Section 17(2) in The Merchant Shipping (Distressed Seamen) Rules, 1960
(2)A copy of the agreement entered into by the Indian Consular Officer shall in every case, be forwarded, as soon as possible, to the Shipping Master at the port at which the distressed seaman was originally engaged. If such seaman is sent to an intermediate port in transit, a copy of the agreement shall also be endorsed to the Indian consular Officer or Shipping Master at that port as the case may be.
