Section 22A(1)(b) in Inland Vessels Act, 1917

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Union of India - Subsection

Section 22A(1)(b) in Inland Vessels Act, 1917

(b)to a person who is in possession of a first-class engine-driver's certificate granted under section 21 or section 22, or an engine-driver's [certificate granted or deemed to be granted under the Merchant Shipping Act, 1958] [Substituted by Act 35 of 1977, Section 20], and has, by virtue of such certificate, served as an engine-driver of an inland [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, for " steam-vessel" (w.e.f. 1.5.1978).] having engines of not less than seventy nominal horse-power for five years, for not less than two and a half years of which period he has been the engine-driver of such vessel within the meaning of section 26, a licence authorising such person to act as master or engineer, as the case may be, of any inland [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, for " steam-vessel" (w.e.f. 1.5.1978).] having engines of one hundred and seventy nominal horse-power or of such less nominal horse-power [as such Government] [Substituted by Act 11 of 1923, Section 2 and Sch. I, for " as to such Govt."] may deem fit.

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Union of India - Subsection

Section 22A(1)(b) in Inland Vessels Act, 1917