Section 9 in The Merchant Shipping (Distressed Seamen) Rules, 1960
9. Discharged Seaman.
(1)The Master of a ship who desires to deposit the expenses for the maintenance and repatriation of a discharged seaman referred in sub-section (3) of section 162 of the Act, shall deposit the expenses with the Indian Consular Officer by whose authority such seaman was discharged.(2)The Indian Consular Officer may, at his discretion, return such seaman to the proper return port in accordance with the provision of these rules.
