Section 9(1) in The Merchant Shipping (Continuous Discharge Certificate) Rules, 2017
(1)Where the Director General of Shipping is satisfied that a Seafarer has committed a misconduct of a nature specified in section 190 of the Act or on a report received by him that a seafarer 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 sub-section (2) of section 195 of the Act, he may direct to the Shipping Master that Continuous Discharge Certificate of such seafarer shall be cancelled or withdrawn or suspended for such period as may be specified in the order;
