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Union of India - Section

Section 12 in The Port Of New Mangalore (Harbour Craft) Rules, 1976

12. Repairs of licensed harbour craft ordered for inspection.

(1)The owner of every licensed harbour craft shall execute such repairs thereto as the Deputy Conservator may direct in order to render it efficient, and no owner or any of his persons shall use any such harbour craft or cause or permit it to be used until such repairs have been duly executed and the Deputy Conservator has granted permission for its use.
(2)For the purpose of the repairs referred to in sub-rule (1), the owner shall cause the harbour craft to be hauled up only to such place or places on the foreshore as the Deputy Conservator may from time to time direct.
(3)All major repairs to the boiler, machinery or hull of a licensed harbour craft shall be carried out under the supervision of an Engineer and Ship Surveyor appointed by the Deputy Conservator and the master or the owner of such craft shall before the commencement of the repairs, pay to the Deputy Conservator a sum sufficient to cover the fees and other expenses of such Engineer and Ship Surveyor.Explanation. - For the purpose of this sub-rule, the Deputy Conservator shall decide as to whether a particular work should be regarded as a minor repair or not.
(4)The fees referred to in sub-rule (3) shall be calculated on the following scale, namely:
ScaleOf Fees
  Rs.
(i) For everyvessel the gross tonnage of which does not exceed 10 tons. 90.00
(ii) For everyvessel the gross tonnage of which exceeds 10 tons but does notexceed 25 tons. 115.00
(iii) For everyvessel the gross tonnage of which exceeds 25 tons but does notexceed 50 tons. 145.00
(iv) For everyvessel the gross tonnage of which exceeds 50 tons but does notexceed 75 tons. 175.00
(v) For everyvessel the gross tonnage of which exceeds 75 tons but does notexceed 100 tons. 205.00
(vi) For everyvessel the gross tonnage of which exceeds 100 tons but does notexceed 300 tons. 230.00
(vii) For everyvessel the gross tonnage of which exceeds 300 tons but does notexceed 600 tons. 290.00
(viii) For everyvessel the gross tonnage of which exceeds 600 tons but does notexceed 900 tons. 350.00
(ix) For everyvessel the gross tonnage of which exceeds 900 tons but does notexceed 1,200 tons. 405.00
(x) For everyvessel the gross tonnage of which exceeds 1,200 tons. 405.00plus 60.00 tons for every 300 tons or part thereof in excess of1,200 tons.
(xi) For interimsurvey 25.00/visit.
(5)The expenses referred to in sub-rule (3) shall be determined in accordance with the general or specific instructions of the Central Government in this behalf.