Section 1(3) in The Merchant Shipping (Continuous Discharge Certificate-cum-Seafarer's Identity Document) Rules, 2001
(3)They shall apply to persons who fulfil the eligibility conditions as specified under rules 4 and 5 of these rules for employment as seamen, [as defined under clause (42) of section 3 of the Act], on board ships (including foreign going ships and home trade ships of not less than 200 tons gross).
