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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(3) in The Port Of New Mangalore (Harbour Craft) Rules, 1976

(3)Any person who has served as Master, Serang, Engineer or Engine Driver of a steam boat or motor boat plying in a port for a period of two years on the 1st January, 1976 but is not in possession of the certificate of competency required under sub-rule (1) or sub-rule (2), as the case may be, may be granted, in the case of the Master or Serang by the Deputy Conservator and in the case of Engineer or Engine Driver by the Superintendent Mechanical, a certificate to the effect that he is, by reason of his having so served competent to act as Master, Serang, Engineer or Engine Driver as the case may be, on board such steam boat or motor boat while plying in the port without examination on payment of the fees set out below :
  Rs.
First-ClassMaster's Certificate 16.00
Second-ClassMaster's Certificate 6.00
Serang'sCertificate 4.00
Second-ClassEngine Driver's or Second Class Motor Engine Driver's Certificate 4.00
First-Class EngineDriver's or First Class Motor  
Engine Driver'sCertificate 10.00
Engineer's orMotor Engineer's Certificate 12.00