Section 23(1) in The Merchant Shipping (Maritime Labour) Rules, 2016
(1)The Director General of Shipping shall establish an effective system for.-(a)the inspection and certification of the maritime labour conditions by itself or through any recognised organisation in accordance with the provisions of the convention;(b)the issuance, endorsement and renewal, of interim or full time Maritime Labour Certificate along with the Declaration of Maritime Labour Compliance, complying with the provisions of the convention.
