Section 12(3) in The Port Of New Mangalore (Harbour Craft) Rules, 1976
(3)All major repairs to the boiler, machinery or hull of a licensed harbour craft shall be carried out under the supervision of an Engineer and Ship Surveyor appointed by the Deputy Conservator and the master or the 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 this sub-rule, the Deputy Conservator shall decide as to whether a particular work should be regarded as a minor repair or not.
