Section 4(6) in The Merchant Shipping (Recruitment And Placement Of Seafarers) Rules, 2005
(6)An application for renewal of license shall be in Form VI and shall be accompanied by--(a)declaration in Form III;(b)a fee of ten thousand rupees in favour of the Director concerned by way of crossed demand draft;(c)a copy of the employment contract entered into between the employer and the seafarer;(d)a statement of qualification and experience of the management personnel in Form VIII;(e)[ a copy of the agreement between the recruitment and placement service and the employer or the ship owner "as the case may be, in Form IX;] [ Substituted by G.S.R. 580(E), dated 14.9.2005 (w.e.f. 14.9.2005).](f)such number of bank guarantees as required under sub-rule (12).
