(5)Specific duties. - Inspectors shall-(a)maintain a memorandum of inspection book for each boiler as prescribed in Regulation 386 under their charge and submit it to the Deputy Chief Inspector or Chief Inspector for examination and countersignature after each inspection;(b)receive applications for registration or inspection under Section 7 or Section 8 in Form B-1;(c)enquire into accidents of boilers, steam pipes or connected fittings and report to the Deputy Chief Inspector;(d)report to the Chief Inspector cases of unreported accidents discovered at the time of inspection;(e)submit for the orders of the Deputy Chief Inspector or Chief Inspector-(i)the memorandum of inspection books of all boilers proposed for registration under Section 7;(ii)proposals for increasing or reducing pressure of a boiler after inspection under clause (a) (ii) of the second proviso to subsection (5) of Section 8;(iii)proposals for necessary repairs, structural alterations or renewals to a boiler after inspection under clause (b) of the second proviso to sub-section (5) of Section 8;(iv)proposals of refusing to renew a certificate under Section 8 and proposals for revoking or withdrawing a certificate or provisional order under Section 11;(v)report when boilers have not been properly prepared for inspection under Section 14;(vi)proposal for prosecution under the Act and forward the same with his recommendation to the Deputy Chief Inspector or Chief Inspector of Boilers;(f)receive report of accidents under Section 18 and forward the same with his recommendation to the Deputy Chief Inspector or Chief Inspector of Boilers;(g)Submission of declaration by the Inspector. - When an inspection under the Act is completed, the Inspector making it shall prepare a declaration in Form 'C' appended to these rules in column 8 in which the limit of the working pressure shall be clearly noted, and shall forward the same with the application to the Deputy Chief Inspector or Chief Inspector.
