to his discharge; or(b)except in circumstances beyond his control, leave a seaman or apprentice behind, without the authority of the officer specified in this behalf by the Central Government and the officer aforesaid shall certify on the agreement with the crew that he has granted such authority, and also the reason for the seaman being discharged or the seaman or apprentice being left behind.
