Section 17 in The Merchant Shipping (Distressed Seamen) Rules, 1960
17. Seaman mentally deranged.
(1)In order to provide for the passage to the proper return port of a distressed seaman suffering from mental derangement, the Indian Consular Officer may, with the object of ensuring that requisite care and attendance is given to the seaman during the voyage, make special arrangements with the Master of the ship and may agree to the payment, if necessary, of such sum as may appear fair and reasonable for the passage in addition to the prescribed allowance.(2)A copy of the agreement entered into by the Indian Consular Officer shall in every case, be forwarded, as soon as possible, to the Shipping Master at the port at which the distressed seaman was originally engaged. If such seaman is sent to an intermediate port in transit, a copy of the agreement shall also be endorsed to the Indian consular Officer or Shipping Master at that port as the case may be.(3)On arrival at the port to which the distressed seaman has been conveyed, the Shipping Master, or the Indian Consular Officer, as the case may be, shall pay to the Master of the ship, in addition to the sum provided for in rule 15, such additional charges as have been agreed to by the Indian Consular Officer at the port from which the seaman was shipped.
