Section 19(7) in The Merchant Shipping (Maritime Labour) Rules, 2016
(7)The Director General of Shipping may exclude the ship owner from liability in respect of-(a)injury, not sickness, incurred otherwise than in the service of the ship; injury or sickness due to the wilful misconduct of the sick, injured or deceased seafarers; and(b)sickness or infirmity intentionally concealed when the engagement is entered into.
