Section 12(2) in The Vizagapatnam Harbour Craft Rules, 1950
(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 appointed by the Port Conservator. The Master, owner or owners of such craft shall, before the commencement of the repairs, pay the Port Conservator a sum sufficient to cover the fees and other expenses of such Engineer and Ship Surveyor. For the purpose of this sub-rule, the decision of the Port Conservator as to whether a particular work should be regarded as a major repair or not shall be final.
