Section 10 in The Merchant Shipping (Distressed Seamen) Rules, 1960
10. Repatriation of distressed Seamen
- When an Indian Consular Officer is unable to place a distressed seaman on board an Indian ship is want of men to make up its complement, he shall, at his discretion, send such seaman to his proper return port or to a port en route to such port as early as possible, by any other of the modes referred to in sub-section (2) of section 162 of the Act.
