10. Fees for certificates.—[Subs. by Act 22 of 1952, s. 8, for section 10]
The owner or owners of such vessels employed as aforesaid fishing-vessels and harbour-craft being excepted) on being registered as aforesaid, shall pay—for each certificate of registry for a vessel not exceeding 5 tons burthen, the fee of . . .1 rupee; for each certificate for a vessel exceeding 5 tons burthen and not exceeding 25 tons burthen, the fee of . . . . . . . . . . . . . . .5 rupees;for each certificate for a vessel exceeding 25 tons burthen and not exceeding 100 tons burthen, the fee of. . . . . . . . . . . . . . . . . . 7 rupees;and for each certificate for a vessel of 100 tons or greater burthen, per ton, the fee of . . 2 annas.]
