Section 10(2) in The Orissa Inland Steam Vessels Rules, 1935
(2)If the owner or his representative declines to execute the repairs required under Sub-rule (1) or if he fails to do so within a reasonable time, which shall in no case be considered to be less than three months, the Surveyor shall with the prior sanction of Government inform the owner by letter in Form 9 that the vessel is deemed to be withdrawn from survey.
