Before a survey is commenced, the owner or master of the [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, foor " Stem-vessel" (w.e.f. 1.5.1978).] to be surveyed shall pay to such officer as the State Government may, by notification in the Official Gazette, appoint in this behalf-(a)a fee calculated on the tonnage of the [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, foor " Stem-vessel" (w.e.f. 1.5.1978).] according to the rates mentioned in Schedule I, or according to any other prescribed rates; and(b)when the survey is to be made in any place of survey other than Calcutta, Madras, [or Bombay] [Substituted by the A. O. 1937. for " Bombay or Rangoon".], such additional fee in respect of the expense (if any) of the journey of the surveyor to the place as the State Government may by such notification direct.
