Section 17 in The Orissa Inland Steam Vessels Rules, 1935
17. Remuneration of Surveyors.
(1)Out of the fees specified, in Column 2 of Table of Fees set out in the Second Schedule to these rules the Surveyor, when one such has been employed on the survey, shall be entitled to receive from Government the fees specified in Column 3 of the Table :Provided that in case of the fee paid by the owner being reduced in accordance with Rule 13 the fee payable by Government to the Surveyor shall be proportionately reduced subject to a minimum of thirty two-rupees.(2)When an Engineer-Surveyor, and a Ship-Surveyor are employed on the survey of the same vessel, the fee payable to the Surveyor under Sub-rule (1) shall be divided equally between the two Surveyors.(3)When a Surveyor leaves part of the survey to be completed by another Surveyor, the fee payable under Sub-rule (1) shall be divided between the two Surveyors in the proportion as Government may deem reasonable.(4)Additional fee and expenses payable by the owner to Government under Rule 14 and the fee payable under Rule 15 shall be passed on to the Surveyor without deduction. In the event of two Surveyors being employed, an additional fee under Sub-rule (2) or (3) of Rule 14 shall be divided equally between the Surveyors.
