Section 12(3) in The Merchant Shipping (Maritime Labour) Rules, 2016
(3)The ship owner shall ensure that there are appropriate provisions in collective bargaining agreements, specifying.-(a)the circumstances in which seafarers are entitled to repatriation in accordance with the provisions of clauses (b) and (c) of sub-rule (2);(b)the maximum duration of service periods on board following which a seafarer is entitled to repatriation - which shall be less than twelve months; and(c)the precise entitlements to be accorded by ship owners for repatriation, including those relating to the destinations of repatriation, the mode of transport, the items of expense to be covered and other arrangements to be made by ship owners.
