Section 16(2) in The Inland Vessels (Grant of Certificate of Competency to Masters and Serangs of Inland Vessels) (Orissa) Rules, 1984
(2)Any person other than the owner of this certificate who comes in possession of this certificate is required to transmit it forthwith to the Secretary to Government of Orissa, [Commerce and Transport Department,] [Substituted vide Orissa Gazette Extraordinary No. 1473/11 10.1988-SRO No. 588/88/31.8.1988.] Bhubaneswar.Form 'C'[Rule 13]Certificate of competency as second class Master of an Inland Vessel under Act I of 1917ToWhereas, it has been recommended by the Examiner appointed under Section 20 of the Inland Vessels Act, 1917 that you have been found, after examination, duly qualified to act as second class Master of an Inland Mechanically Propelled Vessel having engines of 40 nominal horse power or upwards, but of less than 100 nominal horsepower. I do hereby, in pursuance of Section 21 of the said Act, grant you this Certificate of Competency as second class Master to ply in the State of Orissa rivers, canals, ports and estuaries of tidal waters.By order of the GovernorGiven under my hand and seal[* * *] [Deleted vide Orissa Gazette Extraordinary No. 1473/11 10.1988-SRO No. 588/88/31.8.1988.]..............Secretary to Government,[Commerce and Transport] [Inserted vide Orissa Gazette Extraordinary No. 1473/11.10.1988-SRO No. 588/88/31.8.1988.] DepartmentThe day of..................No. of certificate........Bearer son of by caste...........................Date and place of birth (showing village, thana and district, etc.)...Residence (showing village, thana and district, etc.)..............Personal description stating particularly any permanent marks or scars........Number of Register Ticket.............Signature.........Issued...., on the day of 20.....Registered[* * *] [Deleted vide Orissa Gazette Extraordinary No. 1473/11.10.1988-SRO No. 588/88/ 31.8.1988.]Port Development Officer,[Commerce and Transport Department,] [Substituted vide Orissa Gazette Extraordinary No. 1473/11.10.1988-SRO No. 588/88/ 31.8.1988.] OrissaNotes - (1) Any Master who fails to deliver up a certificate which has been cancelled or suspended is liable to penalty not exceeding Rs. 500.
