Section 6(1) in The Orissa Inland Steam Vessels Rules, 1935
(1)A receipt in Form 5 shall be given to the Surveyor by the owner or master of a vessel on receiving the declaration and abstract of particulars from the Surveyor for transmission to the officer appointed under Sub-section (1) of Section 8 of the Act to receive them :Provided that the Surveyor may, if he deems it fit and the owner or master so requests, undertake to transmit on behalf of the owner or master the declaration and abstract of particulars to the officer appointed under Sub-section (1) to Section 8 of the Act to receive them. In such cases no receipt need be given to the Surveyor who shall give the owner or master a receipt in Form 6.
