Section 9 in The Merchant Shipping (Maritime Labour) Rules, 2016
9. Wages.
(1)The ship owner shall make payments due to seafarers working on board their ships at no greater than monthly intervals:Provided that in case of any collective bargaining agreement for the wages as mentioned in sub-rule (1), the same shall be paid as per the agreement at no greater than monthly intervals.(2)The ship owner shall ensure that seafarers are given a monthly account of the payments due and the amounts paid, including wages, additional payments and the rate of exchange used where payment has been made in foreign currency.(3)The ship owner shall take measures to provide seafarers with a means to transmit all or part of their earnings to their families or dependents or legal beneficiaries.(4)The ship owner shall formulate measures to ensure that seafarers are able to transmit their earnings to their families which include:-(a)a system for enabling seafarers, at the time of their entering employment or during it, to allot, if they so desire, a proportion of their wages for remittance at regular intervals to their families by bank transfers or similar means;(b)a requirement that allotments shall be remitted in due time and directly to the person or persons nominated by the seafarers;(c)any charge for the service under sub-rule (3) and clauses (a) and (b) of sub-rule (4) shall be reasonable in amount, and unless otherwise provided the rate of currency exchange shall be at the prevailing market rate or the official rate prescribed by the Reserve Bank of India and not be unfavourable to the seafarer.(5)The wages included in the collective bargaining agreement or the Seafarers' Employment Agreement shall be in accordance with the guidelines as laid down in the Maritime Labour Convention.
