Section 30(3) in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998
(3)Masters and officers, who are qualified in accordance with sub-rule (2) shall present their certificate of competency to the Chief Examiner concerned or Examiner, as the case may be; and obtain an endorsement for service on oil tanker, chemical tanker or liquefied gas tanker, as appropriate.
