Section 31(1) in The Kandla Harbour Craft Rules, 1955
(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, or any such certificate granted either under the Indian Merchant Shipping Act, 1923, or the Merchant Shipping Act, 1894, or under such regulations as the Central Government may, from time to time, prescribe, 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,or any such certificate as is referred to in sub-clause (a) of Cl. (i), and(b)as her engineer or engine-driver, a person possessing a first-class engine-driver's certificate granted under the Inland Steam-vessels Act, 1917, 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-clause (b) of Cl. (i):Provided that a steam boat shall be deemed to have complied with this clause if she has, as her master and engineer or engine-driver 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 or engine-driver, a person possessing a second-class engine-driver's certificate granted under the Inland Steam - vessels Act, 1917, or any such certificate as is referred to in sub-clause (b) of Cl. (ii);Provided that a steam boast shall be deemed to have complied this clause, if she has, as her master and engineer or engine-driver a person possessing both a certificate referred to in sub-clause (a) and a certificate referred to in sub-clause (b).
