Section 31 in The Merchant Shipping (Cargo Ship Construction And Survey) Rules, 1974
31. Survey of ships before the issue of cargo ship construction certificate or cargo ship safety construction certificate.
(1)The owner of every ship shall cause his ship to be surveyed by a surveyor for the purpose of issue of a cargo ship construction certificate or a cargo ship safety construction certificate, as the case may be, under these rules.(2)An application for such survey shall be made by the owner, master or agent in Schedule Ito these rules, and it shall be accompanied by plans, designs and such other data and information as the principal officer may require.(3)An application for survey shall be made, not later than 72 hours before the hour at which the survey is desired to be commenced to the principal officer of the district concerned or such other officer or officers whom the Central Government may appoint in this behalf by a notification in the Official Gazette, during office hours on any working day.(4)Fees for survey under these rules shall be levied at the appropriate rates specified in this behalf in Schedule II to these rules and no application shall be entertained unless it is accompanied by appropriate fees.(5)On receipt of an application for survey and the survey fee, the officer receiving it shall deliver to the applicant an official receipt for the fees so paid and an intimation that the application is received.(6)Surveys shall be conducted at the ports of Calcutta, Bombay, Madras, Vishakhapatnain, Cochin, Marmagoa, Bedibunder and at such other ports or places as the Central Government may by a notification issued in the Official Gazette appoint to be the places of survey in India :Provided that, if the applicant so desires and the circumstances so permit, the principal officer, may arrange survey at any other port or place on applicant agreeing in writing to reimburse to the Central Government the expenditure by the Government on the travelling allowance and daily allowance admissible to the surveyor under relevant rules and regulations in this behalf.(7)On receipt of such application, the principal officer shall cause the ship to be surveyed by a surveyor on any working day between 7.00 A.M. and 5.00 P.M.: Provided that, if so required by the applicant and circumstances permitting, the principal officer may arrange survey to be made on a day other than a working day on payment of overtime fees at the rate of Rs. 200 for each visit of the surveyor on such days, in addition to the fees payable under sub-rule (4).(8)If requisite preparations enabling the surveyor to carry out the survey are not made on the day and at the hour for the intended survey mentioned in the application or if the surveyor is unavoidably detained or otherwise prevented from conducting the survey on such day and such hour, any other day and hour may be fixed for the survey of the ship which may be convenient both to the surveyor and the applicant.(9)The surveyor shall survey the ship and shall satisfy himself that the arrangements, materials and scantlings of the structure, boilers and other pressure vessels and their appurtenances, other than domestic boilers having a heating surface of 4.65 sq. metres or less or a working pressure of 3.52 k. gms. per sq. centimetres or less and other domestic pressure vessels having such a working such a working pressure, main and auxiliary machinery, electrical installations and other equipments comply with the requirements of these rules and are in all respects satisfactory for the services for which the ship is intended having regard to the period for which a cargo ship construction certificate or a cargo ship safety construction certificate, as the case may be, in respect of the ship is to be issued.(10)The surveyor, if satisfied on survey that he may properly do so shall forward to the principal officer a report on the survey in Schedule III to these rules.(11)The principal officer, if satisfied on the scrutiny of the report on survey of the ship that he may properly do so, shall issue a cargo ship construction certificate, as the case may be, in respect of the ship.
