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Union of India - Section
Section 27 in The Harbour Craft Rules for the Port of Madras, 1935
27. Fees for survey, registration, licensing, inspection and endorsing change of tindals.
- The following fees shall be leviable for the survey, registration, licensing, inspection and endorsing change of tindals of harbour craft of all kinds.| Harbourcraft other than canoes, shoe dhonies and catamarans | Canoesand shoe dhonies | Catamaransplying for hire | |
| Rs.nP. | Rs.nP. | Rs.nP. | |
| Foreach survey and measurement as required by the Harbour CraftRules provided the harbour craft is found seaworthty | 2.00 | 1.00 | |
| Oneach occasion of a harbour craft being found unseaworthy on beingin spected or surveyed | 1.00 | 0.50 | |
| Forregisteration on each of the occasions prescribed by the HarbourCraft Rules | 2.00 | 1.00 | 1.00 |
| Forgranting a licence on each of the occasions prescibed by theHarbour Craft Rules | 2.00 | 1.00 | 1.00 |
| Foreach annual inspection provided the harbour craft is foundseaworthy | 2.00 | 1.00 | 1.00 |
| Forendorsing change of tindal | 0.50 | 0.25 | 0.25 |