Section 14 in The Orissa Inland Steam Vessels Rules, 1935
14. Additional fees.
(1)When a vessel is required to be surveyed, or to be visited by the Surveyor, at a place other than a place which has been declared in a notification under Section 4 (1) (a) of the Act to be a place of survey, a fee, in addition to the fee payable under Rule 12, shall be paid by the owner in respect of the expenses of the Surveyor's journey to the vessel, at such rates as may be declared by Government.(2)If at the time appointed for a survey the master or owner of the vessel has failed to make the vessel or any part thereof ready for survey and it becomes necessary for the Surveyor by reason of such, failure to survey the vessel or any part thereof at a time other than the time appointed, a fee of Rs. 16 shall be paid by the owner or master in, addition to the fee payable under Rule 12.(3)For a survey made at the request of the owner or his representative on a Sunday or a gazetted public holiday a fee of Rs. 60 shall be charged in addition to the fee payable under Rule 12.
