Section 29(1) in The Major Port of Tuticorin (Harbour Craft) Rules, 1976
(1)Every steam boat licensed under these rules shall while plying for hire or otherwise have on board the following certificated officers namely :-(i)If she has engines of not less than 100 N.H.P.(a)As her master, a person possessing a First Class Master's certificate granted under the Inland Steam Vessel Act, 1917, (1 of 1917) or a Master's Certificate or Mat's Certificate of a Competency granted under Merchant Shipping Act, 1958 (44 of 1958) or under such Regulations as the Central Government may from time to time specify in that behalf; and(b)as her Engineer a person possessing an Engineer Certificate granted under any of the aforesaid Acts or Regulations:(ii)if she has engines of less than 100 N.H.P but not less than 40 N.H.P.(a)as her Master, a person possessing a Second Class Master's Certificate granted under the Inland Steam Vessels Act, 1917 (1 of 1917) or any such certificate as is referred to in sub-clause (a) of Clause (i) and(b)as her Engineer, a person possessing a First Class Engine Driver's Certificate granted under the Inland Steam Vessels Act, 1917 ( 1 of 1917) or an Engine Driver's Certificate granted under the Merchant Shipping Act, 1958 (44 of 1958) or under such regulations as the Central Government may, from time to time specify or any such certificate as is referred to in sub-clause (b) of clause (i).Provided that a boat shall be deemed to have complied with this clause if she has a person possessing both Certificates referred to in sub-clause(a) and sub-clause (b) ; and(iii)if she has engine of less than 40 N.H.P.(a)as her Master, a person possessing a Serang's Certificate granted under the Inland Steam Vessels Act, 1917 ( 1 of 1917) or any such certificate as is referred to in sub-clause (a) of Clause (ii) and(b)as her Engineer, a person possessing a Second Class Engine Driver's Certificate granted under the Inland Steam Vessels Act, 1917 ( 1 of 1917) or any such certificate as is referred to in sub-clause (b) of clause (ii).Provided that a boat shall be deemed to have complied with this clause if she has a person possessing both the Certificates referred to in sub-clause(a) and sub-clause (b) ; and
