Section 7 in Merchant Shipping (Seafarer Accommodation) Rules, 2016
7. Application of relevant provisions of Maritime Labour Convention 2006 to ships other than Indian ships.
- A ship, other than an Indian ship, may be inspected by a surveyor, when the ship is in one of the ports, anchorages or offshore terminals in India, to determine whether the ship is in compliance with the requirements of the relevant provisions of the Maritime Labour Convention, 2006 and carry out control measures in accordance with such convention.
