Section 13 in The Merchant Shipping (Continuous Discharge Certificate-cum-Seafarer's Identity Document) Rules, 2001
13. C.D.C. not to be issued in certain cases.
(1)No C.D.C. shall be issued to an applicant under these rules whose application has been cancelled or suspended by a shipping master of one port and who applies to the shipping master of another port by suppressing this fact.(2)Where the request for the issue of C.D.C. is cancelled or suspended, the reasons for the such cancellation or suspension shall be intimated to the applicant and a copy of the such order shall be endorsed to all other shipping masters and the Director General of Shipping.(3)No C.D.C. shall be issued to a applicant against whom a written debarment order or orders have been passed by a shipping master unless the said order has been set aside by the Director General of Shipping.
