The Merchant Shipping (Certificates Of Competency) Rules, 1961
Published vide Notification Gazette of India, 1961, Part 2, Section 3(i), Page 1859.
1769
G.S.R. 1510, dated 18th December, 1961. - In exercise of the powers conferred by Cl. (e) of Section 87 read with Section 81 of the Merchant Shipping Act, 1958 (44 of 1958), and in supersession of all previous rules and orders on the subject, the Central Government hereby makes the following rules, namely :-
- Short title and Commencement.- (1) These rules may be called the Merchant Shipping (Certificates of Competency) Rules, 1961.
(2) They shall come into force at once.
- Definitions.- In these rules,--
(a) "Act" means the Merchant Shipping Act, 1958;
(b) "certificate" means a certificate of competency.
- Form of Certificates.- A certificate of competency for any grade shall be in the appropriate form set out in the Schedule.
- Certificates to be numbered.- All certificates in any one grade shall be numbered serially and prefixed by identifying letters allotted by the Director General of Shipping.
- Record of duplicate copies.- (1) Every certificate shall be made in duplicate, the original delivered to the person entitled to it and the duplicate kept in the office of the Director General, a note of all orders referred to in Section 82 of the Act being entered in the duplicate copy.
(2) The particulars of every certificate issued under these rules and a note of all orders made for cancelling, suspending, altering or otherwise affecting any certificate shall be entered in a register kept for the purpose.
Schedule
Government Of India
Certificate Of Competency
As
No ...................................................................
Master
Of A Foreign-Going Ship
To .......................................
Whereas you have been found duly qualified to fulfil the duties of MASTER of a Foreign-going ship in the Merchant Navy, the Central Government in exercise of its powers under the Merchant Shipping Act, 1958 (44 of 1958) and of all other powers enabling it in this behalf hereby grants you this Certificate of Competency.
Dated this ................................................. day of ....................................... 19 .........................
Countersigned.
| Registered in the
Directorate General of Shipping, Bombay |
Director General of Shipping. |
Signature of the person to whom this certificate is issued ..................................................................................................................
Date of birth .............................................................................................................................
Place of birth .............................................................................................................................
This Certificate is given upon an Examination passed at .......................................... on the ............................................................day of .............................................. 19 .....................
Issued at the port of .............................................................................................................. on the .................................................... day of ................................................... 19 .......................
Principal Officer, Mercantile
Marine Department.
Additional Qualifications
Notes :
(1) A certificate which has been cancelled or suspended should be delivered up as required by Section 378 of the Merchant Shipping Act, 1958; any person who fails to do so shall be punishable with fine which may extend to Rs. 500/-.
(2) Any person other than the holder of a certificate who comes into possession thereof is requested to transmit it forthwith to the Principal Officer, Mercantile Marine Department, Bombay/Calcutta.
Issued by the Govt. of India
Government Of India
Certificate Of Competency
As
No ......................................................................
First Mate Of A Foreign-Going Ship
To ...............................................
Whereas you have been found duly qualified to fulfil the duties of FIRST MATE of a Foreign-going ship in the Merchant Navy, the Central Government in exercise of its powers under the Merchant Shipping Act, 1958 (44 of 1958) and of all other powers enabling it in this behalf hereby grants you this Certificate of Competency.
Dated this .................................................... day of ....................................... 19 ....................
Countersigned.
| Registered in the
Directorate General of Shipping, Bombay |
Director General of Shipping. |
Signature of the person to whom this certificate is issued .........................................................................................................
Date of Birth ..............................................................................................................................
Place of Birth ............................................................................................................................
This Certificate is given upon an Examination passed at ........................................... on the ..........................................................day of .................................................. 19 ....................
Issued at the Port of ............................................................................................................... on the ..............................................................day of .............................................. 19 .......................
Principal Officer, Mercantile
Marine Department
Additional Qualifications
Notes :
(1) A certificate which has been cancelled or suspended should be delivered up as required by Section 378 of the Merchant Shipping Act, 1958; and person who fails to do so shall be punishable with fine which may extend to Rs. 500/-.
(2) Any person other than the holder of a certificate who comes into possession thereof is requested to transmit it forthwith to the Principal Officer, Mercantile Marine Department, Bombay/Calcutta.
Issued by the Govt. of India
Government Of India
Certificate Of Competency
As
No ......................................................................
Second Mate Of A Foreign-Going Ship
To ......................................................
Whereas you have been found duly qualified to fulfil the duties of SECOND MATE of a Foreign-going ship in the Merchant Navy, the Central Government in exercise of its powers under the Merchant Shipping Act, 1958 (44 of 1958) and of all other powers enabling it in this behalf hereby grants you this Certificate of Competency.
Dated this ....................................................... day of .........................................19 ...................
Countersigned.
| Registered in the
Directorate General of Shipping, Bombay |
Director General of Shipping. |
Signature of the person to whom this certificate is issued ..........................................................................................................
Date of Birth ..............................................................................................................................
Place of Birth ................................................................................................................................
This Certificate is given upon an Examination passed at ........................................... on the .................................................. day of ......................................... 19 .....................................
Issued at the Port of ................................................................................................................ on the ...........................................................day of ............................................. 19 ......................
Principal Officer, Mercantile
Marine Department
Additional Qualifications
Notes :
(1) A certificate which has been cancelled or suspended should be delivered up as required by Section 378 of the Merchant Shipping Act, 1958; any person who fails to do so shall be punishable with fine which may extend to Rs. 500/-.
(2) Any person other than the holder of a certificate who comes into possession thereof is requested to transmit it forthwith to the Principal Officer, Mercantile Marine Department, Bombay/Calcutta.
Issued by the Govt. of India
Government Of India
Certificate Of Competency
As
No ......................................................................
Master
Of A Home-Trade Ship
To ........................................
Whereas you have been found duly qualified to fulfil the duties of MASTER of a HOME-TRADE ship in the Merchant Navy, the Central Government in exercise of its powers under the Merchant Shipping Act, 1958 (44 of 1958) and of all other powers enabling it in this behalf hereby grants you this Certificate of Competency.
Dated this ........................................... day of ............................................ 19 .........................
Countersigned.
| Registered in the
Directorate General of Shipping, Bombay |
Director General of Shipping. |
Signature of the person to whom this certificate is issued .........................................................................................................
Date of Birth ..............................................................................................................................
Place of Birth ............................................................................................................................
This Certificate is given upon an Examination passed at ........................................... on the ................................................. day of .............................................. 19 ..................................
Issued at the Port of ................................................................................................................. on the ........................................... day of ................................................................. 19 ......................
Principal Officer, Mercantile
Marine Department
Additional Qualifications
Notes :
(1) A certificate which has been cancelled or suspended should be delivered up as required by Section 378 of the Merchant Shipping Act, 1958; any person who fails to do so shall be punishable with fine which may extend to Rs. 500/-.
(2) Any person other than the holder of a certificate who comes into possession thereof is requested to transmit it forthwith to the Principal Officer, Mercantile Marine Department, Bombay/Calcutta.
Issued by the Govt. of India
Issued by the Govt. of India
Government Of India
Certificate Of Competency
As
No ......................................................................
Mate
Of A Home-Trade Ship
To .........................................
Whereas you have been found duly qualified to fulfil the duties of MATE of a HOME-TRADE ship in the Merchant Navy, the Central Government in exercise of its powers under the Merchant Shipping Act, 1958 (44 of 1958) and of all other powers enabling it in this behalf hereby grants you this Certificate of Competency.
Dated this ............................................................ day of ............................... 19 ...................
Countersigned.
| Registered in the
Directorate General of Shipping, Bombay |
Director General of Shipping. |
Signature of the person to whom this certificate is issued ..........................................................................................................
Date of Birth ................................................................................................................................
Place of Birth ...............................................................................................................................
This Certificate is given upon an Examination passed at ............................................. on the ..........................................................day of .......................................... 19 ...........................
Issued at the Port of ................................................................................................................. on the ..........................................................day of .................................................. 19 ......................
Principal Officer, Mercantile
Marine Department
Additional Qualifications
Notes.:
(1) A certificate which has been cancelled or suspended should be delivered up as required by Section 378 of the Merchant Shipping Act, 1958; any person who fails to do so shall be punishable with fine which may extend to Rs. 500/-.
(2) Any person other than the holder of a certificate who comes into possession thereof is requested to transmit it forthwith to the Principal Officer, Mercantile Marine Department, Bombay/Calcutta.
Issued by the Govt. of India
Government Of India
Certificate Of Competency
As
No ......................................................................
First Class Engineer Of A Steam Ship
To ............................................
Whereas you have been found duly qualified to fulfil the duties of FIRST CLASS ENGINEER of a Steam Ship in the Merchant Navy, the Central Government in exercise of its powers under the Merchant Shipping Act, 1958 (44 of 1958) and of all other powers enabling it in this behalf hereby grants you this Certificate of Competency.
Dated this ....................................... day of ............................................. 19 ..........................
Countersigned.
| Registered in the
Directorate General of Shipping, Bombay |
Director General of Shipping. |
Signature of the person to whom this certificate is issued ........................................................................................................
Date of Birth .............................................................................................................................
Place of Birth ............................................................................................................................
This Certificate is given upon an Examination passed at ......................................... on the .................................................. day of ....................................................... 19 ......................
Issued at the Port of .................................................................................................................... on the .................................................... day of .............................................................. 19 .............
Principal Officer, Mercantile
Marine Department
Additional Qualifications
Notes :
(1) A certificate which has been cancelled or suspended should be delivered up as required by Section 378 of the Merchant Shipping Act, 1958; any person who fails to do so shall be punishable with fine which may extend to Rs. 500/-.
(2) Any person other than the holder of a certificate who comes into possession thereof is requested to transmit it forthwith to the Principal Officer, Mercantile Marine Department, Bombay/Calcutta.
Issued by the Govt. of India
Government Of India
Certificate Of Competency
As
No ......................................................................
First Class Engineer
Of A Motor Ship
To ................................................
Whereas you have been found duly qualified to fulfil the duties of FIRST CLASS ENGINEER of a Motor Ship in the Merchant Navy, the Central Government in exercise of its powers under the Merchant Shipping Act, 1958 (44 of 1958) and of all other powers enabling it in this behalf hereby grants you this Certificate of Competency.
Dated this ....................................................... day of ..................................... 19 ...................
Countersigned.
Registered in the Director General
Directorate General of Shipping.
Shipping, Bombay.
Signature of the person to whom this certificate is issued ..........................................................................................................
Date of Birth ..............................................................................................................................
Place of Birth ..............................................................................................................................
This Certificate is given upon an Examination passed at ............................................ on the ........................................................day of ............................................ 19 ...........................
Issued at the Port of .................................................................................................................. on the ................................................................day of ........................................ 19 .......................
Principal Officer, Mercantile
Marine Department
Additional Qualifications
Notes :
(1) A certificate which has been cancelled or suspended should be delivered up as required by Section 378 of the Merchant Shipping Act, 1958; any person who fails to do so shall be punishable with fine which may extend to Rs. 500/-.
(2) Any person other than the holder of a certificate who comes into possession thereof is requested to transmit it forthwith to the Principal Officer, Mercantile Marine Department, Bombay/Calcutta.
Issued by the Govt. of India
Government Of India
Certificate Of Competency
As
No ......................................................................
First Class Engineer
Of A Steam Shit' And Motor Ship
To
Whereas you have been found duly qualified to fulfil the duties of FIRST CLASS ENGINEER of a Steam Ship and Motor Ship in the Merchant Navy, the Central Government in exercise of its powers under the Merchant Shipping Act, 1958 (44 of 1958) and of all other powers enabling it in this behalf hereby grants you this Certificate of Competency.
Dated this ............................................................ day of ...................................... 19 ...........
Countersigned.
| Registered in the
Directorate General of Shipping, Bombay |
Director General of Shipping. |
Signature of the person to whom this certificate is issued .........................................................................................................
Date of Birth .............................................................................................................................
Place of Birth ................................................................................................................................
This Certificate is given upon an Examination passed at ......................................... on the .............................................................day of ........................................... 19 ..........................
Issued at the Port of .............................................................................................................. on the .......................................................day of ............................................. 19 ...........................
Principal Officer, Mercantile
Marine Department
Additional Qualifications
Notes :
(1) A certificate which has been cancelled or suspended should be delivered up as required by Section 378 of the Merchant Shipping Act, 1958; any person who fails to do so shall be punishable with fine which may extend to Rs. 500/-.
(2) Any person other than the holder of a certificate who comes into possession thereof is requested to transmit it forthwith to the Principal Officer, Mercantile Marine Department, Bombay/Calcutta.
Issued by the Govt. of India
Government Of India
Certificate Of Competency
As
No ......................................................................
Second Class Engineer Of A Steam Ship
To
Whereas you have been found duly qualified to fulfil the duties of SECOND CLASS ENGINEER of a Steam Ship in the Merchant Navy, the Central Government in exercise of its powers under the Merchant Shipping Act, 1958 (44 of 1958) and of all other powers enabling it in this behalf hereby grants you this Certificate of Competency.
Dated this .................................................... day of ...........................................19 ...............
Countersigned.
| Registered in the
Directorate General of Shipping, Bombay |
Director General of Shipping. |
Signature of the person to whom this certificate is issued ........................................................................................................
Date of Birth ...............................................................................................................................
Place of Birth ..............................................................................................................................
This Certificate is given upon an Examination passed at ................................................ on the .........................................................day of ....................................... 19 ................................
Issued at the Port of ................................................................................................................. on the ...............................................day of ................................................. 19 ...............................
Principal Officer, Mercantile
Marine Department
Additional Qualifications
Notes :
(1) A certificate which has been cancelled or suspended should be delivered up as required by Section 378 of the Merchant Shipping Act, 1958; any person who fails to do so shall be punishable with fine which may extend to Rs. 500/-.
(2) Any person other than the holder of a certificate who comes into possession thereof is requested to transmit it forthwith to the Principal Officer, Mercantile Marine Department, Bombay/Calcutta.
Issued by the Govt. of India
Government Of India
Certificate Of Competency
As
No ......................................................................
Second Class Engineer Of A Motor Ship
To .....................................
Whereas you have been found duly qualified to fulfil the duties of SECOND CLASS ENGINEER of a Motor ship in the Merchant Navy, the Central Government in exercise of its powers under the Merchant Shipping Act, 1958 (44 of 1958) and of all other powers enabling it in this behalf hereby grants you this Certificate of Competency.
Dated this ............................................... day of .......................................19 ..........................
Countersigned.
| Registered in the
Directorate General of Shipping, Bombay |
Director General of Shipping. |
Signature of the person to whom this certificate is issued ............................................................................................................
Date of Birth ..................................................................................................................................
Place of Birth .............................................................................................................................
This Certificate is given upon an Examination passed at ................................................ on the ......................................................day of .................................................... 19 ..............................
Issued at the Port of ............................................................................................................... on the ......................................day of ........................................................... 19 ....................................
Principal Officer, Mercantile
Marine Department
Additional Qualifications
Notes :
(1) A certificate which has been cancelled or suspended should be delivered up as required by Section 378 of the Merchant Shipping Act, 1958; any person who fails to do so shall be punishable with fine which may extend to Rs. 500/-.
(2) Any person other than the holder of a certificate who comes into possession thereof is requested to transmit it forthwith to the Principal Officer, Mercantile Marine Department, Bombay/Calcutta.
Issued by the Govt. of India
Government Of India
Certificate Of Competency
As
No ......................................................................
Second Class Engineer Of A Steam Ship And Motor Ship
To ..................................
Whereas you have been found duly qualified to fulfil the duties of SECOND CLASS ENGINEER of a Steam ship and Motor Ship in the Merchant Navy, the Central Government in exercise of its powers under the Merchant Shipping Act, 1958 (44 of 1958) and of all other powers enabling it in this behalf hereby grants you this Certificate of Competency.
Dated this ................................................ day of ............................................. 19 ................
Countersigned.
| Registered in the
Directorate General of Shipping, Bombay |
Director General of Shipping. |
Signature of the person to whom this certificate is issued .........................................................................................................
Date of Birth ..............................................................................................................................
Place of Birth ...............................................................................................................................
This Certificate is given upon an Examination passed at ............................................... on the .......................................................day of ................................................. 19 ...........................
Issued at the Port of ............................................................................................................... on the ....................................................day of ................................................... 19 ...........................
Principal Officer, Mercantile
Marine Department
Additional Qualifications
Notes :
(1) A certificate which has been cancelled or suspended should be delivered up as required by Section 378 of the Merchant Shipping Act, 1958; any person who fails to do so shall be punishable with fine which may extend to Rs. 500/-.
(2) Any person other than the holder of a certificate who comes into possession thereof is requested to transmit it forthwith to the Principal Officer, Mercantile Marine Department, Bombay/Calcutta.
Issued by the Govt. of India
Government Of India
Certificate Of Competency
As
No ......................................................................
Engine Driver Of A Sea-Going Steam Ship
To
Whereas you have been found duly qualified to fulfil the duties of ENGINE DRIVER of a Sea-going Steam Ship having engines not exceeding Fifty Nominal Horse-power, the Central Government in exercise of its powers under the Merchant Shipping Act, 1958 (44 of 1958) and of all other powers enabling it in this behalf hereby grants you this Certificate of Competency.
.................
Dated this ..................................................... day of .........................................19
Countersigned.
| Registered in the
Directorate General of Shipping, Bombay |
Director General of Shipping. |
Signature of the person to whom this certificate is issued .........................................................................................................
Date of Birth .............................................................................................................................
Place of Birth ............................................................................................................................
This Certificate is given upon an Examination passed at ................................................ on the ............................................................ day of .............................................. 19 ..........................
Issued at the Port of ................................................................................................................. on the ................................................ day of ......................................................... 19 ...........................
Principal Officer, Mercantile
Marine Department
Additional Qualifications
Notes :
(1) A certificate which has been cancelled or suspended should be delivered up as required by Section 378 of the Merchant Shipping Act, 1958; any person who fails to do so shall be punishable with fine which may extend to Rs. 500/-.
(2) Any person other than the holder of a certificate who comes into possession thereof is requested to transmit it forthwith to the Principal Officer, Mercantile Marine Department, Bombay/Calcutta.
Issued by the Govt. of India
Government Of India
Certificate Of Competency
As
No ......................................................................
Engine Driver Of A Sea-Going Motor Ship
To
Whereas you have been found duly qualified to fulfil the duties of ENGINE DRIVER of a Sea-going Motor Ship having engines not exceeding 282 Brake Horse-power, the Central Government in exercise of its powers under the Merchant Shipping Act, 1958 (44 of 1958) and of all other powers enabling it in this behalf hereby grants you this Certificate of Competency.
Dated this ...................................................... day of ....................................... 19 .....................
Countersigned.
| Registered in the
Directorate General of Shipping, Bombay |
Director General of Shipping. |
Signature of the person to whom this certificate is issued ...........................................................................................................
Date of Birth .............................................................................................................................
Place of Birth ............................................................................................................................
This Certificate is given upon an Examination passed at ............................................. on the ............................................... day of ...................................................... 19 .............................
Issued at the Port of ............................................................................................................... on the ................................................day of ....................................................... 19 ..........................
Principal Officer, Mercantile
Marine Department
Additional Qualifications
Notes :
(1) A certificate which has been cancelled or suspended should be delivered up as required by Section 378 of the Merchant Shipping Act, 1958; any person who fails to do so shall be punishable with fine which may extend to Rs. 500/-.
(2) Any person other than the holder of a certificate who comes into possession thereof is requested to transmit it forthwith to the Principal Officer, Mercantile Marine Department, Bombay/Calcutta.
Issued by the Govt. of India
Government Of India
Certificate Of Competency
As
No ......................................................................
Skipper Of A Fishing Vessel
To .................................... Whereas you have been found duly qualified to fulfil the duties of SKIPPER of a Fishing Vessel, the Central Government in exercise of its powers under the Merchant Shipping Act, 1958 (44 of 1958) and of all other powers enabling it in this behalf hereby grants you this Certificate of Competency.
Dated this .............................................. day of .....................................19 ............................
Countersigned.
| Registered in the
Directorate General of Shipping, Bombay |
Director General of Shipping. |
Signature of the person to whom this certificate is issued .........................................................................................................
Date of Birth ...............................................................................................................................
Place of Birth ..................................................................................................................................
This Certificate is given upon an Examination passed at ................................................. on the ..........................................................day of .................................19......................................
Issued at the Port of ....................................................................................................................... on the .....................................................................day of ......................................... 19 ......................
Principal Officer, Mercantile
Marine Department
Additional Qualifications
Notes :
(1) A certificate which has been cancelled or suspended should be delivered up as required by Section 378 of the Merchant Shipping Act, 1958; any person who fails to do so shall be punishable with fine which may extend to Rs. 500/-.
(2) Any person other than the holder of a certificate who comes into possession thereof is requested to transmit it forthwith to the Principal Officer, Mercantile Marine Department, Bombay/Calcutta.
Issued by the Govt. of India
Government Of India
Certificate Of Competency
As
No ......................................................................
Second Hand Of A Fishing Vessel
To
Whereas you have been found duly qualified to fulfil the duties of SECOND HAND of a Fishing Vessel, the Central Government in exercise of its powers under the Merchant Shipping Act, 1958 (44 of 1958) and of all other powers enabling it in this behalf hereby grants you this Certificate of Competency.
Dated this ....................................................... day of ...................................... 19 .................
Countersigned.
| Registered in the
Directorate General of Shipping, Bombay |
Director General of Shipping. |
Signature of the person to whom this certificate is issued .........................................................................................................
Date of Birth ...............................................................................................................................
Place of Birth ................................................................................................................................
This Certificate is given upon an Examination passed at ................................................. on the ..................................................... day of .............................................19 .....................................
Issued at the Port of ................................................................................................................. on the .............................................day of .................................................... 19 ..............................
Principal Officer, Mercantile
Marine Department
Additional Qualifications
Notes :
(1) A certificate which has been cancelled or suspended should be delivered up as required by Section 378 of the Merchant Shipping Act, 1958; any person who fails to do so shall be punishable with fine which may extend to Rs. 500/-.
(2) Any person other than the holder of a certificate who comes into possession thereof is requested to transmit it forthwith to the Principal Officer, Mercantile Marine Department, Bombay/Calcutta.
[Government Of India
Certificate Of Competency
As
No ...............................................
Engineer Of A Fishing Vessel Propelled By Internal Combustion Engines Only
To
Whereas you have been found duly qualified to fulfil the duties of an ENGINEER of a Fishing Vessel propelled by Internal Combustion Engines, the Central Government in exercise of its powers under the Merchant Shipping Act, 1958 (44 of 1958) and of all other powers enabling it in this behalf hereby grants you this Certificate of Competency.
Dated this ............................................................... day of ................................... 19 ............
Countersigned.
| Registered in the
Directorate General of Shipping, Bombay |
Director General of Shipping. |
Signature of the person to whom this certificate is issued .............................................................................................................
Date of Birth .................................................................................................................................
Place of Birth .............................................................................................................................
This Certificate is given upon an Examination passed at ........................................ on the ..................................................... day of ............................................... 19 .........................
Issued at the Port of .................................................................................................................. on the ...............................................................day of..........................................19 ......................
Principal Officer, Mercantile
Marine Department]
Additional Qualifications
Notes :
(1) A certificate which has been cancelled or suspended should be delivered up as required by Section 378 of the Merchant Shipping Act, 1958; any person who fails to do so shall be punishable with fine which may extend to Rs. 500/-.
(2) Any person other than the holder of a certificate who comes into possession thereof is requested to transmit it forthwith to the Principal Officer, Mercantile Marine Department, Bombay/Calcutta.
Issued by the Govt. of India
Government Of India
Certificate Of Competency
As
No ......................................................................
Engine Driver Of A Fishing Vessel Propelled By Internal Combustion Engines
To
Whereas you have been found duly qualified to fulfil the duties of ENGINE DRIVER of a Fishing Vessel propelled by Internal Combustion Engines not exceeding 282 Brake Horse-power, the Central Government in exercise of its powers under the Merchant Shipping Act, 1958 (44 of 1958) and of all other powers enabling it in this behalf hereby grants you this Certificate of Competency.
Dated this ............................................... day of ....................................19 ...........................
Countersigned.
| Registered in the
Directorate General of Shipping, Bombay |
Director General of Shipping. |
Signature of the person to whom this certificate is issued ..........................................................................................................
Date of Birth ...............................................................................................................................
Place of Birth ..............................................................................................................................
This Certificate is given upon an Examination passed at ............................................... on the ......................................................day of ........................................................ 19 .................
Issued at the Port of ................................................................................................................. on the .................................................... day of ............................................................ 19 ..............
Principal Officer, Mercantile
Marine Department
Additional Qualifications
Notes :
(1) A certificate which has been cancelled or suspended should be delivered up as required by Section 378 of the Merchant Shipping Act, 1958; any person who fails to do so shall be punishable with fine which may extend to Rs. 500/-.
(2) Any person other than the holder of a certificate who comes into possession thereof is requested to transmit it forthwith to the Principal Officer, Mercantile Marine Department, Bombay/Calcutta.
