Section 7(b) in Merchant Shipping (Examination of Engineers and Engine Drivers of Fishing Vessels), Rules, 1973
(b)if the brake horse power of the main engine is less than 170 but not less than 85, then two months"sea service is equal to one month's satisfactory service as an apprentice engineer or as an apprentice fitter; or(ii)sea service for a period of not less than 3 months in the engine room of a fishing vessel "propelled by internal combustion engine" of not less than 170 brake horse "power after having obtained a certificate of competency as engine driver of a sea-going motor ship; or(iii)sea service for a period not less than 9 months in the engine room of a fishing vessel "propelled by internal combustion engine" of not less than 170 brake horse-power after having obtained the first class engine driver's certificate of competency under the Inland Steam Vessels Act, 1917 (1 of 1917) or an equivalent certificate granted under the Indian Ports Act, 1908 (15 of 1908), where the examination is conducted by the Merchant Marine Department;or(iv)Sea service for a period not less than 12 months in the engine room of a fishing vessel" propelled by internal combustion engine driver of a fishing vessel under these rules and a diploma in mechanical engineering of a Board of Technical Education of any State Government.(v)Sea service for a period of not less than 21 months in the engine room of a fishing vessel of not less than 170 brake hoarse-power after having obtained the certificate of competency as engine driver of a fishing vessel under these rules.
