Section 48 in Indian Merchant Shipping (Seamen's Employment Office, Calcutta) Rules, 1954
48. For the purpose of preventing seamen from being taken on board any ship in contravention of the provisions of these rules, the Director, Deputy Director or Assistant Director of the Employment Office or any other person duly authorised by the Central Government in this behalf may enter at any time on board any such ship upon which he has reason to believe that seamen from the port where the Employment Office is in existence, have been shipped, and may muster and examine the several seamen employed therein.
