Section 14(1) in The Merchant Shipping (Recruitment and Placement of Seafarers) Rules, 2016
(1)The recruitment and placement services provider, for obtaining a licence or its renewal shall pay a fee of rupees forty thousand, which shall be non-refundable, payable to the Seamen's Employment Office and the said payment shall be made by demand draft drawn on a scheduled bank or e-payment as may be specified by the Director-General.
