Section 10(1) in The Merchant Shipping (Continuous Discharge Certificate-cum-Seafarer's Identity Document) Rules, 2001
(1)Where the Director General of Shipping is satisfied that a Seaman has committed a misconduct of a nature specified in section 190 of the Act or on a report received by him, the Director General is satisfied that a seaman has deserted his ship in the circumstances specified in section 192 or that he has been convicted of an offence of the nature referred to in sub-section (2) of section 195 of the Act he may direct to the shipping master that C.D.C. of such seaman shall be cancelled, withheld or shall be suspended for a specified period.
