Section 6 in The Merchant Shipping (Continuous Discharge Certificates) Rules, 1960
6. Entry on Discharge.
(1)At the time of discharge, the seaman shall, if he so desires, be granted by the Master of the ship on which he has been serving an entry in the C.D.C. specifying the particulars referred to in sub-section (2) of Section 120 of the Act.(2)The entries made in the C.D.C. shall be attested by the Shipping Master of the port of discharge, and thereafter the C.D.C. shall be returned to the seaman concerned.
