Section 35 in The Harbour Craft Rules for the Port of Madras, 1935
35. Fee for survey of a steam on motor vessel.
- Every application made to the Registering Officer for a licence for a steam or motor vessel in respect of which a certificate of survey under the Indian Merchant Shipping Act, 1923 (21 of 1923), or the Inland Steam-Vessles Act, 1917 (1 of 1917), is not held by the owner or master shall be accompanied by a fee of Rs. 50 for surveying the vessel.Note. - The fees leviable under this rule shall be increased by twenty-five per cent.
