Section 10(3) in The Vizagapatnam Harbour Craft Rules, 1950
(3)No person shall be employed or registered as a tindal of a licensed harbour craft if he(a)is not a certificated officer qualified to be the master or engineer of such harbour craft in accordance with rule 29;(b)is, in the opinion of the Deputy Port Conservator, unaccustomed to the use of such harbour craft for otherwise inefficient.
