Section 15 in The Orissa Inland Steam Vessels Rules, 1935
15. Duties covered by fee.
- Fees paid under Rules 12, 13 and 14, shall cover all the visits to the vessel required to be made by the Surveyor before granting his declaration; but if a visit to a vessel is made by the Surveyor at the request of the owner while the vessel's certificate of survey is in force, the owner shall pay a fee of Rs. 32 which shall not be deducted from the amount of fees payable at a subsequent survey.
