Section 15 in The Merchant Shipping (Distressed Seamen) Rules, 1960
15. Rates of Passage.
(1)On arrival at the port to which a seaman has been conveyed, the Master of the conveying ship shall produce the Conveyance Order to the Indian Consular Officer at the port, if the port is a foreign one, or to the Shipping Master if it is an Indian port, after duly filling in and signing Part 3 thereof.(2)The Master of the conveying ship shall be paid by such officer at the rate prescribed in Schedule II in respect of the subsistence of every distressed seaman conveyed by his exceeding the number, if any, wanted to make up the complement of his crew, unless the officer, has reason to doubt the correctness of the Declaration or of any of the particulars in form 'B'. In case of doubt, the payment shall be deferred and the matter reported to the Director-General of Shipping for orders.
