Section 1 in Directing that amounts Deposited on Account of Fines on Seamen Shall be Transferred to the Seafarers Welfare Fund
1.
S.O. 3357, dated 20th October, 1965. - In exercise of the powers conferred by sub-section (3) of Section 202 of the Merchant Shipping Act, 1958 the Central Government, hereby directs that the amounts already deposited by the masters or owners of ships and amounts to be deposited in future with the Shipping Masters on account of fines imposed on seamen shall be transferred to the Seafarers Welfare Fund to be utilised for the Welfare of Seamen.[Min. of Transport, No. 14-MT(13)/65]
