9. Second fee for re-inspection of defective boilers and inspections in default.
- A second fee shall be leviable for re-inspection of a defective boiler and also in cases of registration where the inspection of the boiler is begun, but owing to the faults or neglect of the owner or person in charge is not completed within a period of six months from the date of commencement of inspection.A second fee shall be leviable for the inspection or registration of a boiler or steam pipe, if the owner, who has already been intimated the date of inspection, fails to inform the Chief Inspector of Boilers, U.P., Kanpur, at least three days before the date fixed for the change of the date.
