Section 15 in The Indian Merchant Shipping (Medical Examination) Rules, 1958
15. Fees.
(1)The cost of the arrangements made by the Government for the medical examination of seaman may be recovered by the levy of a fee on all Shipping Companies engaging :(i)seaman, in possession of certificate of physical fitness issued under these rules, and(ii)seaman exempted in accordance with the provisions of these rules.(2)The fee shall be Rs.1/- per seaman engaged by a Shipping Company to be recovered by the Shipping Master at the time of engagement.(3)The fee so realised shall be credited to the Government account by the Shipping Master.
