Section 31(3) in The Kandla Harbour Craft Rules, 1955
(3)Any person who has served as master, serang, engineer, or engine-driver of a steam boat or motor boat plying in the port for a period of 3 years on the 1st October, 1954, and is not in possession of the certificate of competency required under sub-rule (1) or sub-rule (2), as the case maybe, may be granted by an officer duly authorised by the Central Government in this behalf, without examination and on payment of the fees prescribed by the Central Government, a certificate to the effect that he is, by reason of his having so served, competent to act as a master, serang, engineer, or engine-driver on board such steam boat or motor boat while plying in the port.
