Section 14(2) in The Orissa Inland Steam Vessels Rules, 1935
(2)If at the time appointed for a survey the master or owner of the vessel has failed to make the vessel or any part thereof ready for survey and it becomes necessary for the Surveyor by reason of such, failure to survey the vessel or any part thereof at a time other than the time appointed, a fee of Rs. 16 shall be paid by the owner or master in, addition to the fee payable under Rule 12.
