Section 3(1) in The Merchant Shipping (Seamen's Levy of Fees) Rules, 1974
(1)There shall be levied and collected on each seaman engaged under section 100 or under section 114 of the Act, a fee at the rate of [twenty five rupees] [Substituted by G.S.R. 221(E), dated 27th March, 1981] per year (hereinafter referred to as annual fee) for the purpose of providing amenities to seamen and for the welfare of seamen.
