Section 177 in The Merchant Shipping (Shipping Office Forms) Rules, 1963
177. The master of an Indian ship which is at sea shall, at lest once is every ten days, cause an inspection to be made of the provisions and water provided for the use of the seamen and apprentices and the crew accommodation, for the purpose of ascertaining whether ths same are being maintained in accordance with the requirements of this a Act, and the person making the inspection shall enter a statement of the result of the inspection in a book, specially kept for the purpose.
