Section 24 in The Merchant Shipping (Maritime Labour) Rules, 2016
24. Maritime labour certificate and declaration of maritime labour compliance.
(1)Director General of Shipping or by any officer, authority or organisation authorised by him in this behalf shall issue a Maritime Labour Certificate in accordance with Maritime Labour Convention.(2)Director General or by any officer, authority or organisation authorised by him in this behalf, shall issue a Declaration of Maritime Labour Compliance in respect of a ship that it meets with the requirements and standards set out in provisions of the Maritime Labour Convention.(3)The ships covered under this rule shall carry and maintain a declaration of maritime labour compliance stating the requirements for implementing these rules for the working and living conditions for seafarers and setting out the measures adopted by the ship owner to ensure compliance with the requirements on the ship or ships concerned.(4)The declaration of maritime labour compliance shall be in two parts, Part I and Part II and shall be in the Form-3 and Form-4 respectively.(5)Maritime labour Certificate may be issued on an interim basis in the Form-5:(a)to a new ships on delivery; or(b)when a ship changes flag; or(c)when a ship owner assumes responsibility for the operation of a ship which is new to that ship owner.(6)Such interim maritime labour certificate may be issued by the recognised organisation or any other person authorised by the Director General of Shipping for a period not exceeding six months, following verification that-(a)the ship has been inspected as far as reasonable and practical for the matters listed in the Form-6;(b)the ship owner has demonstrated to the recognised organisation or any other person authorised by the Director General of Shipping that the ship has adequate procedures to comply with this rule;(c)the master is familiar with the requirements of these rules and the responsibilities for its implementation; and(d)relevant information has been submitted to the recognised organisation or any other person authorised by the Director General of Shipping to produce a declaration of maritime labour compliance.(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.
