Section 9(d) in The Merchant Shipping (Examination of Engine Drivers of Sea-Going Ships) Rules, 1973
(d)in the case of candidates holding a Second Class Engine Driver's Certificate, issued under the Inland Steam-vessels Act, 1917, or the Harbour Craft Rules for the port of Madras, 1935, or the Cochin Harbour Craft Rules, 1947, or the [Visakhapatnam Port Rules, 1950] [Sic. should perhaps read as ], for the same type of machinery as the one for which a certificate as an engine driver of sea-going ship is required, be for a period of thirty months;
