Section 5 in The Merchant Shipping (Amendment) Act, 2002
5. Substitution of new section for section 97.-
For section 97 of the principal Act, the following section shall be substituted, namely:-" 97. Receipt of remuneration, donation, fees, etc., for shipping them prohibited.-(1)A person or company or organisation including a union purporting to represent the interests of seamen shall not demand or receive, either directly or indirectly, from a y seaman or person seeking employment as seaman or any person on his behalf, any remuneration or donation or fees or compulsory subscription of any kind attributable from such seaman or person' s employment as seaman, other than the fees authorised by thi Act.(2)It shall be the duty of the company employing or proposing to employ person as seaman to ensure that no money has been demanded or received by any person or company or organisation including the union remuneration or donation or fees or compulsory subscription of any kind attributable to employment of such person as seaman.". purporting to represent the interests of seamen b way of any
