Section 195(2) in The Merchant Shipping (Shipping Office Forms) Rules, 1963
(2)If a seaman lawfully engaged is convicted of an offence of smuggling opium, hemp or any other narotic drug or narcotic, the Director-General may direct that the seaman's certificate of discharge or continuous certificate of discharge shall be cancelled or shall be suspended for such period as may be specified in the direction.Entry of offences in official logs
