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Union of India - Section

Section 34 in The Harbour Craft Rules for the Port of Madras, 1935

34. Qualifications of officers on motor vessels.

- Every boat having on board any engine driven by electricity, oil or petrol shall, when in use, whether plying for hire or not, have on board a Master as well as an Engineer possessing certificates of competency to act as Master or Engineer, as the case maybe, of such a boat granted in accordance with such rules as may be prescribed by the Central Government in this behalf or being certificated officers possessing the qualifications specified below.
Typeof vessel Certificaterequired Actunder which certificate must be held
  (1)IN THE CASE OF THE MASTER  
Vessels of 50 tonsburden or more if, engine are usedfor propulsion. First orSecond-Class Master or Master. InlandSteam-Vessels Act, 1917 (1 of 1917)
    Indian MerchantShipping Act, 1923 (21 of 1923) or
    Merchant ShippingAct, 1894 (57 and 58 Vict. C. 60) or
    Ceylong Ordinanceno. 7 of 1863, as amended by Ceylon Ordinance No. 3 of 1888 ofMasters and Mates.
Vessels of lessthan 50 tons burden, if engines or areused forpropulsion. First or SecondClass Master IndianSteam-vessels Act, 1917 (1 of 1917)
  Master Indian MerchantShipping Act, 1923 (21of 1923) or Merchant Shipping Act, 1894 (57and 58 Vict. C. 60) or Ceylon Ordinance No. 7 of 1863 as amendedby Ceylon Ordinance No. 3 of 1988 for Masters and Mates.
  or  
  Syrang Inland SteamVessels Act, 1917 (1 of 1917)
  or  
  Launch Tindal Ceylon OrdinanceNo. 11 of 1907 for Tindals and Syrang
  (2)IN THE CASE OF THE ENGINEER  
Vessels havingengines of 565 b.h.p. or more, irrespective of tonnage. Motor Engineer Inland SteamVessels Act, 1917 (1 of or 1917).
  First Second class Indian MerchantShipping Act, 1923
  Engineer ofSee-going motorship (21 of 1923) orMerchant Shipping Act, 1894 (57 and 58 Act C. 60).
Vessels having of226 b.h.p. or more but of less than 565 b.h.p. irrespective totonnage Motor Engineer InlandSteam-Vessels Act, 1917 (1 of or (1317).
  First Second classEngineer of sea-going motor ship Indian MerchantShipping Act, 23 (21 of 1923) or Merchant Shipping Act 1894 (57and 58 Vict. C. 60).
  or  
  First class EngineDriver Motor Inland SteamVessels Act, 1917 (1 of 1917).
  or  
  Engine Driver ofsea going motor ship Indian MerchantShipping Act, 1923 (21 of 1923).
Vessels having ofless than 226 b.h.p. irrespective of tonnage. Motor Engineer Inland SteamVessels Act, 1917 (1 of 1917)
  or  
  First orSecond-class Engineer of sea-going of going motor ship Indian MerchantShipping Act, 1923 (21 1923) or Merchant Shipping Act 1894 (57and 58 Vict. C. 60).
Vessels havingegineers of less than 226 b.h.p. irrespective of tonnage. First class MotorEngine Driver Inland SteamVessels Act, 1917 (1 of 1917)
  or  
  Engine Driver ofsea Indian MerchantShipping Act, 1923 (21 going motor ship of 1923).
  or  
  Second-class MotorEngine Driver Inland SteamVessels Ac t, 1917 (1 of 1917).
Provided that:-
(i)A vessel carrying engines of a total of less than 20 b.h.p. which cannot be used to propel the vessel shall have on board as driver, whenever the engines are used, a person who has satisfied the Registering Officer, that he is competent to be in charge of the engines.
(ii)A motor vessel of not more than 40 b.h.p. may have as her Engineer a person holding a permit granted by the Central Government under such conditions as they may prescribe.
(iii)A motor vessel of not more than 20 b.h.p. the length of which measured from the fore-part of the stem to the after-part of the stem post does not exceed 30 feet may have as her Master and Engineer a person possessing both the certificate required in the case of a Master of a motor vessel of less than 50 tons burden whose engines are used for propulsion and the certificate required in the case of an Engineer of a motor vessel having engines of less than 226 b.h.p. irrespective of tonnage.
(iv)An inland motor vessel of not more than 20 b.h.p. the length of which measured as aforesaid does not exceed 30 feet, which is used exclusively for personal recreation by the owner or his family or friends need not carry a certificate of Master of 'Engineer but may be navigated by the owner or any other person incharge of such vessel possessing a permit granted by the Central Government or by any person duly authorized by the Central Government in this behalf.