(3)The agreement shall provide that in the event of a dispute arising outside India between the master, owner or agent of a ship and a seaman in respect of any matter touching the agreement, such dispute shall be referred to the Indian consular officer whose decision thereon shall be binding on the parties until the return of the ship to the port in India at which the seaman is to be discharged:Provided that in the case of a ship other than in Indian ship, no such dispute shall be referred to the Indian consular officer if such reference is contrary to the rules of international law.
