Section 9(e) in The Merchant Shipping (Examination of Engine Drivers of Sea-Going Ships) Rules, 1973
(e)in the case of candidates holding a Second Class Engine Driver's Certificate issued under the Inland Steam-vessels Act, 1917, or the Harbour Craft Rules for the Port 4 Madras, 1935, or the Cochin Harbour Craft Rules, 1947, or the [Visakhapatnam Port Rules, 1950] [Sic. should perhaps read as ], for machinery of a type other than for which a certificate as an engine driver of a sea-going ship is required be for a period of three years.
