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Union of India - Section
Section 28 in Paradip Port Harbour Craft Rules 1967
28. Fees
- The following fees shall be leviable for survey, licensing inspection of the harbour crafts.| Servicerendered | Boatsother than canoes and Shoedhonies | Canoesand Shoedhonies | Catamarans | Powerdriven craft |
| 1 | 2 | 3 | 4 | 5 |
| Rs. | Rs. | Rs. | Rs. | |
| (i)Issue of licence | 2 | 1 | 1 | 25 |
| (ii)Amendment of the licence or transfer of licence in favour ofanother person. | 1 | 1 | 1 | 1 |
| (iii)grant of duplicate licence when the original is lost, mislaid orrendered illegible. | 2 | 1 | 1 | 2 |
| (iv)Registration of Tindal. | 1 | 1 | 1 | 1 |
| (v)Amendment to registration of Tindal | 1 | 1 | 1 | 1 |
| (vi)For each survey and measurement. | 5 | 2 | 2 | 50 |
| (vii)Annual inspection | 3 | 1 | 1 | 50 |
| (viii)Special inspection | 3 | 1 | 1 | 50 |