Section 29 in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962
29.
The qualifications required of a person desirous of obtaining a certificate of competency to act as a drivers of motor boats shall be as follows :(i)He shall be not less than twenty-one years of age.(ii)He shall produce the medical certificate as to his physical fitness.(iii)He shall produce a certificate from the responsible head of a firm, workshop concerned that he had worked for at least two continuous years, of which not less than six months shall have been spent in the capacity of an assistant driver in charge of a motor engine or a fitter in an Engineering Workshop and that he is sober and intelligent.(iv)He shall pass viva voice examination satisfying that:(a)he fully understands the working and management of motor engines and separate use of magnetors, carburettors, water circumating and oil pumps, sparking plugs, etc., and that he Ls able to some extent to explain their actual means of operation(b)he is able to dismantle motor engines and any accessory part of them, detecting excessive wear or other defect where it exists, and correctly re-assembles the parts;(c)he is able to detect what is wrong in the event of the engine failing to start up or any accessory part to perform its proper duty;(d)he is able to show how he would act in case of break down of any portion of the machinery;(e)he is able to show that he fully realises the danger of fire and understands the precautions necessary to prevent it and what to do when a fire actually breaks out.
