Section 8 in The Merchant Shipping (Examination of Engine Drivers of Sea-Going Ships) Rules, 1973
8. Exemption from workshop service.
- Candidates holding certificates of competency as engine driver (first or second class) and Inland Engineer's certificate issued under the Inland Steam-vessels Act, 1917 or the Harbour Craft Rules for the Port of Madras, 1935, or the Cochin Harbour Craft Rules, 1947 or the Visakhapatnam Port Rules, 1950, shall be exempted from the requirements of workshop service.
