Section 11(1) in The Merchant Shipping (Maritime Labour) Rules, 2016
(1)The ship owner shall establish the following operational parameters and practices to ensure that seafarers are provided with the adequate leave, namely:-(a)seafarers employed on ships shall be given paid annual leave of at least 2.5 calendar days per month of employment or pro rata;(b)seafarers shall be granted shore leave of adequate period to safe-guard their health and well-being and with the operational requirements of their positions.
