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Union of India - Section

Section 13 in The Kandla Harbour Craft Rules, 1955

13. Repairs of licensed harbour ordered for inspection.

(1)The owner of every licensed harbour craft shall execute such repairs thereto as the inspecting officer may direct in order to render it efficient, and no owner or other person shall use any such harbour craft or cause or permit it to be used until such repairs have been duly executed thereto and the licensing officer has granted permission for its use. For the purpose of such repairs, the owner shall cause the harbour craft to be hauled up only to such place or places on the foreshore as the licensing officer may from time to time direct.
(2)All major repairs to the boiler, machinery or hull of a licensed harbour craft shall be carried out under the supervision of an Engineer, and Ship Surveyor of the Mercantile Marine Department, Government of India, or an officer appointed by the Conservator of the Port. The Master, owner or owners of such craft shall, before the commencement of the repairs, pay to the licensing officer a sum sufficient to cover the fees and other expenses of such Engineer and Ship Surveyor and any other officer appointed by the licensing officer. For the purpose of this sub-rule, the decision of the licensing officer as to whether a particular work should be regarded as a major repair or not shall be final.
(3)The fees referred to in sub-rule (2) shall be calculated on the following scale, namely :
  Rs.
(i)For every vessel the gross tonnage of which does not exceed 25tons. 60.00
(ii)For every vessel the gross tonnage of which exceeds 25 tons butdoes not exceed 50 tons. 75.00
(iii)For every vessel the gross tonnage of which exceeds 50 tons butdoes not exceed 75 tons. 90.00
(iv)For every vessel the gross tonnage of which exceeds 75 tons butdoes not exceed 100 tons 105.00
(v)For every vessel the gross tonnage of which exceeds 100 tons butdoes not exceed 300 tons 120.00
(vi)For every vessel the gross tonnage of which exceeds 300 tons butdoes not exceed 600 tons 135.00
(vii)For every vessel the gross tonnage of which exceeds 600 tons butdoes not exceed 900 tons 150.00
(viii)For every vessel the gross tonnage of which exceeds 900 tons butdoes not exceed 1,200 tons 180.00
(ix)For every vessel the gross tonnage of which exceeds 1,200 tons 180.00plusRs. 30 for every 300 tons or part thereofinexcess of 1,200 tons.
(4)The expenses referred to in sub-rule (2) shall be determined in accordance with the instruction of the Central Government in this behalf.