Section 19(4) in The Merchant Shipping (Examination of Engine Drivers of Sea-Going Ships) Rules, 1973
(4)The testimonials referred to in sub-rule (1), (2) and (3) shall be in the forms specified in Appendix B.["Provided that where it is not practicable for a candidate to obtain the testimonials, the examiner may assess the service on the basis of entries made in continuous discharge certificate or some other reliable documents containing the requisite information."] [Substituted by G.S.R. 783, dated 12th May, 1976.]
