Section 3 in The Merchant Shipping (Seamen's Levy of Fees) Rules, 1974
3. Levy and collection of Seamen's Welfare fees.
(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.(2)The annual fee shall be payable to the proper officer by the master, owner or agent of a ship and it shall be payable on every seaman held in engagement by the master, owner or agent of such ship on the commencement of each year:Provided that in the year of commencement of those rules the annual fee shall be payable on every seaman held in engagement by the master, owner or agent of a ship on the commencement of these rules.(3)The annual fee shall become payable from the first day of the year and shall be paid not later than the thirty-first day of May of that year:Provided that in the year of commencement of these rules the annual fee shall be paid within sixty days from the commencement of these rules.(4)The annual fee shall be paid by the master, owner or agent of a ship to the proper officer by cheque crossed account payee in favour of the proper officer who shall deposit the same within seven days through challan into the treasury for credit to the revenue receipt head XIMercantile Marine "Seamen's Welfare Fee."(5)For every payment of annual fee received by the proper officer there shall be issued a receipt in the form specified in Schedule I.(6)Every master, owner or agent of a ship shall, on the request of the proper officer, furnish such information as are necessary for the proper implementation of these rules.(7)Notwithstanding anything contained in sub-rule (1), in the year of commencement of these rules, the annual fee payable under these rules shall be rupees five per seaman irrespective of the commencement of those rules.
