Section 16 in The Merchant Shipping (Distressed Seamen) Rules, 1960
16. Rescued Seaman.
(1)Masters of ship and tindals of sailing vessels who have rescued or picked up seaman at sea shall on arrival at port and on application made in writing, to the Shipping Master or in a foreign port, to the Indian Consular Officer, be entitled to be paid by the Shipping Master or the Indian Consular Officer, as the case may be, subsistence in respect of such seamen.(2)The application referred to in sub-rule (1) shall state the number of days during which each distressed seaman received subsistence on the rescuing vessel.
