Section 14(3) in The Merchant Shipping (Distressed Seamen) Rules, 1960
(3)Whenever it becomes necessary to send a distressed seaman to his proper return port or to any other port or place by a mode other than the one mentioned in sub-rule (2) of this rule (i.e. by road, rail, air or by sea as a passenger on a foreign ship), the Indian Consular Officer shall hand over to the seaman, form 'C' duly filled in and signed.
