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State of Uttar Pradesh - Act

Instructions for The Administration of The Indian Boilers Act, 1923

UTTAR PRADESH
India

Instructions for The Administration of The Indian Boilers Act, 1923

Rule INSTRUCTIONS-FOR-THE-ADMINISTRATION-OF-THE-INDIAN-BOILERS-ACT-1923 of 1923

Published on 1 January 1923
Commenced on 1 January 1923
[This is the version of this document from 1 January 1923.]
[Note: The original publication document is not available and this content could not be verified.]

Instructions for The Administration of The Indian Boilers Act, 1923I - General

1.

(a)The Chief Inspector shall work under the administrative control of the Labour Commissioner, Uttar Pradesh and shall submit to him-

(i)an annual report on the administration of the Act;

(ii)such other reports and returns as may be called for.

(b)The Deputy Chief Inspector shall be subordinate to and shall work under the administrative control of the Chief Inspector.

(c)An Inspector shall be subordinate to and shall work under the administrative control of the Chief Inspector. They shall ordinarily be appointed to take charge of specific areas.

2.

The Chief Inspector shall be the controlling and countersigning authority for all contingent bills and all travelling allowance bills of all officers subordinate to him.

The Chief Inspector shall from time to time prepare and submit for the sanction of the State Government a schedule of the establishment and salaries which he considers necessary for carrying out the purposes of the Act.

4.

The Chief Inspector shall prepare the budget estimates for carrying out the purposes of the Act.

5.

The Chief Inspectors shall approve the programme of inspection of all Deputy Chief Inspectors and Inspectors subordinate to him with due regard to the convenience of owners generally.

6.

The Chief Inspector shall examine and pass orders on the diaries and returns of the Deputy Chief Inspectors.

7.

The Deputy Chief Inspector and Inspector shall prepare a programme of inspection having due regard to the convenience of owners generally and submit them to the Chief Inspector or Deputy Chief Inspector respectively for approval at such period as may be fixed by the Chief Inspector.

8.

The Deputy Chief Inspector and Inspector shall keep a diary for monthly submission to the Chief Inspector and Deputy Chief Inspector respectively, showing the place visited, boilers registered or inspected, variations from the programme and any other important particulars and actions taken under the various sections of the Act.II - Instruction for Registration of Boilers

9. Importance of registration.

Technical guidance for the registration of boilers and scale of fees for registration are prescribed in the regulations. The details of measurements recorded at the time of registration constitute a permanent record for the boiler and determine the original pressure at which the boiler is allowed to work. It is accordingly essential that the work should be done with the greatest care and precision.

10. Necessity of avoiding delay.

It is essential that no delay should occur in registration. The Inspector shall fix a date for the examination of the boiler as required under sub-section (2) of section 7 and proceed to take action under sub-section (3) of section 7 on the date so fixed and submit his report to the Chief Inspector as early as practicable.The Chief Inspector shall issue orders under sub-section (4) of section 7 without delay.III - Instructions for Inspection of Boilers

11. Internal Inspection.

Detailed instructions for the inspection of boilers are contained in the regulations. The following general procedure at inspection should be observed:At each inspection for the grant or renewal of a certificate the Inspector should wherever the size and construction of the boiler permit, go inside it and make an inspection of all its internal parts. But before doing so he should satisfy himself that proper provision has been made for effective disconnection of the boiler from any boiler under steam.Should he find that the boiler has not been effectively disconnected or that the boiler has not been properly cleaned or declared or that it is unreasonably hot, he should decline to proceed with the inspection and should report the facts to the Chief Inspector for orders under sub-section (2) of section 14 of the Act.When a boiler is of such size or its construction is such that the Inspector cannot go inside it, there must be sufficient sight-holes or hand-holes provided to enable him to see and assess the condition of the principal internal parts. If any important part of a boiler is so constructed that the Inspector cannot examine it, he should report the fact to the Chief Inspector for orders.

12. External inspection.

Boilers must be examined externally as well as internally. Particular attention should be paid to the external parts of the boiler in contact with seating blocks and brick-work especially when the situation is damp. Having regard to many serious defects discovered, Inspector should take care in order to ensure proper inspection, that boilers of which the whole of the outside cannot be readily examined, are cleared of any concealing covering, supports of fittings whenever they consider it necessary.Saddle, tanks and engine fittings of locomotive type boilers should be removed for inspection of the parts underneath at first inspection and at any reasonable period afterwards whenever the Inspector considers it necessary. If the owner in any special case has any good reasons for not wishing to clear the covered parts, the case should be submitted to the Chief Inspector for orders. The Inspector must keep in his mind that he is not to certify as safe any boiler regarding the condition of which he cannot thoroughly satisfy himself.Previous to an inspection the Inspector shall scrutinize the memorandum of inspection book and shall note any entries that may have been made at the last inspection.

13. Casual Inspection.

At the inspection of one of a battery of boilers the Inspector should take the opportunity of examining other boilers under steam with special reference to boiler mountings and boiler attendance.

14. Entries in certificates.

In addition to the entries required to be made under Regulation 389 in a certificate for the use of a boiler, the Inspector should state in the remarks column his requirements, if any, with regard to the hydraulic test, removal of lagging brick-work or other concealing parts for the next inspection to enable the owner to have the same properly prepared at that time. He should also state in the same place his requirements regarding the repair or renewal of any part that may be considered fit only for the period of the certificate.In the repairs column he should enter the year of repair, description or repairs effect. Only important repairs should be noted. In the absence of remarks on the condition of boiler, the boiler will be considered to be in good condition.

15. Issue of certificate and provisional order.

In cases in which the Inspector is empowered to issue a certificate under I sub-section (5) of section 8 without further reference the certificate should ordinarily be issued within 72 hours of the completion of the inspection. When an Inspector issues a provisional order under section 9, he must immediately to the Chief Inspector that he has done so.IV - Instructions for Examination of Boilers Steam Pipes, Economisers or Parts thereof under construction

16.

While examining materials the Inspecting Officer shall verify the acceptability of the materials from original test reports from steel makers in accordance with the requirements of the regulations before stamping these materials.

17.

(a)When steel makers certificates in Form IV of the Regulations issued by well known steel makers or a recognised Inspecting Authority are available, the materials may be stamped by him for use in the construction of boilers provided they are found to be in sound condition.

(b)When materials used in construction of boilers or parts thereof are offered for tests, he shall record the test results.

18.

After each stage examination of a boiler or parts thereof or of steam receivers, separators, etc., he shall advise the makers on the spot to proceed on to the next stage in their construction provided he is satisfied that the standard of construction does not fall short of the requirements of the regulations.

19.

When radiographic examinations are carried out to parts which require such examination under the regulations the Inspecting Officer in charge of radiographic examination shall personally check up the identification of the film exposed, to the part under examination and record these in his dairy.

20.

He shall also maintain a record of all rectifications and repairs carried out by the manufacturer to welded seams after radiographic examinations.

21.

On completion of a construction of a boiler parts thereof steam receivers or separators, etc., he shall check up all details and enter particulars in Forms II, III, III-A, III-B or III-C of the regulations before the signature or countersignature by the Inspecting Authority:Form A(Rules 8,18 and 24)

Registry No.	Type of boiler	Boiler rating	Working pressure	Name & address of manufacturer	Year and place of construction	Date of registration	Name of owner or agent	Full address of place where in use	Remarks (transfers, etc.)
1	2	3	4	5	6	7	8	9	10

In Part II of the Register, Column I should contain the registry numbers and letters.Issued by the Inspector of Boilers....................................Registered No...........................Certificate No.............................Year.................Registered/Express/Local

Telegraph: 'BOILER', Kanpur

Telephone:

Office: 66821 Four lines.Residency: 62137

Form BIndian Boilers Act, 1923(Act V of 1923)Notice for examination of Boiler under Section 8Boiler InspectorateNo........................./B.Dated Kanpur................19.ToM/s...........................................................................................................................Hydraulic Test/Open Inspection/Steam TestIn reply to your application, dated.....................................you are hereby informed that Boiler Register No........................,............., at the abovenamed premises will be thoroughly examined/hydraulically tested by the Government Inspector on the ...................................BOILER TO BE PREPARED AS AT A.B.C.To enable the examination to be made, you are required to-

(a)afford to the Inspector all reasonable facilities for such examination and all such informations as may reasonably be required by him;

(b)arrange that the boiler is properly prepared for examination in the prescribed manner;

(c)provide in the case of boiler about to be registered such drawings, specifications and certificates as may be prescribed;

(d)arrange to have the person in charge of the boiler present at the time of inspection.

2. You may continue to use the boiler, provided it is ready for inspection on the abovementioned date.

3. Voucher No...................................in acknowledgment of bank/treasury receipt No.....................................for Rs.................................................. accompanies.

Please make provision for verifying the dimensions of and weights on safety valves, vide Regulation 376 (b).Encl: OneHead Clerk,For Chief Inspector of Boilers,Uttar Pradesh.Preparation for Examination(See Chapter IX of the Regulations)A. - Preparation for thorough inspectionAt every inspection of boilers for the grant of renewal of a certificate the boiler shall be empty and thoroughly clean in all its parts. All doors of manholes, hand-holes and sight-holes and cleaning plugs and all caps in the headers and mud drums of water-lube boilers, all firebars, bearers, frontplates, bridgeplated, fire-bridges, bridge arches, oil, fuel, burners and mechanical stoker fitting shall be removed. All values and cocks comprising the boiler mountings must be opened up and taken apart and the valves or cocks ground, where necessary, before the Inspector's visit.Provisions should be made for the removal of lagging or brick-work or other concealing part and for the drilling of plates, if required by the Inspector and for verifying the pressure guage and safety valve dimensions and weights. All smoke-tubes, smoke-boxes and external flues must be swept clean.Provisions must be made for the effective disconnection of all steam and hot water communication with any other boiler under steam. This must be effected either by the removal of a length of pipe from the steam, feed and blow down piping of by the insertion of substantial blank flanges. Where blank flanges are employed they must be inserted between the flange of chest and pipe attached to it. No blank flange shall be inserted between safety value, chest and the boiler.Note. - These provisions as to effective disconnection shall extend to every case wherein a persons is sent or with the assent of the owner for person in charge goes into a boiler for any purpose.B - Preparation for hydraulic testThe chest of all mounting subject to steam pressure should be in place and shut tight or blank-flanged. The safety valves should either be jammed down or removed and the chest opening blank-flanged. The attachment tapped ¾". Witworth bolt and nut thread for the Inspector's pressure gauge and the socket tapped 7/8". Witworth bolt and nut thread for connecting the Inspector's test pump hole shall be in order. All doors shall be properly joined and tightened up. The boiler shall be completely filled with water, care being taken to allow all air to escape and, if possible, a preliminary test not exceeding the working pressure of the boiler shall be taken before the Inspector's visit to test the tightness of the joints. When a boiler is hydraulically tested for the first time, it shall be entirely cleared of lagging or brickwork at subsequent test, the lagging or brick-work or portion thereof shall be removed if required by the Inspector.C - Preparation/or steam testAt the time of Inspector's visit, the boiler should be working under steam and the safety valves shall be left free and capable of being adjusted to the approved working pressure.Preparation now required (A)(B)(C)In the case of forced flow and forced circulation types of boilers, provision shall be made for checking that proper circulation is maintained through all sections of the circuit by flow of water.Note. - The last certificate for the boiler should be shown to the Inspector.Uttar Pradesh Boiler Inspection DepartmentForm CT. R. FiledNo...............................Dated..............................19.[Boiler Registry No...........................Certificate No....................................] [There entries will be made by Boiler Inspector's Office.]Application for the Registration Inspection of Transfer of Boiler Under the Indian Boilers Act(Act No. V of 1923) (Indian Boilers Act)Dimentioned drawing and certificates of test, vide Regulation 4 should be sent along with an application for the registration of boiler.

	[Boiler] [Separate form should be used for each boilder.]					Treasury receipt
Registry No engraved on boiler	Description	Boiler rating (see reverse)	Name of ownerorcompany	Where situated nearest railway station anddistance	Date on which the certificate expires	Date desiredforinspection,if any	Ten day's notice is needed if not how many daysnotice is needed	Description of workcarried on	Name of Treasury	No. and date of receipt	Amount deposited	Remarks
1	2	3	4	5	6	7	8	9	10	11	12	13

1. There entries will be made by Boiler Inspector's Office.

2. Separate form should be used for each boiler.

In case of the boiler transferred from other State into this State, the following particulars to be given in addition to the above:

(i)Name and full address of person or....................................................... firm from whom the boiler has been........................................................ purchases. ........................................................

(ii)Name and full address of owner to........................................................whom last certificate was granted............................................................

(iii)The certificate or provisional order........................................................ now in force under which the ........................................................boiler was being worked ........................................................

I hereby apply to the Chief Inspector of Boilers, Uttar Pradesh, Kanpur, for the Registration/Inspection/Transfer of ownership (crossout which does not apply) and the grant of a certificate for the abovementioned boiler, for which the requisite fee has been deposited into the Government Treasury and treasury chalan enclosed herewith.Dated at ..........................................This ............................................... day of .............................19..................................................Signature of Owner or Agent,______________________(Name in block letters)Scale of Fees

1. Fees for registration of boilers are charged as per Regulation 385 of the Indian Boiler Regulations, 1950.

2. Fees for the inspection of boilers are charged as per table given below:

Boiler Rating			Inspection fees
Rs.
	For Boiler Rating not exceeding 10 square meters	65
	For Boiler Rating exceeding 10 square meters but notexceeding 25 square meters	80
Ditto	25	ditto	50	ditto	90
Ditto	50	ditto	75	ditto	110
Ditto	75	ditto	100	ditto	130
Ditto	100	ditto	150	ditto	150
Ditto	150	ditto	200	ditto	170
Ditto	200	ditto	400	ditto	200
Ditto	400	ditto	600	ditto	230
Ditto	600	ditto	800	ditto	260
Ditto	800	ditto	1,000	ditto	290
Ditto	1,000	ditto	1,200	ditto	340
Ditto	1,200	ditto	1,400	ditto	390
Ditto	1,400	ditto	1,600	ditto	440
Ditto	1,600	ditto	1,800	ditto	490
Ditto	1,800	ditto	2,000	ditto	540
Ditto	2,000	ditto	2,200	ditto	590
Ditto	2,200	ditto	2,400	ditto	640
Ditto	2,400	ditto	2,600	ditto	690
Ditto	2,600	ditto	2,800	ditto	740
Ditto	2,800	ditto	3,000	ditto	790
About 3,000 square meters for every 200 square meters or partthereof an additional fee of Rs. 25 shall be charged.

Fee payable for the inspection of steam pipes made after structural alterations, additions or alterations, additions or renewals and not at the time of annual inspection-Rs.50.Fee payable for inspection made by an Inspector otherwise than on tour shall be the above amounts and halting charges at Rs.10 per day plus travelling expenses which will vary according to the distance from Kanpur to the nearest railway station of the boiler site and will be as under:Kilometers from Kanpur:

1. to 100 Km. - Rs. 40.

Any additional 50 Km. or part thereof - Rs.20.Abstract of Uttar Pradesh Boiler Rules, 1969Rule 3. All fees and costs payable under the Act or Regulation, or Rules framed thereunder shall be deposited into a Government Treasury or the State Bank of India. Fees above rupees one hundred for Government boilers may be adjusted by book debit.An application to which the Treasury receipt is affixed shall be deemed to be accompanied by the prescribed fee.Note. - Applications for inspection of boilers should be sent on Form 'C' accompanied with a Treasury Receipt for the prescribed fee and should reach the officer of the Chief Inspector of Boilers, Uttar Pradesh, Kanpur as stipulated below:

(i)Inspection of Boilers during the tour month:

First day of the month, preceding the month assigned in the tour programme given to Rule 13

(ii)for inspection of boilers in that particular district

(ii)Inspection of Boilers in the month other than tour month:

Thirty days before the date of expiry of certificate or provisional order. (iii) Inspection of the Boilers in Kanpur District:First day of the month, preceding the month in which the certificate expires.Rule 6 (iii). 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 rules 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 changed the new owner shall be liable to pay at that subsequent inspection, the fee prescribed under the rules plus the fee for the uncertified period, alongwith the application for inspection of the boiler.Rule 13, Note (i). The following tour programme shall be observed until varied by order of the State Government, published in the official Gazette, and in any other way that may be considered desirable:Tour Programme

Month	District
January	Lucknow.
February	Sultanpur, Pratapgarh, Unnao, Mirzapur and Rae Bareilly.
March	Jhansi, Hamirpur, Jalaun and Ghazipur
April	Varanasi, Azamgarh, Faizabad Farrukhabad and Mathura
May	Hathras (Aligarh), Sasni (Aligarh), Etawah, Fatehpur, Jaunpurand Moradabad
June	Gonda, Bahraich, Basti, Bijnor, Budaun and Aligarh.
July	Saharanpur, Bara Banki, Meerut, Hardoi and Sitapur
August	Bulandshahr, Etah, Agra, Shahjahanpur and Rampur.
September	Gorakhpur, Deoria, Ballia and Mainpuri.
October	Banda, Bareilly, Pilibhit, Kheri, Muzaffarnagar, Kichha(Naini Tal), Tanakpur (Naini Tal), Kashipur (Naini Tal) and RamNagar (Naini Tal).
November	Allahabad, Naini Tal, Almora and Pithoragarh.
December	Dehra Dun, Garhwal, Tehri-Garhwal, Chamoli and Uttar Kashi.

(ii)Inspection in Kanpur are carried out during the whole year.

(iii)Special concessions are made in case of: (a) Ice factory boilers, Road roller boilers and boilers belonging to the Millitary, which shall be inspected in the months of January, February November and December, (b) Sugar factory boilers for which the tour months will be from June to October. The owner shall communicate in writing to the Chief Inspector of Boilers. U.P., Kanpur, his selection of the month out of the tour months mentioned above in which he desires to get his boilers inspected every year. The month so selected will be taken as the tour month in his case.

Abstract of Regulation 4 of the Indian Boiler Regulations, 1950Applications for Registration of boilers should be accompanied by a Treasury Receipt or B.T. Bill of requisite amount together with: (a) Form II - Inspecting Authority's Certificate: (b) Form III - Constructor's certificate of manufacture and test:- (c) Form IV - Steel makers certificate; (d) Sealed drawings in detail; (e) Form III-A Certificate of manufacture and test of steam pipes; (f) Form III-B-Certificate of manufacture and test of tubes; and (g) Form III-C - Certificate of valves and fittings.Form D(See Rule 29)Report into the investigations of the accident to Boiler no.....................ToThe Chief Inspector of Boilers,Uttar Pradesh,Kanpur.Sir,In accordance with the instructions, I have held a preliminary enquiry into the accident and the circumstances attending it to Boiler no.............................................. and now make the following reports:

1. Date and place of accident.

2. Dale of investigation.

3. Name and address of owner.

4. Persons killed or injured.

5. Name of marker.

6. Short description of the boilers general condition its location with respect of other boilers the purpose for which it is used and the age of the boiler.

7. Particulars of previous repairs with date.

8. The boiler was last inspected on.......................by............................

9. Nature of accident.

10. Cause of accident.

11. General remarks.

( )Inspector of Boilers, Uttar Pradesh.Remarks by the Chief Inspector of Boilers, Uttar Pradesh-------------------------------------------.Form EApplication for qualification tests for welfares engaged in welding of boilers and steam pipes under construction, erection and fabrication at site in India and in repairing boilers and steam pipes by weldingTo,The Chief Inspector of Boilers,Uttar Pradesh,Kanpur.Sir,I beg to apply for test as qualified welding operator and submit below details as required. Testimonials of my experience supported by my employer together with one copy of each are sent herewith.

2. Two copies of my photograph in a passport size are enclosed.

Yours faithfully,(Applicant)

1. Full Name of applicant (in block letters) ........................................................................

2. Age of applicant....................................Date of birth .....................................................

3. Nationality ........................................................................................................................

4. Permanent address ........................................................................................................

(5)Details of applicants service as a Welder...............................(Full details together with exact period for which the candidate was employed and capacity in which employed must be given. Each such statement must be supported by applicants employer or employers).

6. Details of previous tests at which candidate has appeared and failed ...................................................................................(Candidate must state name of testing authority before whom he appeared and on which count he was declared failed).

I desire to be tested in the Electric Arc/ Plate welding/Pipe welding/Tube welding/Oxcetylene process of welding.Dated......................................Signature of Applicant.Form F[Vide Rule 19 (5) (g)]Declaration of Inspector

Registered number of boilers	Description and material, when and where made	Repairs and alteration since last inspection	Purpose for which used	Boilerrating	Date of last hydraulic test and pressure applied	Date of inspection	Limit of working pressure boilers in lbs. per sq.in. (Kg./Cm. 2)	Date of hydraulic test of steam pipe	Remarks
1	2	3	4	5	6	7	8	9	10

I hereby declare, viz-

(1)That the abovenamed boiler was duly inspected me on the.........................and found to be in accordance with the rules and requirements of the Indian Boilers Act, 1923 (Act V of 1923).

(2)That the boiler with attached steam pipe is in charge of a..........................and is not so exposed as to be dangerous.

(3)That the said boiler will, in my judgment be safe for a period ........................months at a working pressure, which is on account to exceed the pressure stated in Column 8 of this form.Dated at...............................................This.....................................day of........................................19Inspector of Boilers, Uttar Pradesh

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