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Union of India - Section

Section 29 in The Port Of New Mangalore (Harbour Craft) Rules, 1976

29. Special provisions applicable to steam boats and motor boats licensed under these rules.

(1)Every steam boat licensed under these rules shall, while plying for hire or otherwise, have on board the following certificated officers.
(i)if she has engines of not less than 100 N.H.P.
(a)as her Master, a person possessing a First Class Master's Certificate granted under the Inland Steam-vessels Act, 1917 (1 of 1917) or a Master's Certificate or Mate's Certificate of Competency granted under the Merchant Shipping Act, 1958 (44 of 1958) or under such regulations as the Central Government may, from time to time, specify in this behalf, and
(b)as her Engineer, a person possessing an Engineer's Certificate granted under any of the aforesaid Acts or regulations.
(ii)if she has engines of less than 100 N.H.P. but not less than 40 N.H.P.
(a)as her Master, a person possessing a Second Class Master's Certificate granted under the Inland Steam-vessels Act, 1917 (1 of 1917) or any such certificate as is referred to in sub-clause (a) of Cl. (i), and
(b)as her Engineer, a person possessing a First Class Engine Driver's Certificate granted under the Indian Steam-vessels Act, 1917 (1 of 1917) or an Engine Driver's Certificate granted under the Merchant Shipping Act, 1958 (44 of 1958) or under such regulations as the Central Government may, from time to time, specify in this behalf or any such certificate as is referred to in sub-clause (b) of Cl. (i) :
Provided that a boat shall be deemed to have complied with this clause, if she has a person possessing both the certificates referred to in sub-clause (a) and sub-clause (b); and
(iii)if she has engines of less than 40 N.H.P.-
(a)as her Master, a person possessing a Serang's Certificate granted under the Inland Steam-vessels Act, 1917 (1 of 1917) or any such certificate as is referred to in sub-clause (a) of Cl. (ii); and
(b)as her Engineer, a person possessing a Second Class Engine Driver's Certificate granted under the Inland Steam-vessels Act, 917 (1 of 1917) or any such certificate as is referred to in sub-clause (b) of Cl. (h):
Provided that a boat shall be deemed to have complied with this clause, if she has a person possessing both the certificates referred to in sub-clause (a) and sub-clause (b).
(2)Every motor boat licensed under these rules shall, while plying for hire or otherwise have on board the following certificated 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 (1 of 1917) or a certificate as a First Class or Second Class Engineer of a Sea-going Motor Ship granted under the Merchant Shipping Act, 1958 (44 of 1958) or under such regulations as the Central Government may from time to time specify;
(b)as her Master, a person possessing a First Class Master's Certificate granted under the Inland Steam-vessels Act, 1917 (1 of 1917) or a Master's or Mate's Certificate of Competency granted under the Merchant Shipping Act, 1958 (44 of 1958) or under such regulations as the Central Government may from time to time specify in this behalf.
(ii)if she has engines of less than 565 BHP but not less than 226 BHP.,-
(a)as her Engineer, a person possessing a First Class Motor Engine Driver's Certificate granted under the Inland Steam-vessels Act, 1917 (1 of 1917), or a certificate of an Engine Driver of a Sea-going Motor Ship granted under the Merchant Shipping Act, 1958 (44 of 1958) or under such regulations as the Central Government may from time to time specify in this behalf 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 (1 of 1917), 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 BHP.
(a)as her Engineer, a person possessing a Second Class Motor Engine Driver's Certificate granted under the Inland Steam-vessels Act, 1917 (1 of 1917), 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 (1 of 1917) of 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 BHP may have as her Engineer, a person holding a permit granted by the Central Government or by any person duly authorised by the Central Government in this behalf :Provided further that a motor boat having engines of not more than 20 BHP the length of which measured from the fore part of the stem to the after part of the stem post does not exceed 30 feet may have as her Master and Engineer a person possessing both the certificates referred to in sub-clause (a) and sub-clause (b) :Provided also that a motor boat having engines of not more than 20 BHP the length of which measures as aforesaid does not exceed 30 feet, 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.
(3)Any person who has served as Master, Serang, Engineer or Engine Driver of a steam boat or motor boat plying in a port for a period of two years on the 1st January, 1976 but is not in possession of the certificate of competency required under sub-rule (1) or sub-rule (2), as the case may be, may be granted, in the case of the Master or Serang by the Deputy Conservator and in the case of Engineer or Engine Driver by the Superintendent Mechanical, a certificate to the effect that he is, by reason of his having so served competent to act as Master, Serang, Engineer or Engine Driver as the case may be, on board such steam boat or motor boat while plying in the port without examination on payment of the fees set out below :
  Rs.
First-ClassMaster's Certificate 16.00
Second-ClassMaster's Certificate 6.00
Serang'sCertificate 4.00
Second-ClassEngine Driver's or Second Class Motor Engine Driver's Certificate 4.00
First-Class EngineDriver's or First Class Motor  
Engine Driver'sCertificate 10.00
Engineer's orMotor Engineer's Certificate 12.00
(4)The Central Government may, in special circumstances-
(a)exempt any class of steam boats or motor boats from the requirement of sub-rule (1) or sub-rule (2), as the case may be; and
(b)lay down the qualifications required for the officers employed on such boats.