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17. Power for State Government to order a second survey.- (1) If the surveyor making a survey of 1[mechanically propelled vessel] refuses to give a declaration under section 7 with regard to the 1[mechanically propelled vessel], or gives a declaration with which the owner or master of the 1[mechanically propelled vessel] is dissatisfied the State Government may, on the application of the owner or master, and the payment by him of such fee, not exceeding twice the amount of the fee payable for the previous survey, as the State Government may require, direct two other surveyors to survey the 1[mechanically propelled vessel]. (2) The surveyors so directed shall forthwith survey the 1[mechanically propelled vessel], and may, after the survey, either refuse to give a declaration or give such declaration as, under the circumstances, seems to them proper. (3) Any declaration given, or any refusal to give a declaration under sub-section (2), shall be final.    |
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