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Union of India - Section
Section 28 in The Vizagapatnam Harbour Craft Rules, 1950
28. [ Fees. [Substitued by G.S.R. 931, dated 27th May, 1971]
- The following fees shall be leviable for survey, registration, licensing and inspection of boats, catamarans, and power driven craft, plying for hire, namely.]| Servicerendered | Boatsother than canoes and shoed-honies | Canoesand shoed honies | Catamaransplying for hire | Powerdriven craft/upto 100 N.R.T. |
| 1 | 2 | 3 | 4 | 5 |
| Rs.Ps. | Rs.Ps. | Rs.Ps. | Rs.Ps. | |
| (i)For registrational of boat on the first occasion | 5.00 | 1.50 | 1.50 | 40.00 |
| (ii)For each survey and measurement as required by the Harbour Rules | 8.00 | 3.00 | - | 80.00 |
| (iii)For granting an annual licence for one year, 1st April to 31stMarch of next year or part of an official annual inspection | 5.00 | 1.00 | - | 40.00 |