Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 18 in The Orissa Inland Steam Vessels Rules, 1935

18. Procedure for payment of Surveyors.

(1)The Surveyor shall submit to the Certifying Officer on the last day of every month in which he has granted a declaration of survey, a bill in Form 12 for the recovery of the fees and travelling expenses due to him under Rule 17.
(2)The amount for which the bill shall be accepted by the Certifying Officer shall be calculated from the amounts deposited by owners as recorded by the Surveyor in his declaration of survey in respect of the period covered by the bill.
(3)The Certifying Officer shall check the Surveyor's bill and forward it to the Controlling Officer together with the duplicate chalans in respect of the survey lees mentioned in the bill for countersignature who shall send the bill to the Collector, Balasore, after acceptance for payment to the Surveyor.