Section 49(2) in Indian Merchant Shipping (Seamen's Employment Office, Calcutta) Rules, 1954
(2)The Director may also cancel the registration of a seaman permanently or he may suspend the seaman's registration for any specified period of time(a)on his being found guilty of misbehaviour within the premises of the Employment Office; or(b)on his being found guilty of using or attempting to use a false document or making a false declaration for getting his name registered at the Employment Office or for obtaining employment through the employment office.Explanation. - Any person found in possession of a false document within the premises of the Employment Office shall be deemed to have attempted to obtain employment by using the false document.
