Section 4(10) in The Merchant Shipping (Continuous Discharge Certificate-cum-Seafarer's Identity Document) Rules, 2001
(10)Notwithstanding anything contained in sub-rules (2), (3) and (5) of this rule, an applicant who has been working on board foreign going vessels of any flag in any capacity without C.D.C issued by Indian authority during the period between the 1st January, 1982 and the date of notification of these rules in this Official Gazette, for a minimum period of not less than 3 years, shall be issued with a C.D.C. in the same capacity under these rules subject to the following conditions, namely:-(i)the applicant is a citizen of India.(ii)the applicant shall produce with his application his passport or his Seafarers Identity Document possessed by him giving details of the sea service rendered by him duly endorsed by the Master or owner or the owner's authorized agent of the vessel on which the seafarer had served or the owner's authorised agent.(iii)The applicant is in possession of a certificate in the prescribed form set out in Annexures "F" and "F" of the Merchant Shipping (Medical Examination) Rules 2000, to the effect that he is medically fit to be employed on board ships.(iv)The applicant has undergone the basic familiarization training and instructions as prescribed under sub-rule (1) of rule 33 of the Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarer's) Rules, 1998.(v)Such application shall be submitted to the shipping master's Office within a period of one year from the date of notification of these rules in the Official Gazette.
