Section 6 in The Merchant Shipping (Recruitment and Placement of Seafarers) Rules, 2016
6. Welfare contribution to Seafarers Welfare Fund Society.
(1)The recruitment and placement service shall, for promoting the welfare of seafarers, pay to the Seafarers Welfare Fund Society, Mumbai, a welfare fund contribution of rupees six thousand per seafarer per annum, for every seafarer excluding trainees, engaged on board foreign flag ships, on the basis of the actual period of the seafarers employed.(2)The recruitment and placement service shall ensure that the Indian ship owner pays the welfare fund contribution for every seafarer engaged by them on-board Indian flag ships as per the Merchant Shipping (Levy of seamen's Welfare Fee) rules, 1974, as amended.(3)The contributions referred to in sub-rule (1) shall be paid by fifteenth of the month following the end of every quarter.(4)The Seafarers' Welfare Fund contribution amount mentioned in the sub-rule (1) shall be subject to revision by the Director-General.(5)The revision referred to sub-rule (5) may be carried out once in every three years: Provided that the amount so revised shall not exceed twenty-five per cent, of the contribution referred to in sub-rule (1).
