Section 19(5) in The Merchant Shipping (Maritime Labour) Rules, 2016
(5)Where the sickness or injury results in incapacity for work, the ship owner shall be liable.-(a)to pay full wages till the sick or injured seafarers remain on board or until the seafarers have been repatriated in accordance with the collective bargaining agreement;(b)to pay wages in whole or in part in accordance with the provisions of law for the time being in force or as provided for in collective agreement from the time when the seafarers are repatriated or landed until their recovery or, if earlier, until they are entitled to cash benefit under the law for the time being in force.
