Section 3(4) in The Merchant Shipping (Seamen's Levy of Fees) Rules, 1974
(4)The annual fee shall be paid by the master, owner or agent of a ship to the proper officer by cheque crossed account payee in favour of the proper officer who shall deposit the same within seven days through challan into the treasury for credit to the revenue receipt head XIMercantile Marine "Seamen's Welfare Fee."
