Section 132(1) in The Merchant Shipping (Shipping Office Forms) Rules, 1963
(1)Where under the agreement with the crew any dispute arises at any port in India between the master, owner or agent of a ship and any of the crew of ship, it shall be submitted to the shipping master; -(a)where the amount in dispute does not exceed three hundred rupees, at the instance of either party to the dispute;(b)in any other case, if both parties to the dispute agree in writing to submit the dispute to the shipping master.
