Fixing sums to be deducted reimbursement from wages of certain persons engaged or discharged under the Act

Fixing sums to be deducted reimbursement from wages of certain persons engaged or discharged under the Act

Published vide S.O.2227, dated 16th June, 1964.

Act2436

S.O.2227, dated 16th June, 1964. - In exercise of the powers conferred by subsection (3) of Section 90 of the Merchant Shipping Act, 1958 (44 of 1958), and in supersession of the notification of the Government of India in the late Ministry of Transport and Communications, No. S.O.3139, dated 17th December, 1960, the Central Government hereby fixes the sums which the owner or master of a ship engaging or discharging any seaman in a shipping office or before a shipping master may deduct in respect of each engagement or d is charge from the wages of persons so engaged or discharged and may retain for the purpose of reimbursing himself any part of the fees paid in respect of such engagement or discharge, namely-

1. In respect of engagement or discharge of-

[Ministry of Transport, No. 30-ML (36)/60-MD.]

[Gazette of India, 1964, Part II, Section 3 (ii), p. 2635.]