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Union of India - Section

Section 12 in The Vizagapatnam Harbour Craft Rules, 1950

12. Repairs of Licensed Harbour Craft ordered for inspection.

(1)The owner of every licensed harbour craft shall execute such repairs thereto as the inspecting officer may direct in order to render it efficient, and no owner or other person shall use any such harbour craft or cause or permit it to be used until such repairs have been duly executed thereto and the Deputy Port Conservator has granted permission for its use. For the purpose of such repairs, the owner shall cause the harbour craft to be hauled up only to such place or places on the foreshore as the Deputy Port Conservator may, from time to time, direct.
(2)All major repairs to the boiler, machinery, or hull of a licensed harbour craft shall be carried out under the supervision of an Engineer and Ship Surveyor appointed by the Port Conservator. The Master, owner or owners of such craft shall, before the commencement of the repairs, pay the Port Conservator a sum sufficient to cover the fees and other expenses of such Engineer and Ship Surveyor. For the purpose of this sub-rule, the decision of the Port Conservator as to whether a particular work should be regarded as a major repair or not shall be final.
(3)[ The fees referred to in sub-rule (2) shall be calculated on the following scale, namely:-] [Substitued by G.S.R. 931, dated 27th May, 1971]
(i)For every vessel the gross tonnage of which does not exceed 10tons. Rs.75.00
(ii)For every vessel the gross tonnage of which exceeds 10 tons butdoes not exceed 25 tons Rs.100.00
(iii)For every vessel the gross tonnage of which exceeds 25 tons butdoes not exceed 50 tons Rs.125.00
(iv)For every vessel the gross tonnage of which exceeds 50 tons butdoes not exceed 75 tons Rs.150.00
(v)For every vessel the gross tonnage of which exceeds 75 tons butdoes not exceed 100 tons Rs.175.00
(vi)For every vessel the gross tonnage of which exceeds 100 tons butdoes not exceed 300 tons Rs.200.00
(vii)For every vessel the gross tonnage of which exceeds 300 tons butdoes not exceed 600 tons Rs.250.00
(viii)For every vessel the gross tonnage of which exceeds 600 tons butdoes not exceed 900 tons Rs.300.00
(ix)For every vessel the gross tonnage of which exceeds 900 tons butdoes not exceed 1200 tons Rs.350.00
(x)For every vessel the gross tonnage of which exceeds 1,200 tonsfor every 300 tons or part thereof Rs.50.00
(xi)For interim survey Rs.20.00 per visit.
The above fees shall be in addition to the travelling expenses and overtime fees incurred in connection with these surveys.
(4)The expenses referred to in sub-rule (2) shall be determined in accordance with the instruction of the Central Government in this behalf.