Section 4 in The Merchant Shipping (Seamen's Levy of Fees) Rules, 1974
4. Voluntary contributions.
- Any funds collected, prior to the date of commencement of these rules, from masters, owners or agents of ships as a result of any collective agreement between such masters, owners or agents and the National Welfare Board for Seafarers or as a result of any voluntary contribution made by such masters, owners or agents for the purposes of welfare of seafarers in their employ, shall, on commencement of these rules, be brought on the books of the proper officer and be disbursed in the like manner as if they were collected under the provisions of rule 3.
