Section 17 in The Merchant Shipping (Examination of Engine Drivers of Sea-Going Ships) Rules, 1973
17. Service in sea-going Yachts.
(1)For the purposes of computing compensatory sea service, service on sea-going yachts shall be considered as equivalent to one-third of the period of similar service on foreign-going or home trade ships.(2)For the purpose of computing qualifying sea service, service on such vessels shall be assessed at half rate towards the required sea service for the period actually spent on regular watches at sea.
