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Union of India - Section

Section 30 in The Kandla Harbour Craft Rules, 1955

30. Fees.

- The following fees shall be payable by the owner of a harbour craft applying for a licence under these rules, namely :
(i)for the survey and measurements of each harbour craft 0.25 paisefor registered or gross ton/or part thereof.
  Rs.
(ii)for issue or renewal of a licence 2.00
(iii)for endorsing change of tindal 2.00
(iv)for registration of tindal 2.00
(v)for registration of boat 2.00
Provided that-
(a)in respect of canoes or rowing boats, only half the above fees shall be payable;
(b)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;
(c)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 Rs. 32 shall be payable; and
(d)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 Licensing Officer, to have been lost or mislaid, or has been rendered illegible.