Section 9 in The Orissa Inland Steam Vessels Rules, 1935
9. Assistance to Surveyors.
- It shall be the duty of Surveyors to make such returns as the State Government may require with respect to the build, dimensions, draught, displacements, burden, speed, fuel capacity, and the nature and particulars of the machinery and equipments of vessels surveyed by them; and it shall be the duty of the owner, master (or serang), engineer (or driver) of any vessel which is being surveyed, on demand, to give the Surveyors all such information and assistance as they may require for the purpose of making such returns.
