Section 15 in The Merchant Shipping (Examination of Engine Drivers of Sea-Going Ships) Rules, 1973
15. Service on Auxiliary machinery.
(1)The period served on auxiliary machinery run in conjunction with the main propelling machinery on board foreign-going or home trade ships, shall be taken into account for the purpose of reckoning the compensatory sea service under rule 7.(2)For the purposes of computing qualifying sea service, time served on auxiliary machinery shall be counted at half rate upto a maximum of 6 months.
