Section 22 in The Merchant Shipping (Distressed Seamen) Rules, 1960
22. Evidence of distress.
- The Shipping Master to whom a Conveyance Order in respect of a distressed seaman is delivered shall be deemed to be an officer specified by the Central Government for the propose of section 165 of the Act and he may, on the strength of such order, issue a certificate to the effect that the seaman was in distress.
