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Union of India - Section
Section 33 in The Harbour Craft Rules for the Port of Madras, 1935
33. Qualifications of officers on steam vessels.
- Every boat which is a steam vessel, shall, when in use, whether plying for hire or not, have on board a Master as well as an Engineer possessing certificate of competency to act as Master or Engineer, as the case may be, of such a boat granted in accordance with such rules as may be prescribed by the Central Government in this behalf or being certified officers possessing the qualifications specified below-| Typeof vessel | Certificaterequired | Actunder which certificate must be held |
| (1)IN THE CASE OF THE MASTER | ||
| Vesselof 50 tons burden or more. | Firstor Second Class Master or Master | IndianSteam Vessels Act, 1917 (1 of 1917). |
| IndianMerchant Shipping Act, 1923 (21 of 1923) or | ||
| MerchantShipping Act, 1894 (57 and 58 Vict. C. 60) or | ||
| CeylonOrdinance No. 7 of 1863 as amended by Ceylon Ordinance No. 3 of1888 for Masters and Mates. | ||
| Vesselof less than 50 tons burden | Firstor Second-class Master or Master | InlandSteam-Vessels Act, 1917 (1 of 1917). |
| InlandMerchant Shipping Act, 1923 (21 of 1923) or | ||
| MerchantShipping Act, 1894 (57 and 58 Vict. C. 60) or | ||
| CeylonOrdinance No. 7 of 1863 as amended by Ceylon Ordinance No. 3 of1888 for Masters and Mates. | ||
| or | ||
| Syrang | InlandSteam-Vessels Act, 1917 (1 of 1917). | |
| or | ||
| LaunchTindal | CeylonOrdinance No. 11 of 1907 for Tindals and Syrangs. | |
| (2)IN THE CASE OF THE ENGINEER | ||
| Vesselhaving engines of 100 n.h.p. or more irrespective of tonnage. | Engineer | IndianSteam-Vessels Act, 1917 (1 of 1917). or Indian MerchantShipping Act, 1923 (21 of 1923) or |
| MerchantShipping Act, 1894 (57 and 58 Vict. C. 60). | ||
| or | ||
| First-ClassEngine Driver | IndianSteam-Vessels Act, 1917 (1 of 1917) | |
| or | ||
| EngineDriver. | IndianMerchant Shipping Act, 1923 (21 of 1923). | |
| Vesselshaving of less than 100 n.h.p. irrespective of tonnage. | Engineer | InlandSteam-Vessels Act, 1917 (1 of 1917) or Indian Merchant ShippingAct, 1923 (21 of 1923) or |
| MerchantShipping Act, 1894 (57 and 58 Vict. C.60). | ||
| or | ||
| First-ClassDriver | EngineInland Steam-Vessels Act, 1917 (1 of 1917). | |
| or | ||
| EngineDriver | IndianMerchant Shipping Act, 1923 (21 of 1923). | |
| or | ||
| Second-Class Engine Driver. | InlandSteam-Vessels Act, 1917 (1 of 1917). |