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Union of India - Section

Section 12 in Paradip Port Harbour Craft Rules 1967

12. Repairs of Licensed Harbour Craft ordered for Inspection

(1)The owner of every licenced harbour craft shall execute such repairs thereto as the inspecting officer referred to in rule 11 may direct in order to render it efficient and no owner or any of his persons shall use any such harbour craft or cause or permit it to be used until such repairs have been duly executed and the Deputy Conservator has granted permission for its use. For the purpose of such repairs, the owner shall cause the harbour craft to be hauled up only to such place or places on the forshore as the Deputy Conservator may from time to time direct.
(2)All major repairs to the boiler, machinery or hull of a licenced harbour craft shall be carried out under the supervision of an Engineer and Ship Surveyor, appointed by the Deputy Conservator. The Master or the owner of such craft shall before the commencement of the repairs, pay to the Deputy Conservator a sum sufficient to cover the fees and other expenses of such Engineer and Ship Surveyor.Explanation - For the purpose of this sub-rule, the decision of the Deputy Conservator as to whether a particular work should be regarded as a major repair or not shall be final.
(3)The fees referred to in sub rule (2) shall be calculated on the following scale, namely-
Scaleof Fees Rupees
(i)For every vessel the gross tonnage of which does not exceed 25tons. 60
(ii)For every vessel the gross tonnage of which exceeds 25 tons anddoes not exceed 50 tons. 75
(iii)For every vessel the gross tonnage of which exceeds 50 tons butdoes not exceed 75 tons. 90
(iv)For every vessel the gross tonnage of which exceeds 75 tons butdoes not exceed 100 tons. 105
(v)For every vessel the gross tonnage of which exceeds 100 tons butdoes not exceed 300 tons. 120
(vi)For every vessel the gross tonnage of which exceeds 300 tons butdoes not exceed 600 tons. 135
(vii)For every vessel the gross tonnage of which exceeds 600 tons butdoes not exceed 900 tons. 150
(viii)For every vessel the gross tonnage of which exceeds 900 tons butdoes not exceed 1,200 tons. 180
(ix)For every vessel the gross tonnage of which exceeds 1,200 tons. 180
  PlusRs 30 for every 300 tons or part there of in excess of1,200tons.
(4)The expenses referred to in sub-rule (2) shall be determined in accordance with general or specific instructions of the Central Government in this behalf.