Section 31(2) in The Kandla Harbour Craft Rules, 1955
(2)Every motor boat licensed under these rules shall, when in whether plying for hire or not, have on board the following certificate officers,(i)if she has engines of not less than 565 B.H.P.(a)as her engineer, a person possessing a motor engineer's certificate granted under the Inland Steam-vessels Act, 1917, Indian Merchant Shipping Act, 1923 or the Merchant Shipping Act, 1894, or a certificate as a first-class or second-class engineer of sea-going motorship granted either under the Indian Merchant Shipping Act, 1923, or the Merchant Shipping Act, 1894, or under such regulations as the Central Government may, from time to time, prescribe;(b)in case the engines are used for propulsion as her master, person possessing a first-class master's certificate granted under the Inland Steam-vessels Act, 1917, or a master, certificate granted either under the Indian Merchant Shipping Act, 1984, or the Merchant Shipping Act, 1894 or under such regulation as the Central Government may, from time to time, prescribe.(ii)if she has engines of less than 565 B.H.P., but not less than 226 B.H.P.-(a)as her engineer or engine-driver, a person possessing a first-class motor engine-driver's certificate granted under the Inland Steam vessels Act, 1917, Indian Merchant Shipping Act, 1923 or the Merchant Shipping Act, 1894, or a certificate of an engine-driver of a sea-going motorship granted under the Indian Merchant Shipping Act, 1923 or under such regulations as the Central Government may, from time to time, prescribe or any such certificate as is referred to in sub-clause (a) of Cl. (i); and(b)in case the engines are used for propulsion, as her master, a person possessing a second-class master's certificate granted under the Inland Steam-vessels Act 1917 or Indian Merchant Shipping Act, 1923 or the Merchant Shipping Act, 1894, or any such certificate as is referred to in sub-clause (b) of Cl. (i); and(iii)if she has engines of less than 226 B.H.P.(a)as her engineer or engine-driver a person possessing a second-class motor engine-driver's certificate granted under the Inland Steam-vessels Act, 1917 or Indian Merchant Shipping Act, 1923 or the Merchant Shipping Act, 1894, or any such certificate as is referred to in sub-clause (a) of Cl. (ii); and(b)in case the engines are used for propulsion, as her master, a person possessing a serang's certificate granted under the Inland Steam-vessels Act, 1917 or Indian Merchant Shipping Act, 1923 or the Merchant Shipping Act, 1894 or any such certificate as is referred to in sub-clause (b) of Cl. (ii).Provided that a motor boat having engines of not more than 40 B.H.P. may have as her engineer or engine driver, a person holding a permit granted by the Central Government or by any person duly authorised by the Central Government in this behalf.Provided also that a motor boat having engines of not more than 20 B.H.P., the length of which measures from the fore part of the stern to the after part of the stern post does not exceed 9.14 metres may have as her master and engineer or engine-driver, a person possessing both a certificate referred to in sub-clause (a) and a certificate referred to in sub-clause (b);Provided further that a motor boat having engines of not more than 20 B.H.P., the length of which measured as aforesaid does not exceed 9.14 metres, which is used exclusively for personal recreation by the owner or his family or friends need not carry a certificated master or engineer but may be navigated by the owner or any other person possessing a permit granted by the Central Government or by any person duly authorised by the Central Government in this behalf.
