Section 15(2) in The Merchant Shipping (Distressed Seamen) Rules, 1960
(2)The Master of the conveying ship shall be paid by such officer at the rate prescribed in Schedule II in respect of the subsistence of every distressed seaman conveyed by his exceeding the number, if any, wanted to make up the complement of his crew, unless the officer, has reason to doubt the correctness of the Declaration or of any of the particulars in form 'B'. In case of doubt, the payment shall be deferred and the matter reported to the Director-General of Shipping for orders.
