147. Wages not recoverable outside India in certain cases. -
Where a seaman is engaged for a voyage which is to terminate in India, he shall not be entitled to sue in any Court outside India for wages unless he is discharged with such sanction as is required by this Act, and with the written consent of the master, or proves such ill-usage on the part, or by the authority, of the master, as to warrant a reasonable apprehension of danger to his life if he were to remain on board.
