Section 17(3) in The Merchant Shipping (Distressed Seamen) Rules, 1960
(3)On arrival at the port to which the distressed seaman has been conveyed, the Shipping Master, or the Indian Consular Officer, as the case may be, shall pay to the Master of the ship, in addition to the sum provided for in rule 15, such additional charges as have been agreed to by the Indian Consular Officer at the port from which the seaman was shipped.
