Section 9 in The Merchant Shipping (Seamen's Levy of Fees) Rules, 1974
9. Refund of excess payments.
(1)Where annual fee paid by the master, owner or agent of ship is in excess of the amount due from him under these rules, the excess amount shall be refunded if claim there for is preferred before expiry of twenty-four months from the date of payment. No such claim shall be entertained if it is preferred after expiry of twenty four months from the date of payment.(2)Any refund made under sub-rule (1) shall be adjusted under the Head "XI" Mercantile Marine Deduct Refunds.[Provided that the competent authority may, for reasons to be recorded in writing extend such period by a further period upto twelve months.] [Substituted by G.S.R. 588, dated 23rd June, 1982]
