Section 10 in The Merchant Shipping (Continuous Discharge Certificate-cum-Seafarer's Identity Document) Rules, 2001
10. Cancellation or suspension of a C.D.C.
(1)Where the Director General of Shipping is satisfied that a Seaman has committed a misconduct of a nature specified in section 190 of the Act or on a report received by him, the Director General is satisfied that a seaman has deserted his ship in the circumstances specified in section 192 or that he has been convicted of an offence of the nature referred to in sub-section (2) of section 195 of the Act he may direct to the shipping master that C.D.C. of such seaman shall be cancelled, withheld or shall be suspended for a specified period.(2)If a seaman lawfully engaged is guilty of an offence of committing any of the acts mentioned in section 194 of the Act or is convicted of an offence under any other law for the time being in force, the Director General may direct that C.D.C. of such seaman shall be cancelled or withheld or suspended tor such period as may he specified in the direction.(3)If the shipping master has reasons to believe that the holder of a C.D.C. granted under this rule has obtained making a rules or erroneous information, he may cancel or suspend such C.D.Cs forthwith.(4)Where the C.D.C. has been cancelled or suspended as above, the reasons for the same shall be intimated to the person in writing to whom it is issued and a copy of the order of such cancellation or suspension as the case may be shall be endorsed to all other shipping masters in India and the Director General of Shipping.(5)Before cancellation or suspension or to withhold the C.D.C., as the case may be, the C.D.C. holder shall be given an opportunity to represent his case before the shipping master. The shipping master shall also intimate the reasons of cancellation or suspension or withholding, as the case may be, to the C.D.C. holders if the same is decided upon.
