Section 30(c) in The Kandla Harbour Craft Rules, 1955
(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
