Section 34(iii) in The Harbour Craft Rules for the Port of Madras, 1935
(iii)A motor vessel 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 stem post does not exceed 30 feet may have as her Master and Engineer a person possessing both the certificate required in the case of a Master of a motor vessel of less than 50 tons burden whose engines are used for propulsion and the certificate required in the case of an Engineer of a motor vessel having engines of less than 226 b.h.p. irrespective of tonnage.
