Section 5(v) in Merchant Shipping (Examination of Engineers and Engine Drivers of Fishing Vessels), Rules, 1973
(v)sea service for a period of not less than four years in the engine room of a fishing vessel having"Internal combustion"engines less than 40 brake horse power after having obtained the second class engine driver's certificate of competency granted under the Inland Steam Vessels Act, 1917 (1 of 1917) or an equivalent certificate granted under the Indian Ports Act, 1908 (15 of 1908), when the examination is conducted by an engineer and ship surveyor of the Mercantile Marine Department; or
