167. Power to make rules with respect to distressed seamen. -
The Central Government may make [rules] with respect to the relief, maintenance and return to a proper return port of seamen found in distress in any place out of India and with respect to the circumstances in which, and the conditions subject to which, seamen may be relieved and provided with passages under this Part, and generally to carry out the provisions of this Part relating to distressed seamen.Provisions, health and accommodation
