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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(6) in THE INDIAN BOILERS ACT, 1923

(6)The Competent Person may for the purpose of inspection under this section charge such fee as may be prescribed by regulations:]Provided that where the Chief Inspector refuses to renew a certificate, he shall forthwith communicate his refusal to the owner of the boiler, together with the reason therefor.