Section 6 in The Merchant Shipping (Shipping Office Forms) Rules, 1963
6. Wages and Property of Seamen left behind.
- whenever a seaman or apprentice is left behind, the form of t he statement of t he amount due to t he seaman or apprentice, the property left on board and the expenses incurred by the master or owner as a result of t he absence incurred by the master or owner as a result of the absence of such seamen or apprentice referred to in sub-section (2) of Section 122 of t he Act and the form of the receipt of t he Shipping Master referred to in sub-section (3) thereof shall be as sent out in Forms V and VI.
