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Union of India - Section

Section 13 in The Merchant Shipping (Examination of Engine Drivers of Sea-Going Ships) Rules, 1973

13. Nature of sea service.

- Sea service required under rules 9 and 10 must have been performed in foreign-going or home trade ships and not less than two-thirds of such service shall have been performed on watch in the engine room on the main propelling machinery of the type or which the certificate is required:Provided that in the case of a candidate for steam endorsement at least six month's sea service shall have been performed on watch on boilers which may be independent or simultaneous with watch on main propelling machinery.