Section 20 in The Merchant Shipping (Distressed Seamen) Rules, 1960
20. Recovery from wages.
(1)The owner or agent of the ship mentioned in the foregoing rule, if he is desirous of recovering the excepted expenses from the wages of the distressed seaman shall furnish the Shipping Master with an account of the expenses, together wit such vouchers as may be reasonably required, and the Shipping Master shall, if he is satisfied as to the correctness of the claim, deduct the amount from the wages.(2)All deductions form a seaman's wages shall be subject to the provisions of section 201 of the Act.
