16. Power for State Government to direct survey by two surveyors.
A survey shall ordinarily be made by one surveyor, but two surveyors may be employed if the State Government, by order in writing, so directs either generally in the case of all [mechanically propelled vessels] [Substituted by Act 35 of 1977, Section 5, for " steam-vessel" (w.e.f. 1.5.1978).] at any place of survey, or specially in the case of any particular [mechanically propelled vessels] [Substituted by Act 35 of 1977, Section 5, for " steam-vessel" (w.e.f. 1.5.1978). ] or class of [mechanically propelled vessels] [Substituted by Act 35 of 1977, Section 5, for " steam-vessel" (w.e.f. 1.5.1978). ] at any such place.
