Section 4 in The Merchant Shipping (Seafarer's Bio-metric Identity Document) Rules, 2016
4. Application for issuance for SID.
(1)A citizen of India, who fulfils the eligibility conditions specified in rule 5 for the issuance of SID, shall apply in the Form-1 appended to these rules to the issuing authority.(2)Application for issuance of SID shall be made online in the given SID e-module to the issuing authority of his choice and applicant shall select available dates and data collection center of his choice.(3)The payment of application fee shall be made online through the e-payment gateway and the applicant shall submit his application online.(4)The applicant will appear on the appointed date and time at the data collection centre, along with his Continuous Discharge Certificate (CDC) and Passport in original.(5)The verification officer in the office of the issuing authority shall verify the application with the CDC records available in the office of issuing authority well in advance of the appointment date of the applicant.(6)The verification officer shall also verify the particulars received from other issuing authority with CDC records available in the former's office and communicate to the latter well in advance of the assigned date of the applicant.(7)After collection of the biometric data, the SID document shall be printed and issued by the issuing authority and it shall be delivered to the applicant either by hand or through post.(8)The competent authority may specify any modification in the manner of submission of application and accompanying documents corresponding to the e-module for the SID.
