Section 13 in The Orissa Inland Steam Vessels Rules, 1935
13.
(1)If in his application for survey the applicant shows good and sufficient reason for the issue of certificate of survey for a lesser period than one year, the survey fee shall be calculated for each month or fraction of a month comprised in the period specified in the application at the rate of one-twelfth of the amount prescribed in Column 2 of the Table of Fees, subject to a minimum of one-fourth of that amount :Provided that no such modification of the survey fee shall be made in the case of a new vessel coming under survey for the first time, or in the case of any vessel for which on account of some defect in the vessel, a certificate of survey has been issued for less than one year.(2)Where the survey is-(a)made under the Indian Merchant Shipping Act, 1923 (XXI of 1923) and the Inland Steam-Vessels Act, 1917 (I of 1917), at one and the same time; or(b)made upon a vessel already provided with a certificate of survey under the Indian Merchant Shipping Act, 1923 (XXI of 1923), the date of expiration of which will cover that of the certificate under the Inland Steam-Vessels Act, 1917 (I of 1917),the fee under the Inland Steam-Vessels Act, 1917, will be one-fourth of the fee prescribed in Column 2 of the Table of Fees :Provided that no such modification shall be made in the case of a new vessel coming under survey for the first time.
