Section 10(5) in The Merchant Shipping (Continuous Discharge Certificate-cum-Seafarer's Identity Document) Rules, 2001
(5)Before cancellation or suspension or to withhold the C.D.C., as the case may be, the C.D.C. holder shall be given an opportunity to represent his case before the shipping master. The shipping master shall also intimate the reasons of cancellation or suspension or withholding, as the case may be, to the C.D.C. holders if the same is decided upon.
