Section 5(3) in The Merchant Shipping (Seamen's Levy of Fees) Rules, 1974
(3)Where any bond or security referred to in sub-rule (2) is given to any shipping master who is not appointed as a proper officer under these rules, he shall transmit necessary particulars of the said bond or security to the proper officer as soon after any such bond is executed or, as the case may be, security is accepted.
