Section 174(5) in The Merchant Shipping (Shipping Office Forms) Rules, 1963
(5)Where any expenses referred to in this section have been paid by the master, seaman or apprentice himself, the same may be recovered as if they were wages duly earned, and, if any such expenses are paid by the Government, the amount shall be a charge upon the ship may be recovered with full costs of suit by the Central Government.Inspection by shipping master, etc., of provisions, water, weights and measures and accommodation
