Section 12(2) in The Cochin Harbour Craft Rules, 1947
(2)All major repairs to the boiler, machinery or hall of a licensed harbour craft shall be carried out under the supervision of an Engineer and Ship Surveyor appointed by the Conservator of the Port. The master, owner or owners of such craft shall, before the commencement of the repairs, pay the Deputy Conservator of the Port a sum sufficient to cover the fees and other expenses of such Engineer and Ship Surveyor. For the purpose of this sub-rule the decision of the Deputy Conservator of the Port as to whether a particular work should be regarded as a major repair or not shall be final.
