28. Power for State Government to require master or engineer to hold certificate granted under Act in addition to other certificate.
Notwithstanding anything in this Chapter, the State Government may, by general or special order, direct that a person possessing-(a)a master's [certificate granted or deemed to be granted under the Merchant Shipping Act, 1958 (44 of 1958)] [Substituted by Act 35 of 1977, Section 20, for certain words (w.e.f. 1.5.1978). ](b)an engineer's or engine-driver's [certificate granted or deemed to be granted under the Merchant Shipping Act, 1958 (44 of 1958)] [Substituted by Act 35 of 1977, Section 20, for certain words (w.e.f. 1.5.1978)] shall not act as master or engineer, as the case may be, of an inland [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, for " steam-vessel" (w.e.f. 1.5.1978).] unless he also possesses-(i)in case (a), such a master's or serang's certificate granted under this Act as qualifies him under this Chapter to act as master of the [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, for " steam-vessel" (w.e.f. 1.5.1978).], or(ii)in case (b), such an engineer's or engine-driver's certificate granted under this Act as qualifies him under this Chapter to act as engineer of the [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, for " steam-vessel" (w.e.f. 1.5.1978).]:Provided that, for the purposes of this section, the State Government may [if it thinks fit] [Substituted by the A. O. 1937,for " in its discretion"], grant to any person, without examination, a master's or serang's or an engineer's or engine driver's certificate of competency under this Act, and such certificate shall have the same effect as a certificate of competency granted under this Act after examination.
