Section 28(c) in The Boilers Act, 1991 (1934 A. D.)
(c)for regulating the registration of boilers, prescribing the fees payable therefor, the drawings, specifications, certificates and particulars to be produced by the owner, the method of preparing a boiler for examination, the form of the Inspector's report thereon, the method of marking the register number, and period within such number is to be marked on the boiler ;
