Section 134 in The Merchant Shipping (Shipping Office Forms) Rules, 1963
134. Where a seaman or apprentice has agreed with the master or a ship for payment of his wages in Indian or other currency, any payment of, or on account of, his wages, if made in any currency other than that stated in the agreement, shall, notwithstanding anything in the agreement, be made at the rate of exchange fr the time being current at the place where the payment is made.
Master to take charge of the effects of deceased Seaman
