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State of Rajasthan - Section

Section 19 in The Rajasthan Boilers Rules, 1954

19. Receipt of applications.

- Applications for registration shall be made under Section 7 (1) to the Chief Inspector, and shall be accompanied under Rule 3 by a receipt for the prescribed fee. No application shall be accepted without the receipt. No boiler shall be registered if on measurement the fee is found to be deficient, until the deficient has been paid. Any excess payment will be refunded at the time of registration.