Section 29(1)(a) in The Cochin Harbour Craft Rules, 1947
(a)as her master, a person possessing a first class master's certificate granted under the Inland Steam Vessels Act, 1917, Indian Merchant Shipping Act, 1923, or the Merchant Shipping Act, 1894. or a master's certificate granted either under the Indian Merchant Shipping Act, 1923 or under such regulations as the Central Government may, from time to time prescribe, or the Merchant Shipping Act, 1894, and