59. Penalty for serving, or engaging a person to serve, as master or engineer, without certificate.-

If any person-

(a) proceeds on any voyage in an inland 1[mechanically propelled vessel] as the master or engineer of such vessel without being at the time entitled to, and possessed of, a master's or serang's or an engineer's or engine-driver's certificate 5[or a master's or engine-driver's licence] as the case may be, as required under this Act, or

(b) employs as the master or engineer of an inland 1[mechanically propelled vessel] any person without ascertaining that he is at the time entitled to, and possessed of, such certificate 2[or licence], he shall be punishable with fine which may extend to five hundred rupees.