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State of Madhya Pradesh - Section

Section 100 in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962

100.

(1)Any person aggrieved by an order :-
(a)refusing to register any inland vessel under Section 19-F of the Act; or
(b)suspending a certificate of registration under Section 19-M of the Act; or
(c)cancelling a certificate of registration under sub-section (2) of Section 19-0;
may prefer a appeal to the State Government within 30 days of the date on which he receives notice of such order.
(2)Every appeal prepared under Section 19-F of the Act shall be affixed with a court-fee of rupees one hundred and shall contain-
(i)all material statements and arguments relied upon by the appellant together with an attested copy of the order to which the objection is made.
(ii)the petition for appeal shall be presented or lodged in the office of appellate authority.
Thereafter the appellate authority shall fix a date for hearing and notice thereof shall be served on the respondent.
(4)Alter hearing the parties if they appear, the appellate authority may-
(i)confirm, modify or reverse the order appealed against;
(ii)direct further enquiry to be made or such additional evidence to be taken as it may think necessary; or
itself take such additional evidence.The appellate authority may pending the result of the appeal direct the execution of the order appealed from to the State and such security may be taken or conditions be imposed as the appellate authority may think fit.Appendix
(a)On initial registration, the scale of fees payable will be as follows :
(i)Vessels up to and including 50 tons gross Rs. 40.
(ii)Vessels from 51 to 100 tons gross.................Rs. 60.
(iii)Vessels from 101 to 200 tons gross..................Rs. 80.
with Rs. 20 for every additional 100 tons or fraction thereof.
(b)For registering any vessel which has been registered under the
Merchant Shipping Act, 1894, as amended by any subsequent enactment...................Rs. 20.
(c)Registration a new as directed by the Registering Authority.................
Half the rates indicated against (a) above.
(d)Registration of alteration to a vessel Rs. 10.
(e)Issue of duplicate certificate.....................Rs. 10.
(f)Registration as a result of transfer of ownership within the same or different State Half the rates indicated against (a) above.
(g)Appeal against the decision of Registering Authority Rs. 100.
Form 'A'[See Rules 4 and 17]Application for Survey/Registration CertificateName of applicant..................................Residence..........................................Description of vessel..............................Vessel built at....................................Year in which vessel was built.....................Extreme dimensions.................................Length......................feet.Breadth....................feet.Depth.......................feet.Contents..................cubic feet.Period for which Survey/Registration is applied for.......Whether the vessel is intended for the personal use of the owner or for public use.......Place or places between which the vessel is to ply..........Date of application..............................................Signature of the applicantForm B[See Rule 9]Form of Surveyor's/Inspector's Certificate
Name of vessel Tonnage When and where built & material Horse power Description of engine and age
(1) (2) (3) (4) (5)
 
Description of boiler & age Anchor & Cables Hull General equipment Name of drivers serangs and engine-drivers andnumber of officers and dck crew and of engine room crew withnumber of their certificates
(6) (7) (8) (9) (10)
 
When and where last repaired or cleaned Limits, if any, beyond which the vessel is to ply Time if less than six months for which the hullboiler engines or any of the equipments will be sufficient Remarks
(11) (12) (13) (14)
 
Form B-1 (in duplicate)Certificate of Inspection of Vessels