Section 14(1) in The Merchant Shipping (Distressed Seamen) Rules, 1960
(1)The endorsement on the agreement with the crew mentioned in sub-section (1) of section 164 of the Act shall be in one of the following forms :-(a)When the seaman is placed on board on Indian ship to make up the complement of her crew :-"I hereby certify that I have sanctioned the engagement of the within-mentioned seaman/seamen entered on the lines___________________ upon the terms mentioned in the within mentioned agreement and that he has/they have signed fully undersigned the same".(b)When the seaman is not employed as a member of the crew but is afford a passage on an Indian ship in accordance with the provisions of section 163 of the act :-"Certifies that I have this day placed on board this ship Shri ___________ ex S.S./MS _________________ as a Distressed Seaman for conveyance to ____________. The requisite Conveyance Order has been handed over to the Master".
