Section 10(1) in The Orissa Inland Steam Vessels Rules, 1935
(1)If a Surveyor finds that any defect or shortcoming exists in the hull, machinery, or equipments of an inland steam or motor vessel, he shall, before refusing to give a declaration regarding the vessel under Section 7 of the Act, address a letter in Form 8 to the owner or master of the steam-vessel, pointing out such defect and the repairs, etc., necessary to make good the same.
