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Union of India - Section

Section 29 in The Vizagapatnam Harbour Craft Rules, 1950

29. Special provisions applicable to Steam Boats and Motor Boats licensed under these rules.

(1)Every steam boat licensed under these rules shall, when in use, whether plying for hire or not, have on board the following certificated officers
(i)If she has engines of not less than 100 N.H.P.
(a)as her master, a person possessing a first class master's certificate granted under the Inland Steam-vessels Act, 1917, the Indian Merchant Shipping Act, 1923, or the Merchant Shipping Act, 1894 or a master's certificate granted either under the Indian Merchant Shipping Act, 1923, or under such regulations as the Central Government may, from time to time, prescribe or the Merchant Shipping Act, 1894, and (b) as her engineer, a person possessing an engineer's certificate granted under any of the aforesaid Acts or Regulations:
(ii)If she has engines of less than 100 N.H.P. but not less than 40 N.H.P.-
(a)as her master, a person possessing a second class master's certificate granted under the Inland Steam-vessels Act, 1917, the Indian Merchant Shipping Act, 1923, or the Merchant Shipping Act, 1894, or any such certificate as is referred to in sub-class (a) of Cl (i), and
(b)as her engineer, a person possessing a first class engine driver's certificate granted under the Inland Steam-vessels Act, 1971, Indian Merchant Shipping Act, 1923, or the Merchant Shipping Act, 1894, or an engine-driver's certificate granted under the Indian Merchant Shipping Act, 1923, or under such regulations as the Central Government may, from time to time, prescribe or any such certificate as is referred to in sub Cl. (b) of Cl. (i).
Provided that a boat shall be deemed to have complied with this clause if she has as her master and engineer, a person possessing both a certificate referred to in sub-clause (a) and a certificate referred to in sub-clause (b); and
(iii)if she has engines of less than 40 N.H.P.:
(a)as her master, a person possessing a Serang's certificate granted under the Inland Steam-vessels Act, 1917, Indian Merchant Shipping Act, 1923 or the Merchant Shipping Act, 1894, or any such certificate as is referred to in sub-clause (a) of Cl (ii) and
(b)as her engineer, a person possessing a second class engine-driver's certificate granted under the Inland Steam-vessels Act, 1917, Indian Merchant Shipping Act, 1923, or the Merchant Shipping Act, 1894, or any such certificate as is referred to in sub-clause (ii):
Provided that a boat shall be deemed, to have complied with this clause, if she has as her master and engineer a person possessing both a certificate referred to in sub-clause (a) and a certificate referred to in sub-clause (b).
(2)Every motor boat licensed under these rules shall, when in use whether plying for hire or not, have on board the following certificated officers :
(i)if she has engines of not less than 565 B.H.P.:
(a)as her engineer, a person possessing a motor Engineer's certificate granted under the Inland Steam-vessels Act, 1917, Indian Merchant Shipping Act, 1923, or the Merchant Shipping Act, 1894, or a certificate as a first class or second class engineer of a sea-going motor ship granted either under the Indian Merchant Shipping Act, 1923, or under such Regulations as the Central Government may, from time to time, prescribe, or the Merchant Shipping Act, 1894;
(b)in case the engines are used for propulsion, as her master, a person possessing a first class master's certificate granted under the Inland Steam-vessels Act, 1917, Indian Merchant Shipping Act, 1923, or the Merchant Shipping Act, 1894, or a master's certificate granted either under the Indian Merchant Shipping Act, 1923, or under such regulations as the Central Government may, from time to time, prescribe or the Merchant Shipping Act, 1894.
(ii)if she has engines of less than 565 B.H.P. but not less than 226 B.H.P.:-
(a)as her engineer, a person possessing a first class motor engine
driver's certificate granted under the Inland Steam-vessels Act, 1917, Indian Merchant Shipping Act, 1923, or the Merchant Shipping Act, 1894, or a certificate of an engine driver of a sea-going motor ship granted under the Indian Merchant Shipping Act, 1923, or under such Regulations as the Central Government may, from time to time, prescribe or any such certificate as is referred to in sub-clause (a) of Cl. (i) and
(b)in case the engines are used for propulsion, as her master a person possessing a second class master's certificate granted under the Inland Steam-vessels Act, 1917, Indian Merchant Shipping Act, 1923, or the Merchant Shipping Act, 1894, or any such certificate as is referred to in sub-clause (b) of Cl. (i); and
(iii)if she has engines of less than 226 B.H.P.:
(a)as her engineer a person possessing a second class motor engine-driver's certificate granted under the Inland Steam-vessels Act, 1917, Indian Merchant Shipping Act, 1923, or the Merchant Shipping Act, 1894, or any such certificate as is referred to in sub-clause (a) of Cl (ii); and
(b)in case the engines are used for propulsion, as her master, a person possessing a serang's certificate granted under the Inland Steam-vessels Act, 1917, Indian Merchant Shipping Act, 1923, or the Merchant Shipping Act, 1894, or any such certificate as is referred to in sub-clause (b) of Cl (ii):
Provided that a motor boat having engines of not more than 40 B.H.P. may have as her engineer, a person holding a permit granted by the Central Government or by any person duly authorised by the Central Government in this behalf;Provided also that a motor boat having engines 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 stern post does not exceed 30 feet may have as her master and engineer a person possessing both a certificate referred to in sub-clause (a) and certificate referred to in sub-clause (b) :Provided further that a motor boat having engines 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 certificated master or engineer but may be navigated by the owner or any other person possesing a permit granted by the Central Government or by any person duly authorised by the Central Government in this behalf.
(3)[ Any person who has served for a period of 3 years on the 1st January, 1948 as master, serang, engineer or engine driver of a steam-boat or motor-boat plying in the port and 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 by the Deputy Port Conservator and the Harbour Master in the case of Master or serang and by the Chief Mechanical Engineer in the case of engineer or engine driver, without examination and on payment of the fees prescribed below, 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 on board such steam-boat or motor-boat while plying in the port:] [Substitued by G.S.R. 931, dated 27th May, 1971]
FirstClass Master's Certificate. Rs.20.00
SecondClass Master's Certificate. Rs.15.00
Serang'sCertificate. Rs.10.00
Engineer'sor Motor Engineer's Certificate. Rs.20.00
FirstClass Engine-Driver's or First Class Motor  
EngineDriver's Certificate Rs.15.00
SecondClass Engine-Driver's or Second Class  
MotorEngine Driver's Certificate. Rs.15.00
EngineDriver Permit. Rs.10.00
(4)The Central Government may in special circumstances:-
(a)exempt any class of steam boats or motor boats from the requirements of sub-rule (1) or sub-rule (2) as the case may be, and
(b)lay down the qualifications required of the officers employed on such boats.