Section 34(iv) in The Harbour Craft Rules for the Port of Madras, 1935
(iv)An inland motor vessel 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 certificate of Master of 'Engineer but may be navigated by the owner or any other person incharge of such vessel possessing a permit granted by the Central Government or by any person duly authorized by the Central Government in this behalf.
