- (1.) THIS rule is against an order of conviction under Section 103 (in), Indian Merchant Shipping Act. The fourteen petitioners were sentenced by a Presidency Magistrate to detention till the rising of the Court and to forfeiture of one day's pay.
(2.) THE petitioners are Somali seamen who were signed on as members of crew of a Nor -weigian ship, S. S. Vest, on 15th August 1947. They had each an agreement with the Captain, one of the terms of which is that the seamen will have all rights in accordance with the British Merchant Shipping Act. Whilst the ship was in Calcutta there was some trouble with these members of the crew and the Captain alleges that they refused to work. Entries in helot wore made accordingly. The Captain was had to sign the crew off but had some difficulty with the local police because they would not allow him to sign off the ores as they had not been signed on in Calcutta.
(3.) WE may add that there were five members of the crew who had actually signed on in Calcutta and they were allowed to be signed off.;