Section 16 in The Merchant Shipping (Examination of Engine Drivers of Sea-Going Ships) Rules, 1973
16. Service in sea-going tugs, dredgers, fishing vessels or pilot vessels.
(1)Service performed in sea-going tugs, dredgers, fishing vessels and pilot vessel shall be taken into account for the purpose of reckoning the compensatory sea service under rule 7.(2)For the purposes of computing compensatory sea service, service on vessels referred to in sub-rule (1) shall be considered as equivalent to one-half of the period of similar service on foreign-going or home trade ships provided regular watches of at least eight hours per day are kept.(3)For the purposes of computing qualifying sea service, service on vessels referred to in sub-rule (1), shall be accepted as equivalent to the periods actually spent on regular watch on main propelling machinery at sea, i.e., beyond Inland Water limits.
