(8)The Chief Examiner may if he thinks fit grant a license authorizing a person to act as master or engineer, as the case may be of any inland mechanically propelled vessels having engines of one hundred and seventy nominal horse-power or of such less nominal horse power as he may deem fit who is in possession of a first-class, engine-driver's certificate granted under these rules or an engine-driver's certificate granted or deemed to be granted under the Merchant Shipping Act, 1958, and has, by virtue of such certificate, served as an engine driver of an inland mechanically propelled vessels having engines of not less than seventy nominal horse-power for five years, for not less than two and a half years of which period he has been the engine-driver of such vessel.
