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6. Fees in respect of surveys.- Before a survey is commenced, the owner or master of the 1[mechanically propelled vessel] to be surveyed shall pay to such officer as the State Government may, by notification in the Official Gazette, appoint in this behalf - (a) a fee calculated on the tonnage of the 1[mechanically propelled vessel] according to the rates mentioned in Schedule I, or according to any other prescribed rates; and (b) when the survey is to be made in any place of survey other than Calcutta, Madras 2[or Bombay], such additional fee in respect of the expense (if any) of the journey of the surveyor to the place as the State Government may by such notification direct.    |
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