Section 29(2) in The Vizagapatnam Harbour Craft Rules, 1950
(2)Every motor boat licensed under these rules shall, when in use whether plying for hire or not, 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, Indian Merchant Shipping Act, 1923, or the Merchant Shipping Act, 1894, or a certificate as a first class or second class engineer of a sea-going motor ship granted either under the Indian Merchant Shipping Act, 1923, or under such Regulations as the Central Government may, from time to time, prescribe, or the Merchant Shipping Act, 1894;(b)in case the engines are used for propulsion, as her master, a person possessing a first class master's certificate granted under the Inland Steam-vessels Act, 1917, Indian Merchant Shipping Act, 1923, or the Merchant Shipping Act, 1894, or a master's certificate granted either under the Indian Merchant Shipping Act, 1923, or under such regulations as the Central Government may, from time to time, prescribe or the Merchant Shipping Act, 1894.(ii)if she has engines of less than 565 B.H.P. but not less than 226 B.H.P.:-(a)as her engineer, a person possessing a first class motor enginedriver'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 motor ship 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, 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 a person possessing a second 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 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, 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, 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 measured from the fore part of the stem to the after part of the stern post does not exceed 30 feet may have as her master and engineer a person possessing both a certificate referred to in sub-clause (a) and 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 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 possesing a permit granted by the Central Government or by any person duly authorised by the Central Government in this behalf.
