- Inspectors shall-(a)prepare a programme of inspections with regard to conveniences of owner generally in the most suitable order of places to save time and expenditure in cross journeys and submit it at such periods as may be prescribed at least 14 days before the first date fixed in the programme to the Chief Inspector for approval to enable the 10 days notice required under Sections 7 and 8 to be given to the owner;(b)maintain a memorandum of Inspection Book for each boiler under their charge and submit it to the Chief Inspector for examination and counter-signature after each inspection;(c)keep a diary for weekly submission to the Chief Inspector, showing places visited, boilers registered or inspected with fees paid thereon, variations from the programme and any other important particulars;(d)receive application for registration or inspection under Section 7 or 8 proposals for repairs, alterations, or renewals under Sections 12 and 13, and reports of accidents under Section 18;(e)inquire into accidents to boilers and steam pipes and report to the Chief Inspector;(f)report to the Chief Inspector cases of unreported accidents discovered at the time of inspection;(g)submit for the orders of the Chief Inspector-(1)the memorandum of Inspection Books of all boilers proposed for registration under Section 7;(2)proposals for increasing or decreasing the pressure of a boiler after inspection under Section 8;(3)proposals for necessary repairs, structural alterations or renewals to a boiler under Section 8 or 12;(4)proposals for revoking, cancelling or refusing to renew a certificate under Section 11 or 8;(5)report when boilers have not been properly prepared for inspection under Section 14;(6)proposals for prosecutions under the Act.
