Section 12 in The Orissa Inland Steam Vessels Rules, 1935
12. Survey fees payable by owners.
(1)All sums realised as fees and costs under the Act or under these rules shall be paid in Government treasury by means of chalan and credited to the Government of Orissa under the head "XXIV-Ports and Pilotage-B-Other Ports-a-Registration and other fees".(2)The fees payable by owners to Government for the survey of inland steam or motor vessels shall be at the rates prescribed in Column 2 of the Table of Fees set out in the Second Schedule to these rules, subject to such reductions as are provided for by Rule 13 and such additions as are provided for by Rule 14.
