Section 19 in The Merchant Shipping (Distressed Seamen) Rules, 1960
19. Recovery of Expenses.
(1)When a distressed seaman is landed at his proper return port, the shipping Master at that port shall, after complying with the provisions of rule 15, determine what portion, if any, of the expenses incurred on behalf of such seaman could be deemed to be "excepted expenses" as defined in clause (b) of sub-section (36) of section 3 of the Act.(2)All repatriation expenses, inclusive of excepted expenses, which constitute a debt to the Central Government, shall be recovered by the Shipping Master referred to sub-rule (1) from the owner or agent of the ship to which the seaman belonged at the time of his discharge or other event which resulted in his becoming distressed, unless the Shipping Master deducts such sum directly from the seaman's wages which have been deposited with him in accordance with section 122 (3) of the Act.
