Section 1 in The Merchant Shipping (Continuous Discharge Certificate-cum-Seafarer's Identity Document) Rules, 2001
1. Short title, commencement and application.
(1)These rules may be called the Merchant Shipping (Continuous Discharge Certificate-cum-Seafarer's Identity Document) Rules, 2001.(2)The shall come into force on the date of their publication in the Official Gazettee.(3)They shall apply to persons who fulfil the eligibility conditions as specified under rules 4 and 5 of these rules for employment as seamen, [as defined under clause (42) of section 3 of the Act], on board ships (including foreign going ships and home trade ships of not less than 200 tons gross).
