Section 10(3) in The Orissa Inland Steam Vessels Rules, 1935
(3)If a vessel which has been withdrawn from survey is subsequently re-offered for survey, the subsequent survey shall be deemed to be a separate survey for which full fees shall be payable in accordance with Rules 12, 13 and 14 :Provided that if sufficient cause is shown by the owner the Chief Surveyor may permit a portion of the fees previously paid to count towards the amount payable for the subsequent survey.
