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Union of India - Section
Section 28 in The Major Port of Tuticorin (Harbour Craft) Rules, 1976
28. Fees
- The following fees be leviable for survey, licensing, inspection of the harbor crafts.| Servicerendered | Boatsother than Canoes and shoe dhonies | Canoesand shoe dhonies | Catamarans | Powerdriven craft |
| 1.Issue of license | 2 | 1 | 1 | 25 |
| 2.Amendment of the license or transfer of license in favour ofanother person. | 1 | 1 | 1 | 1 |
| 3.Grant of duplicate license when the original is lost mislaid orrendered illegible | 2 | 1 | 1 | 1 |
| 4.Registration of tindals | 1 | 1 | 1 | 1 |
| 5.Amendment to registration of tindal | 1 | 1 | 1 | 1 |
| 6.For each survey and measurement | 5 | 2 | 2 | 50 |
| 7.Annual inspection | 3 | 1 | 1 | 50 |
| 8.Special inspection | 3 | 1 | 1 | 50 |