Section 5(2) in The Merchant Shipping (Amendment) Act, 2002
(2)It shall be the duty of the company employing or proposing to employ person as seaman to ensure that no money has been demanded or received by any person or company or organisation including the union remuneration or donation or fees or compulsory subscription of any kind attributable to employment of such person as seaman.". purporting to represent the interests of seamen b way of any
