Section 6 in The Merchant Shipping (Seamen's Levy of Fees) Rules, 1974
6. Determination of disputes as to the liability for payment.
- If any dispute arises as to the amounts due for payment under these rules in respect of any ship or as to the liability for payment of such amounts, [the dispute shall, on an application made by either of the disputing parties, be decided by the Director-General after giving a hearing to the opposite party, and his decision shall be binding on both the parties.] [Substituted by G.S.R. 588, dated 23rd June, 1982]
