Section 12(14) in The Merchant Shipping (Maritime Labour) Rules, 2016
(14)Financial security system shall be sufficient to cover the following, namely.-(a)outstanding wages and other entitlements due from the ship owner to the seafarer under the employment agreement, the relevant collective bargaining agreement, limited to four months of any such outstanding wages and four months of any such outstanding entitlements;(b)all expenses reasonably incurred by the seafarer, including the cost of repatriation referred to sub-rule (15);(c)the essential needs of the seafarer including such items, namely, adequate food, clothing where necessary, accommodation, drinking water, essential fuel for survival on board the ship, necessary medical care and any other reasonable costs or charges from the act or omission constituting the abandonment until the seafarer's arrival at home.
