Section 24(7) in The Merchant Shipping (Maritime Labour) Rules, 2016
(7)The ships covered under this rule shall be issued a Maritime Labour Certificate in Form-7 by the recognised organisations or any other person authorised by Director General of Shipping certifying that the working and living conditions of seafarers on the ship, including measures for ongoing compliance to be included in the declaration of maritime labour compliance referred to in sub-rule (3) have been inspected and meet the requirements for implementing the Convention.
