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Union of India - Section

Section 16 in The Merchant Shipping (Continuous Discharge Certificate-cum-Seafarer's Identity Document) Rules, 2001

16. 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 subsection (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 seamen concerned.Form-I[see rule 6(2)]Government of IndiaEmblemContinuous Discharge CertificateCumSeafarer's Identity DocumentIssued under Merchant Shipping (Continuous Discharge Certificate-cum-Seafarer's Identity Document) Rules, 2001.
Photograph Photograph Photograph Photograph
official stamp official stamp official stamp official stamp
Fresh Issue 1st Renewal 2nd Renewal 3rd Renewal
Note - The above photo should be authenticated by impressing the Shipping Office Stamp and the Signature of the shipping master partly on the photo and partly on the book.Name of the SeamanCode No. of Port andRegistered No. of theDischarge BookNotice to Seamen
(1)Seamen are informed that this Continuous Discharge Certificate-cum-Seafarer's Identity Document should be produced and handed over to the shipping master, or Consular when signing Articles of Agreement, so that the engagement column may be filled in and the certificate given into the safe keeping of the master of the Ship.
(2)If the seaman desert or fail to join, his book Will be deposited by the mater with the shipping master or Consular or the port where he left the ship, who shall forward it to the shipping master of the port of engagement.
(3)If this certificate become defaced or torn or filled up or if it get lost the shipping master will, on application, arrange for the of a duplicate.
(4)Seamen are warned not to correct, alter or In any way tamper with the entries on this certificate as they are liable to be prosecuted if they do so.
(5)Seamen are informed that the C.D.Cs should be revalidated after every ten years and affix an additional recent photograph at the time of revalidation.
(6)It may be ensured that the particulars mentioned in the CD.C. are correct and if any discrepancies are noted, the same has to be intimated to the issuing office along with the C.D.C for correction within 30 days from the date of receipt Request for any corrections cannot be entertained after this deadline.NoteIf this Certificate come into the possession of any person to whom it does not belong, it should be handed over to the shipping master, or the nearest Mercantile Marine Office, or may be transmitted to the Directorate General of Shipping, Mumbai.Record of any award or commendation received by the seaman, the entry shall be signed by the Shipping Master, dated and stamped.EmblemContinuous Discharge CertificateCumSeafarer's Identity DocumentIssued by the Government of IndiaName of seamen in full and Name of FatherDate of Birth
DAY MONTH YEAR
     
Place of Birth:Nationality:Religion:Height in Centimeters:Colour of Eyes:Colour of Hair:Complexion:Certificate of Competency, if any
Grade Number
   
   
   
Tattoo or other distinguishing marks:
(i)  
(ii)  
Issued at the Port of.........................................Date of Issue:................................................Signature of Seaman...........................................Shipping Master