Section 13(2) in The Kandla Harbour Craft Rules, 1955
(2)All major repairs to the boiler, machinery or hull of a licensed harbour craft shall be carried out under the supervision of an Engineer, and Ship Surveyor of the Mercantile Marine Department, Government of India, or an officer appointed by the Conservator of the Port. The Master, owner or owners of such craft shall, before the commencement of the repairs, pay to the licensing officer a sum sufficient to cover the fees and other expenses of such Engineer and Ship Surveyor and any other officer appointed by the licensing officer. For the purpose of this sub-rule, the decision of the licensing officer as to whether a particular work should be regarded as a major repair or not shall be final.
