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State of Odisha - Section

Section 23 in The Orissa Inland Steam Vessels Rules, 1935

23.

The Chief Surveyor shall be the countersigning authority in respect of all contingent bills and of travelling allowance bills of officers subordinate to him.First ScheduleList of Forms and TablesForm 1- Application for survey.Form 2- Appointment of date and time of survey.Form 3- Surveyor's declaration of survey.Form 4- Surveyor's abstract of particulars of vessel.Form 5- Owner's receipt for declaration of survey.Form 6- Surveyor's receipt for declaration of survey returned to him for transmission.Form 7- Notice to owner (notice that a certificate of survey is ready for delivery).Form 8- Notice of repairs or alterations required by Surveyor.Form 9- Surveyor's notice of withdrawal from survey.Form 10-A- Certificate of survey for passenger vessel.Form 10-B-Certificate of survey for vessel not entitled to carry passengers.Form 11-Cancellation or suspension of a certificate of survey.Form 12-Surveyor's bill for fees.Second ScheduleTable of survey fees
  For an inland steam vesel of which the grosstonnage Fees payable by the owner to the Government ofOrissa (Rule 12) Portion of fee payable by the Government ofOrissa to the Surveyor out of a fee received under Column 2 [17(1)]
  1 2 3
    Rs. Rs.
(1) Does not exceed 10 tons 50 30
(2) Exceeds 10 tons but does not exceed 20 tons 60 35
(3) Exceeds 20 tons but does not exceed 30 tons 70 40
(4) Exceeds 3Q tons but does not exceed 50 tons 80 50
(5) Exceeds 50 tons but does not exceed 75 tons 90 60
(6) Exceeds 75 tons but does not exceed 100 tons 100 70
(7) Exceeds 100 tons but does not exceed 300 tons 100 80
(8) Exceeds 300 tons but does not exceed 600 tons 125 90
(9) Exceeds 600 tons but does not exceed 900 tons 140 100
(10) Exceeds 900 tons but does not exceed 1,200 tons 160 120
Form 12[See Rule 18]Surveyor's bill of feesDue to Shree..................for surveys made or visits paid to vessels under the Inland Steam Vessels Act, 1917 (1 of 1917) during the period :
.......................20 to....................20
Vessels surveyed Tonnage of vessels Date of declarations Details of Fees claimed
Tabular fee (Rule 12) Reduction (Rule 13) Additional fee [Rule 14(2) and (3)] Travelling expenses [Rule 14(1)] Net amount for vessel
1 2 3 4 5 6 7 8
      Rs. Rs. Rs. Rs. Rs.
Vessel visited during currency certificate ofsurvey (Rule 15) Date of each visit Reason for paying visit General nature of action taken on or after visit Amount of fees paid and number and date oftreasury chalan together with the name of treasury in which feespaid
9 10 11 12 13
         
Total claim for the period Rs..........Forwarded to the Certifying Officer underRule 18(1) for disposal, under Rule 18(3)Signed.............Surveyor.......At.................20.......Notification No. 2937-Com., dated the 27th July, 1935 published in the Bihar and Orissa Gazette, 1935, Part-11, page 846]In pursuance of the provisions of Sub-rule (8) of Rule 1 of the rules published with Notification No. 2057-Com., dated the 21st May, 1935, the Government of Bihar and Orissa are pleased to declare that those portions of the rivers mentioned in Column 1 of the Schedule below, which are specified against such rivers in Columns 2 and 3 of the said Schedule, shall be respectively smooth and partially smooth water :