Section 10 in The Orissa Inland Steam Vessels Rules, 1935
10. Defects and withdrawal from survey.
(1)If a Surveyor finds that any defect or shortcoming exists in the hull, machinery, or equipments of an inland steam or motor vessel, he shall, before refusing to give a declaration regarding the vessel under Section 7 of the Act, address a letter in Form 8 to the owner or master of the steam-vessel, pointing out such defect and the repairs, etc., necessary to make good the same.(2)If the owner or his representative declines to execute the repairs required under Sub-rule (1) or if he fails to do so within a reasonable time, which shall in no case be considered to be less than three months, the Surveyor shall with the prior sanction of Government inform the owner by letter in Form 9 that the vessel is deemed to be withdrawn from survey.(3)If a vessel which has been withdrawn from survey is subsequently re-offered for survey, the subsequent survey shall be deemed to be a separate survey for which full fees shall be payable in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.
