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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Bihar - Subsection

Section 27(3) in Bihar Inland Vessels Rules, 2013

(3)Such candidate should have served:-
(a)for a period not less than one year as Assistant Engine driver on regular watch on the main engines of a motor vessel of not less than 565 break horse power, while holding a Second Class Engine Driver's Certificate for a motor vessel; or
(b)for a period of not less than 24 months as Assistant Engine Driver/Oil man with a Second Class Engine Driver's Certificated of motor vessel in change of a watch on the main engine of a motor vessel of not less than 226 brake horse power; or
(c)for a period of not less than three years in the engine room of a motor vessel of not less than 226 brake horse power of which period not less than one year should have been served as an assistant driver or oilman whilst holding a Second Class Engine Driver's Certificate for motor vessels; or
(d)for a period of not less than 18 months with a Second Class Engine driver's certificate for motor vessels as driver in charge of the engine of a motor vessel of not less than 113 brake horse power.