19. Power for State Government to make rules as to surveys.
(1)The State Government may make rules to regulate the making of surveys.(2)In particular and without prejudice to the generality of the foregoing power, such rules may prescribe-(a)the times and places at which, and the manner in which, surveys are to be made;(b)the duties of the surveyor making a survey and, where two surveyors are employed, the respective duties of each surveyor;(c)the form in which declarations of survey and certificates of survey are to be framed, and the nature of the particulars to be stated therein under sections 7 and 9;(d)the rates other than those mentioned in Schedule I according to which the fees payable in respect of surveys are to be calculated in the case of all or any of the places of survey within the territories under its administration; and(e)the cases in, and the extent to, which a survey may be dispensed with before the grant of a new certificate.Registration Of Inland [Mechanically Propelled Vessels] [Substituted By Act 35 Of 1977, S. 5, For &Quot; Steam-Vessels&Quot; (W.E.F. 1.5.1978).]
