Any person who,—(a)makes any structural alteration, addition or renewal in or to a boiler without first obtaining the authorisation of the Chief Inspector when so required by section 17, or to a steam-pipe without first informing the Chief Inspector under section 18; or(b)tampers with a safety valve of a boiler so as to render it inoperative at the maximum pressure at which the use of the boiler is authorised under this Act; or(c)allows another person to go inside a boiler without effectively disconnecting the same from any steam or hot water connection with any other boiler or from fuel mains, in accordance with the regulations made under this Act,shall be punishable with imprisonment which may extend to two years or with fine which may extend to one lakh rupees, or with both.
