Section 3 in The Sailing Vessels (Members Of Crew) Rules, 1967
3. Possession of permits/identity cards.
(1)No person shall serve or be allowed to serve on a vessel on any voyage outside India,(a)as a tindal, unless he is in possession of a permit;(b)as any other member of the crew, unless he is in possession of an identity card valid under these rules.(2)The holder of a permit or an identity card shall, on demand by any Issuing Authority or a Registrar of Sailing Vessels or any officer of Customs, produce such permit or identity card for inspection by such authority, Registrar or officer.(3)No officer of customs may clear outward any vessel, unless the tindal thereof is in possession of a permit and the other members of the crew thereof are in possession of identity cards, valid under these rules.
