Section 14(1) in The Orissa Inland Steam Vessels Rules, 1935
(1)When a vessel is required to be surveyed, or to be visited by the Surveyor, at a place other than a place which has been declared in a notification under Section 4 (1) (a) of the Act to be a place of survey, a fee, in addition to the fee payable under Rule 12, shall be paid by the owner in respect of the expenses of the Surveyor's journey to the vessel, at such rates as may be declared by Government.
