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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(3) in The Vizagapatnam Harbour Craft Rules, 1950

(3)[ Any person who has served for a period of 3 years on the 1st January, 1948 as master, serang, engineer or engine driver of a steam-boat or motor-boat plying in the port and 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 by the Deputy Port Conservator and the Harbour Master in the case of Master or serang and by the Chief Mechanical Engineer in the case of engineer or engine driver, without examination and on payment of the fees prescribed below, 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 on board such steam-boat or motor-boat while plying in the port:] [Substitued by G.S.R. 931, dated 27th May, 1971]
FirstClass Master's Certificate. Rs.20.00
SecondClass Master's Certificate. Rs.15.00
Serang'sCertificate. Rs.10.00
Engineer'sor Motor Engineer's Certificate. Rs.20.00
FirstClass Engine-Driver's or First Class Motor  
EngineDriver's Certificate Rs.15.00
SecondClass Engine-Driver's or Second Class  
MotorEngine Driver's Certificate. Rs.15.00
EngineDriver Permit. Rs.10.00