Section 8 in The Merchant Shipping (Distressed Seamen) Rules, 1960
8. Shipwrecked Seamen.
- In cases of shipwreck, the Indian Consular Officer shall afford relief and maintenance to a seaman only from such time as he causes to be employed to look after the ship's properly and cargo, or for salvage purpose, even though the seaman has applied for relief while he is still employed on such duties.
