Section 5(1) in The Merchant Shipping (Seamen's Levy of Fees) Rules, 1974
(1)The master, owner or agent of a ship other than an Indian ship shall give to the proper officer a bond with the security from an approved person resident in India for such amount as may be fixed by the proper officer and every such bond shall be conditioned for the full payment of the annual fee due from the master, owner or agent of the ship, with expenses, if any, incurred in the recovery of the annual fee:Provided that the proper officer shall waive the requirement of this sub-rule in respect of owners of ships who employ seamen from India and have a Company Roster of their own.
