Section 6 in The U.P. Boiler Rules, 1969

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State of Uttar Pradesh - Section

Section 6 in The U.P. Boiler Rules, 1969

6. [ Fees. [Substituted by Notification No. 2426/XXXVI-3-5(B)-89, dated 14th July, 1992, published in U.P. Gazette, (Exra), Part 4, Section (Kha), dated 14th July. 1992.]

- (i) Every application for inspection for the renewal of certificate under sub-section (4) of Section 8, shall be accompanied by a fee on the following scales:-

		Rs. P.
For Boilers rating not exceeding 10 square metres.		120.00
For Boilers rating exceeding 10 square metres but notexceeding 30 square metres.		160.00
For Boiler rating exceeding 30 square metres but not exceeding50 square metres.		180.00
For Boiler rating exceeding 50 metre but not exceeding 70square metres.		220.00
For Boiler rating exceeding 70 square metre but not exceeding90 square metre.		260.00
For Boiler rating exceeding 90 square metres but not exceeding110 square metres.		300.00
For Boiler rating exceeding 110 square metres but notexceeding 200 square metres.		340.00
For Boiler rating exceeding 200 square metres but notexceeding 400 square metres.		380.00
For Boiler rating exceeding 400 square metres but to exceeding600 square metres.		440.00
For Boiler rating exceeding 600 square metres but notexceeding 800 square metres.		480.00
For Boiler rating exceeding 800 square metres but notexceeding 1000 square metres.		540.00
For Boiler rating exceeding 1000 square metres but notexceeding 1200 square metres.		640.00
For Boiler rating exceeding 1200 square metres but notexceeding 1400 square metres.		720.00
For Boiler rating exceeding 1400 square metres but notexceeding 1600 square metres.		840.00
For Boiler rating exceeding 1600 square metres but notexceeding 1800 square metres.		900.00
For Boiler rating exceeding 1800 square metres but notexceeding 2000 square metres.		1000.00
For Boilers rating exceeding 2000 square metres but notexceeding 2200 square metres.		1080.00
For Boiler rating exceeding 2200 square metres but notexceeding 2400 square metres.		1200.00
For Boiler rating exceeding 2400 square metres but notexceeding 2600 square metres.		1260.00
For Boiler rating exceeding 2600 square metres but notexceeding 2800 square metres.		1360.00
For Boiler rating exceeding 2800 square metres but notexceeding 3000 square metres.		1440.00

Above 300 square metres or every 200 square metres or part thereof an additional fee of Rs. 40.00 shall be charged:Provided that when any owner is willing to accept any renewed certificate for less than twelve months in order to approximate the date of annual inspection to the date on which other boilers in the locality are inspected, a certificate for such period less than twelve months as may be necessary for such approximation of dates may be granted at the reduced fee to be calculated at one-twelfth of the ordinary fee for each full month, portion of a month not being reckoned.

(ii)Fees far inspection of Steam Pipes. - Fee for the inspection of steam pipes made after structural alterations, additions or renewals and not at the time of annual inspection shall be Rs. 140.00].

(iii)fees for uncertified period. - In case the owner desires not to work his boiler after the expiry of the period mentioned in the certificate granted to him, he shall intimate the fact to the Chief Inspector of Boilers, Uttar Pradesh, Kanpur, before the said date, failing which he will be liable to pay at the subsequent inspection the fees prescribed under the rule plus the fee for the uncertified period (calculated from the date of expiry of last certificate to the date of intimation), notwithstanding that the boiler had remained out of commission during the uncertified period. In case the ownership is charged the new owner shall be liable to pay at the subsequent inspection, the fee prescribed under the rules plus the fee for the uncertified period, alongwith the application for inspection of the boiler.

(iv)[ Additional fees for inspection of examination on Sunday and public holiday. - An additional fee equal to the inspection fee may be charged for the inspection of a boiler or steam pipe on a Sunday or on any other public holiday under the Negotiable Instruments Act, 1881, if such inspection is made at the request of the owner. The additional fee so charged shall be paid in the manner specified in Rule 3. The Inspector who makes such inspection on holiday may be paid such honorarium in aggregate at the end of the year as the State Government may deem fit to sanction.] [Substituted by Notification No.4032/ XXXVI-3, 12(B)-39 , dated 16th November 1990, published in U.P. Gazette, (Extra), Part 4, Section (Kha), dated 16th November, 1990.]

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State of Uttar Pradesh - Section

Section 6 in The U.P. Boiler Rules, 1969

6. [ Fees. [Substituted by Notification No. 2426/XXXVI-3-5(B)-89, dated 14th July, 1992, published in U.P. Gazette, (Exra), Part 4, Section (Kha), dated 14th July. 1992.]