Section 10(4) in The Merchant Shipping (Continuous Discharge Certificate-cum-Seafarer's Identity Document) Rules, 2001
(4)Where the C.D.C. has been cancelled or suspended as above, the reasons for the same shall be intimated to the person in writing to whom it is issued and a copy of the order of such cancellation or suspension as the case may be shall be endorsed to all other shipping masters in India and the Director General of Shipping.
