[(1)] The State Government may, by notification in the Official Gazette, make rules consistent with this Act and the regulations made there under for all or any of the following purposes, namely :—[(a) the powers and duties of the Chief Inspector, Deputy Chief Inspectors and Inspectors](b)for regulating the transfer of boilers ;(c)for providing for the registration and certification of boilers in accordance with the regulations made under this Act ;* * * * *(e)for prescribing the times within which Inspectors shall be required to examine boilers under[(f) fee payable for registration of boilers;](g)for regulating inquires into accidents ;[(h) the manner in which appeals shall be preferred to the Chief Inspector and the procedure to be followed for hearing such appeals;](i)for determining the mode of disposal of fees, costs and penalties levied under this Act; and
