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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(7) in The Merchant Shipping (Cargo Ship Construction And Survey) Rules, 1974

(7)On receipt of such application, the principal officer shall cause the ship to be surveyed by a surveyor on any working day between 7.00 A.M. and 5.00 P.M.: Provided that, if so required by the applicant and circumstances permitting, the principal officer may arrange survey to be made on a day other than a working day on payment of overtime fees at the rate of Rs. 200 for each visit of the surveyor on such days, in addition to the fees payable under sub-rule (4).