Section 19(13) in The Merchant Shipping (Maritime Labour) Rules, 2016
(13)(a)The ship owner shall ensure that his ships carry on board a certificate or other documentary evidence of financial security issued by the financial security provider and copy of the same shall be posted in a conspicuous place on board where it is available to the seafarers;(b)Where more than one financial security provider provides the cover, the document provided by each provider shall be carried on board.
