(3)In the case of an agreement made in India with the crew of a home trade Indian ship of two hundred tons gross or more, the following provisions shall have effect in addition to the provisions specified in sub-section (1), namely:-(a)the agreement shall not be for a period longer than six months, but if the period for which the agreement was entered into expires while the ship is not in an Indian port, the agreement shall continue in force until the ship is again in an Indian port:Provided that, except with the consent in writing of the seaman concerned, the agreement shall not continue in force for more than three months after the expiration of the period for which it was entered into;(b)an agreement for service in two or more ships belonging to the same owner may be made by the owner instead of by the master, and the provisions of that Act with respect to the making of the agreement shall apply accordingly.
