Section 22 in Merchant Shipping (Examination of Engineers and Engine Drivers of Fishing Vessels), Rules, 1973
22. Penalty for copying.
- In the event of any candidate caught in the act of referring to any unauthorized book or paper or copying from another candidate's paper or communicating in any way with any one during the time of examination or copying any part of the problems for the purpose of taking them out of the examination hall, he shall be regarded as having failed and shall not be allowed to present himself for re-examination for a period of twelve months.
