Section 29(1) in The Vizagapatnam Harbour Craft Rules, 1950
(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, the Indian Merchant Shipping Act, 1923, or the Merchant Shipping Act, 1894 or a master's certificate granted either under the Indian Merchant Shipping Act, 1923, or under such regulations as the Central Government may, from time to time, prescribe or the Merchant Shipping Act, 1894, 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, the Indian Merchant Shipping Act, 1923, or the Merchant Shipping Act, 1894, or any such certificate as is referred to in sub-class (a) of Cl (i), and(b)as her engineer, a person possessing a first class engine driver's certificate granted under the Inland Steam-vessels Act, 1971, Indian Merchant Shipping Act, 1923, or the Merchant Shipping Act, 1894, 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 Cl. (b) of Cl. (i).Provided that a boat shall be deemed to have complied with this clause if she has as her master and engineer, 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, a person possessing a second class engine-driver'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 (ii):Provided that a boat shall be deemed, to have complied with this clause, if she has as her master and engineer a person possessing both a certificate referred to in sub-clause (a) and a certificate referred to in sub-clause (b).
