7A. [ Boiler Repairer. [Inserted vide O. G. E. No. 1830 dated 28.11.2003.]
(1)The Chief Inspector may recognize a person or an institution as a "Boiler Repairer/Erector/Manufacturer" within such area as may be specified for the purpose.(2)Application for grant of above certificate of recognition shall be made in Form No. E to the Chief Inspector and shall be accompanied by a treasury receipt showing deposit of recognition fee of Rs. 20,000. No application shall be accepted without the treasury receipt.(3)The Chief Inspector, on receipt of the application shall, after satisfying himself as regards the competency, experience and facilities at the disposal of applicant may recognize the applicant as a boiler repairer/erector/manufacturer and shall issue a certificate of recognition in the Form No.F prescribed for the purpose or reject application specifying reasons thereof within sixty days from the date of the receipt of the application.(4)The certificate of recognition so granted shall remain valid for a period of two years from the date of issue.(5)The certificate of recognition may be renewed by the Chief Inspector on receipt of an application accompanied by treasury challan for Rs. 5,000 towards renewal fee.(6)The fees payable under this rule are not refundable.(7)The Chief Inspector after having given an opportunity to the Boiler Repairer/Erector/Manufacturer of being heard, revoke the certificate of recognition-If he has reasons to believe that the recognized Firm person(a)has violated any condition stipulated in the certificate of recognition; or(b)has carried out any unauthorized manufacture/repair work to any boiler/streamline in a manner inconsistent with the intent, or purpose of the Acts or Rules made thereunder.]
