Section 23 in The Merchant Shipping (Distressed Seamen) Rules, 1960
23. Returns.
(1)As soon as possible after a distressed seaman is sent from his port, the Indian Consular Officer shall send to the Director-General returns of expenses in forms 'D' and 'E'.(2)When an Indian Consular Officer receives form 'C' in respect of any distressed seaman, such form shall also be sent to the Director-General along with the forms referred to in sub-rule (1).Issued by the Government of India
