Section 6 in The Merchant Shipping (Distressed Seamen) Rules, 1960
6. Relief and maintenance till repatriation or employment.
(1)distressed seaman shall be given relief and maintenance till arrangement are made for his return to the proper return port or till a suitable employment is found for him.(2)Such relief and maintenance shall consist of-(a)Maintenance,(b)essential clothing and bedding which shall as far as possible be of the quality to which he is accustomed, and(c)where necessary, medical care and reasonable medical expenses.(3)It shall be the duty of the Indian Consular Officer to see that the expenses on account of the relief and maintenance of a distressed seaman is kept at the minimum;in no case money payment shall be made to the distressed seaman.
