Section 17(1) in The Orissa Inland Steam Vessels Rules, 1935
(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.
