Section 24 in Merchant Shipping (Examination of Engineers and Engine Drivers of Fishing Vessels), Rules, 1973
24. Penalty for offering gratuity.
- if a candidate shall offers or attempts to offer a gratuity to any officer or member of the staff of the Central Govt., he shall not allowed to take any examination for twelve months.Explanation. - This penalty shall be in addition to any penalty to which the candidate may be liable under the criminal law.
