Section 196(b) in The Merchant Shipping (Shipping Office Forms) Rules, 1963
(b)the offender, if still in the ship, shall before the next subsequent arrival of the ship at any port, or, if she is at the time in port, before her departure therefrom, be furnished with a copy of the entry an have the same read over distinctly and audibly to him and may thereupon make such reply thereto as he thinks fit; and
