Section 195 in The Merchant Shipping (Shipping Office Forms) Rules, 1963
195.
(1)If a seaman lawfully engaged or an apprentice is convicted of an offence of smuggling any goods whereby loss or damage is occasioned to the master or owner of the ship, he shall be liable to pay to that master or owner a sum sufficient to reimburse the loss or damage and the whole or a part of his wages may be retained in satisfaction on account of that liability without prejudice to any other remedy.(2)If a seaman lawfully engaged is convicted of an offence of smuggling opium, hemp or any other narotic drug or narcotic, the Director-General may direct that the seaman's certificate of discharge or continuous certificate of discharge shall be cancelled or shall be suspended for such period as may be specified in the direction.Entry of offences in official logs
