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Union of India - Section

Section 12 in The Major Port of Tuticorin (Harbour Craft) Rules, 1976

12. Repairs of licensed harbor craft ordered for inspection

- (i) The owner of every licensed harbor craft shall execute such repairs thereto as the officer referred to in rule 11 may direct in order to render it efficient, and no owner or any of his persons shall use any such harbor craft or cause or permit it to be used until such repairs have been duly executed and the Deputy Conservator has granted permission for its use. For the purpose of such repairs, the owner shall cause the harbor craft to be hauled up only to such place or places on the foreshore as the Deputy Conservator may from time to time direct.
(2)All major repairs to be boiler, machinery or hull of a licensed harbor craft shall be carried out under the supervision of a Engineer and ship surveyor, appointed by the Deputy Conservator. The master or owner of such craft shall before the commencement of the repairs pay to the Deputy Conservator a sum sufficient to cover the fees and other expenses of such Engineer and ship surveyor.Explanation - For the purpose of the sub-rule, all the repairs which involve replacement or renewals affecting sea-worthiness of the craft shall be deemed to be major repairs.
(3)The fees referred to in sub-rule (ii) shall be calculated on the following scale,namely:-Scale Of Fees
i.For every vessel the gross tonnage of which does not exceed 25tonnes. Rs.60
ii.For every vessel the gross tonnage of which exceeds 25 tonnes anddoes not exceed 50 tonnes. Rs.75
iii.For every vessel the gross tonnage of which exceeds 50 but doesnot exceed 75 tonnes Rs.90
iv.For every vessel the gross tonnage of which exceeds 75 but doesnot exceed 100 tonnes Rs.105
v.For every vessel the gross tonnage of which exceeds 100 but doesnot exceed 300 tonnes Rs.120
vi.For every vessel the gross tonnage of which exceeds 300 but doesnot exceed 600 tonnes Rs.135
vii.For every vessel the gross tonnage of which exceeds 600 but doesnot exceed 900 tonnes Rs.150
viii.For every vessel the gross tonnage of which exceeds 900 but doesnot exceed 1200 tonnes Rs.180
ix.For every vessel the gross tonnage of which exceeds 1200 tonnes Rs.180
Plus Rs.@ 30 for every 300 tonnes or part thereof in excess of 1200 tonnes.
(4)The expenses referred to in sub-rule (ii) shall be determined in accordance with the general or specific % instructions of the Central Government in this regard.