Section 17(4) in The Orissa Inland Steam Vessels Rules, 1935
(4)Additional fee and expenses payable by the owner to Government under Rule 14 and the fee payable under Rule 15 shall be passed on to the Surveyor without deduction. In the event of two Surveyors being employed, an additional fee under Sub-rule (2) or (3) of Rule 14 shall be divided equally between the Surveyors.
