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State of Bihar - Section

Section 5 in Bihar Inland Vessels Rules, 2013

(5)Place of survey will be Patna or any such place that may be notified in the Gazette by the State Government under clause (a) of sub-section (1) of section 4 of Inland Vessel Act, 1917. A surveyor's fees of Rs2000/- per day/visit, or any rate fixed by Director IWT from time to time, plus conveyance, boarding and lodging expenses of the surveyor for making survey shall be borne by the owner or master of the inland vessel.