Section 28 in The Cochin Harbour Craft Rules, 1947

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Union of India - Section

Section 28 in The Cochin Harbour Craft Rules, 1947

28. Fees.

- The following fees shall be payable by the owners of harbour craft licensed or liable to be licensed

(i)For each survey and measurement	-Rupeestwo
(ii)For issue or re-issue of a licence	-Rupeestwo
(iii)For each annual inspection	-Rupeestwo
(iv)For endorsing change of tindal	-Fiftypaise
(v)For registration of boat	-Rupeestwo

Provided that-

(i)in respect of canoes only half the above fees shall be payable;

(ii)where the harbour craft is found unseaworthy at the time of survey or at the time of annual inspection only half the fee shall be payable;

(iii)where the harbour craft is a motor boat or steam boat in respect of which a certificate of survey under the Indian Merchant Shipping Act, 1923, or the Inland Steam Vessels Act, 1917, is held by the owner, no fee shall be payable for survey and measurement, but if no such certificate of survey is held, a fee of forty rupees shall be payable;

(iv)the fee for the issue of a duplicate licence shall be half of the fee for the original licence, provided the latter is proved to the satisfaction of the Deputy Conservator of the Port to have been lost or mislaid, or has been rendered illegible;

Note. - A surcharge of 10 per cent. on the rates specified above shall also be payable.

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Union of India - Section

Section 28 in The Cochin Harbour Craft Rules, 1947

28. Fees.