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Union of India - Section
Section 28 in The Port Of New Mangalore (Harbour Craft) Rules, 1976
28. Fees.
- The following fees shall be leviable for survey, licensing, inspectionof the harbour crafts :| Servicerendered | Boatsother than canoes and shoe-dhonies | Canoesand shoe-dhonies | Catamarans | Powerdriven craft |
| Rs.Ps. | Rs.Ps. | Rs.Ps. | Rs.Ps. | |
| 1.Issue of licence | 6.00 | 2.00 | 2.00 | 50.00 |
| 2.Amendment of the licence or transfer of licence in favour ofanother person | 2.00 | 2.00 | 2.00 | 2.00 |
| 3.Grant of duplicate licence when the original is lost, mislaid orrendered illegible. | 3.00 | 2.00 | 2.00 | 2.00 |
| 4.Registration of Tindal | 2.00 | 2.00 | 2.00 | 2.00 |
| 5.Amendment to registration of tindal | 2.00 | 2.00 | 2.00 | 2.00 |
| 6.For each survey and measurement | 10.00 | 4.00 | 4.00 | 95.00 |
| 7.Annual inspection | 6.00 | 2.00 | 2.00 | 50.00 |
| 8.Special inspections | 5.00 | 2.00 | 2.00 | 50.00 |