- [The] [In first line of section 28 and clause (f) the word 'the' substituted for the word 'His Highness' and clauses (a), (b), (c), (d), (e), (f), (g), (h), (i) and (j) of section 29 renumbered as clauses (g), (h) (i), (j), (k), (l), (m), (n), (o) and (p) respectively of section 29 by Act No. X of 1996.] Government may, by notification in the Government Gazette, make rules consistent with this Act for all or any of the following purposes, namely :-(a)for laying down the standard conditions in respect of material design and construction which shall be required for the purpose of enabling the registration and certification of a boiler under this Act ;(b)for prescribing the method of determining the maximum pressure at which a boiler may be used ;(c)for regulating the registration of boilers, prescribing the fees payable therefor, the drawings, specifications, certificates and particulars to be produced by the owner, the method of preparing a boiler for examination, the form of the Inspector's report thereon, the method of marking the register number, and period within such number is to be marked on the boiler ;(d)for regulating the inspection and examination of boilers and steam-pipes, and prescribing forms of certificates therefor ;(e)for ensuring the safety of persons working inside a boiler ; and(f)for providing for any other matter which is not in the opinion of [the] [In first line of section 28 and clause (f) the word 'the' substituted for the word 'His Highness' and clauses (a), (b), (c), (d), (e), (f), (g), (h), (i) and (j) of section 29 renumbered as clauses (g), (h) (i), (j), (k), (l), (m), (n), (o) and (p) respectively of section 29 by Act No. X of 1996.] Government a matter of merely local or state importance ;(g)for prescribing the qualifications and duties of the Chief Inspector and of Inspectors, for regulating their salary, allowances and conditions of service, for prescribing or constituting authorities to which they shall respectively be subordinate, and the limits of the administrative control to be exercised by such authorities ;(h)for regulating the transfer of boilers ;(i)for providing for the registration and certification of boilers in accordance with the rules made under this Act ;(j)for requiring boilers to be in charge of persons holding certificates of competency, and for prescribing the conditions on which such certificates may be granted ;(k)for prescribing the time within which Inspectors shall be required to examine boilers under section 7 or section 8 ;(l)for prescribing the fees payable for the issue of renewed certificates and the method of determining the amount of such fees in each case ;(m)for regulating enquiries into accidents ;(n)for constituting the appellate authority referred to in section 20, and for determining its powers and procedure ;(o)for determining the mode of disposal of fees, costs and penalties levied under this Act ; and(p)generally to provide for any matter which is, in the opinion of the Government a matter of merely local importance.[29. Omitted.] [Section 29 omitted by Act No. X of 1996.]
