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State of Uttar Pradesh - Section

Section 12 in Instructions for The Administration of The Indian Boilers Act, 1923

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.