Section 11(2) in The Merchant Shipping (Maritime Labour) Rules, 2016
(2)Any agreement to forgo the minimum annual leave with pay specified in this rule, except in cases provided for by the Director General of Shipping, shall be prohibited; provided that, the division of annual leave into parts, or the accumulation of such annual leave due in respect of one year together with a subsequent period of leave is authorised subject to mutual agreement between the ship owner and the seafarer concerned.
