(2)Within forty-eight hours after the arrival of the ship at the port in India at which the voyage terminates, the master shall deliver to the shipping master-(a)a statement of the amount due to the seaman or apprentice in respect of wages, and of all property left on board by him; and(b)a statement, with full particulars, of any expenses that may have been caused to the master or owner of the ship by the absence of the seaman or apprentice, where the absence is due to a contravention by the seaman or apprentice of section 191;and, if required by the shipping master to do so shall furnish such vouchers as are reasonably required to verify the statements.
