Section 12(7) in The Merchant Shipping (Maritime Labour) Rules, 2016
(7)If a ship owner fails to make arrangements for or to meet the cost of repatriation of seafarers who are entitled to be repatriated-(a)the Director General of Shipping shall arrange for repatriation of the seafarers concerned or the country from which the seafarers are to be repatriated or the country of which they are a national may arrange for their repatriation and in all such cases the cost shall be recovered from the financial security referred to in sub-rules (1) and (12) of rule 12;(b)the expenses of repatriation shall in no case be a charge upon the seafarers, except as provided for in sub-rule (4).
