Section 9 in The Merchant Shipping (Continuous Discharge Certificates) Rules, 1960
9. Cancellation or suspension of a C.D.C.
(1)Where on a report received by him the Director-General is satisfied that a seaman has deserted his ship in the circumstances specified in Section 192, or that he has been convicted of an offence of the nature referred to in Section 195(2), the Director-General may direct the Shipping Master who issued the C.D.C. to withhold or suspend it for a specified period or cancel it.(2)Where a C.D.C. is withheld, suspended or cancelled under sub-rule (1), the Shipping Master shall intimate the fact to the seaman concerned to his last known address and the Shipping Master of other ports in India and shall also endorse the fact in the original C.D.C. if and when available.
