[11th
April, 2016] In exercise of the powers
conferred by sub-section (2) of section 99A and section 457 of the Merchant
Shipping Act, 1958 and in accordance with the Seafarers' Identity Documents
Convention (Revised), 2003 (No. 185) regulating the method of issuance of the Seafarers'
Bio-metric Identity Document, the Central Government hereby makes the following
rules, namely:— (1) These rules may be called
the Merchant Shipping (Seafarer's Bio-metric Identity Document) Rules,
2016. (2) They shall come into force
on the date of their publication in the Official Gazette. These rules shall apply to
Indian citizens, who fulfill the eligibility conditions specified under rule 5. (1) In these rules, unless the
context otherwise requires,— (a) “Act” means the Merchant
Shipping Act, 1958 (44 of 1958); (b) “competent authority” means the Director
General of Shipping; (c) “Convention” means International
Labour Organisation document No. 185 on Seafarer's Identity Documents
Convention (Revised), 2003; (d) “Form” means the form
appended to these rules; (e) “issuing authority” means Shipping Master
or such other officers as may be nominated by the competent authority; (f) “SID” means a Seafarer's
Identity Document issued under these rules. (2) Words and expressions
defined in the Act and used but not defined in these rules shall have the same
meanings assigned to them respectively in the Act. (1) A citizen of India, who
fulfils the eligibility conditions specified in rule 5 for the issuance of SID,
shall apply in the Form-1 appended to these rules to the issuing authority. (2) Application for issuance of
SID shall be made online in the given SID e-module to the issuing authority of
his choice and applicant shall select available dates and data collection
center of his choice. (3) The payment of application
fee shall be made online through the e-payment gateway and the applicant shall
submit his application online. (4) The applicant will appear
on the appointed date and time at the data collection center, along with his
Continuous Discharge Certificate (CDC) and Passport in original. (5) The verification officer in
the office of the issuing authority shall verify the application with the CDC
records available in the office of issuing authority well in advance of the
appointment date of the applicant. (6) The verification officer
shall also verify the particulars received from other issuing authority with
CDC records available in the former's office and communicate to the latter well
in advance of the assigned date of the applicant. (7) After collection of the
biometric data, the SID document shall be printed and issued by the issuing
authority and it shall be delivered to the applicant either by hand or through
post. (8) The competent authority may
specify any modification in the manner of submission of application and
accompanying documents corresponding to the e-module for the SID. An Indian national who is
in possession of a valid Indian Continuous Discharge Certificate is eligible to
apply for SID. (1) The fee for obtaining the
SID or its renewal shall be three hundred rupees, which shall be
non-refundable, payable to the issuing authority. (2) The payment of fee may be
revised by the competent authority, which shall not exceed one thousand and
five hundred rupees. (3) The payment of fee shall be
made by demand draft drawn on a scheduled bank or e-payment as may be specified
by the Director-General. The maximum validity of a
seafarers' identity document shall be for a period of ten years, subject to
renewal after the first five years. (1) SID may be renewed after
first five years of its issuance on a request from the holder for a further
period up to ten years at a time, if the holder's SID has not been cancelled or
withdrawn or suspended under these rules. (2) An SID holder, who fulfils
the eligibility conditions specified in sub-rule (1) for the issue of an SID,
may apply in the Form-2 appended to these rules to the issuing authority. (3) Application for issuance of
SID shall be made online in the given SID e-module to the issuing authority of
his choice, Applicant shall select available dates and data collection center
of his choice. The payment of application fee shall be made online through the
e-payment gateway. The applicant shall submit his application online. The
applicant will appear on the appointed date and time at the data collection
center, along with his Continuous Discharge Certificate (CDC) and passport in
original. (4) The verification officer in
the office of the issuing authority shall verify the application with the SID
records available in the office of issuing authority well in advance of the
assigned date of the applicant. The verification officer shall also verify the
particulars received from other issuing authority with the SID records
available in the former's office and communicate to the latter well in advance
of the assigned date of the applicant. After collection of the biometric data,
the SID document shall be printed and issued by the issuing authority. It shall
be delivered to the applicant either by hand or through post. SID issued to any person
whose Continuous Discharge Certificate or Certificate of Competency is
suspended or cancelled shall also be suspended for the same period or cancelled
as that of Continuous Discharge Certificate or Certificate of Competency. (1) Where SID of a person
issued under these rules, is defaced, destroyed, lost, mutilated or torn, such
seafarer may apply to the issuing authority for the issuance of duplicate SID. (2) An application for the issue
of a duplicate SID shall be made in the Form-2 appended to these rules. (3) In case where SID is lost,
the applicant will require registering a First Information Report (FIR) in the
police station and furnishing those details in the application for duplicate
SID. (4) The manner of submission of
application for duplicate Seafarer Bio-metric Identity Document (SID) and its
issuance shall be as prescribed under sub-rules (3) and (4) of rule 8. FORM-1 [see
rule 4(1)] Application
Form for Seafarers Identity Document (SID) (1)
Application
No.: (online system generated No.) (2)
Fee
details: (3)
Indian
National Data Base of Seafarer (INDOS) No.: Date of issue: (4)
Continuous
Discharge Certificate (CDC) No.: Date of issue: Date of expiry: Issuing authority: (5)
Name: (6)
Father's
name: (7)
Sex: (8)
Date
of birth: (9)
Place
of birth: (10)
Nationality: (11)
E-mail
address: (12)
Mobile
No. (13)
Height: (14)
Identification
mark (if any): (15)
Address: Street: Village/Post/Tehsil: District: Pin code: Phone No.: Nearest Police Station: (16)
Have
you ever applied for SID before: (17)
Have
you ever been at any time debarred for obtaining (a) CDC: (b) SID: Signature; Date: Declaration (1) I hereby declare that all
the statements made in this application are true and complete to the best of my
knowledge and belief and nothing has been concealed or distorted. (2) I also affirm and declare
that I have not previously been issued with Seafarers Identity Document (SID)
and I have not submitted an application for SID to any other issuing authority
in India. (3) I am aware that if any time
I am found to have concealed or distorted any material information and the
issuing authority has reason to believe that I have obtained the SID by
presenting false or erroneous information, my SID will be cancelled or
suspended forthwith as per the provisions contained in the Merchant Shipping
(Biometric Seafarers Identity Document) Rules, 2016 as amended. Place: Signature of the
applicant Date: Name of the applicant FORM-2 [see
rule 8(2) and rule 10(2)] Application
Form for issue of renewal or duplicate Seafarers Identity Document (SID) (1) Application No.: (online
system generated No.) (2) Application for: (a) Renewal of SID: (b) Duplicate SID: (3) Fee details: (4) Indian National Data Base
Of Seafarer (INDOS) No.: Date of issue: (5) SID No.: Date of issue: Date of expiry: Issuing authority: (6) Name: (7) Have you ever been at any
time debarred for obtaining- (a) CDC: (b) SID: (8) Has your SID been cancelled
or withdrawn or suspended under these rules: (9) Whether your SID is: (a) defaced: (b) destroyed: (c) lost: (d) mutilated: (e) torn: (10) In case of SID lost: (a) FIR No.: (b) Date: (c) Police Station: _____________________________________________________________________________________ Signature; Date: Declaration (1) I hereby declare that all
the statements made in this application are true and complete to the best of my
knowledge and belief and nothing has been concealed or distorted. (2) I also affirm and declare
that I have not submitted an application for SID to any other issuing authority
in India. (3) I am aware that if any time
I am found to have concealed or distorted any material information and the
issuing authority has reason to believe that I have obtained the SID by
presenting false or erroneous information, my SID will be cancelled or
suspended forthwith as per the provisions contained in the Merchant Shipping
(Biometric Seafarers Identity Document) Rules, 2016 as amended. Place: Signature of the
applicant Date: Name of the applicantMerchant Shipping (Seafarer's Bio-metric
Identity Document) Rules, 2016