Section 13(2) in The Orissa Inland Steam Vessels Rules, 1935
(2)Where the survey is-(a)made under the Indian Merchant Shipping Act, 1923 (XXI of 1923) and the Inland Steam-Vessels Act, 1917 (I of 1917), at one and the same time; or(b)made upon a vessel already provided with a certificate of survey under the Indian Merchant Shipping Act, 1923 (XXI of 1923), the date of expiration of which will cover that of the certificate under the Inland Steam-Vessels Act, 1917 (I of 1917),the fee under the Inland Steam-Vessels Act, 1917, will be one-fourth of the fee prescribed in Column 2 of the Table of Fees :Provided that no such modification shall be made in the case of a new vessel coming under survey for the first time.
