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State of Madhya Pradesh - Section

Section 9 in The M.P. Boilers Rules, 1969

9. Second fee for reinspection of defective boilers and inspection in default.

- A second fee shall be leviable for reinspect.on of defective boiler and also in cases where the inspection of a boiler is begun, but owing to the fault or neglect of the owner or person in charge is not complete period of six months from the date of commencement of inspector