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State of Madhya Pradesh - Section

Section 7 in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962

7.

The date and survey shall be notified to the owner or person in charge of the vessel concerned a week in advance oi such inspection. The inspection of the boiler shall be carried out by the Inspector of Boilers, Madhya Pradesh, according to the provisions of the Indian Boilers Act, 1923.