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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2) in Paradip Port Harbour Craft Rules 1967

(2)All major repairs to the boiler, machinery or hull of a licenced harbour craft shall be carried out under the supervision of an Engineer and Ship Surveyor, appointed by the Deputy Conservator. 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 decision of the Deputy Conservator as to whether a particular work should be regarded as a major repair or not shall be final.