(4)The State Government may, by notification in the Official Gazette, delegate to any person all or any of the functions assigned to the State Government under this section:Provided that no delegation shall be made under sub-section (2) so as to authorise the grant of a certificate of survey by the surveyor who made the declaration of survey under section 7.[9A. Temporary permit.-The surveyor who conducted the survey may, without following the procedure laid down in section 9, grant a permit to be effective for a period which shall not in any case exceed forty-five days, to authorise the inland mechanically propelled vessel to proceed on voyage or use in service temporarily pending the issue of the certificate of survey] [New section inserted by Act 35 of 2007 (w.e.f. 17.9.2007) ]
