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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(6) in The Merchant Shipping (Cargo Ship Construction And Survey) Rules, 1974

(6)Surveys shall be conducted at the ports of Calcutta, Bombay, Madras, Vishakhapatnain, Cochin, Marmagoa, Bedibunder and at such other ports or places as the Central Government may by a notification issued in the Official Gazette appoint to be the places of survey in India :Provided that, if the applicant so desires and the circumstances so permit, the principal officer, may arrange survey at any other port or place on applicant agreeing in writing to reimburse to the Central Government the expenditure by the Government on the travelling allowance and daily allowance admissible to the surveyor under relevant rules and regulations in this behalf.