Section 5(2) in The Merchant Shipping (Seamen's Levy of Fees) Rules, 1974
(2)Any bond executed by the master or owner of other than an Indian ship under sub-section (3) of section 1 14 or any security given by the agent of any such ship under the proviso to that sub-section may be deemed to be a sufficient bond or, as the case may be, a security for the purpose of sub-rule (1):Provided that any existing bond furnished under sub-section (3) of section 1 14 of the Act shall be deemed to be a bond under this rule.
