(1)When a seaman is discharged from a ship in India, the master shall furnish to the shipping master before whom the discharge is made a report in the prescribed form stating-(a)the quality of the work of the seaman; or(b)whether the seaman has fulfilled his obligations under the agreement with the crew; or(c)that he declines to express an opinion on those particulars;and the shipping master shall, if the seaman so desires, give to him or endorse on his certificate of discharge a copy of such report.
