Section 18(2) in The Merchant Shipping (Distressed Seamen) Rules, 1960
(2)The certificate referred to in sub-rule(1) shall state the nature of the disease from which the distressed seaman had suffered r which infected the port and shall be delivered by the Indian Consular Officer to the Master of the Conveying ship for production, if necessary, to the Health authorities at ports of call. Such certificate shall be retained by the Master until the distressed seaman is landed at his proper return port or a port en route. In the later case, the certificate shall be handed over to the Indian Consular Officer at a foreign port or the Shipping Master at a port in Indian along with the Conveyance Order.
