- Under Section 12 of the Act the sanction of the Chief Inspector to all repairs proposed for boilers must be obtained before hand.A few water tubes or smoke tubes however, may in an emergency be renewed pending the sanction of the Chief Inspector but all such cases must be reported immediately to the Chief Inspector who may, if he deems fit, notify his sanction to the owner without verification of the renewals by an inspector.Generally in repairing boilers the object to be obtained is to make up for damage or wastage by suitable compensation, either by renewal or repair of the part affected. Covering patches applied with the object of hiding defects are a source of danger and must not be passed.Welding by electric and oxy-acetylene processes may be employed in the repair of boilers, but as the efficiency of the welding depends largely on the skill and care of the operator each case will have to be decided on its merits.Extensive repairs such as renewal of furnaces, end plates, parts of shell, fire boxes, girder, etc., should be supervised so far as his other duties permit, by the inspector, and at such times when fire boxes and smoke tubes of locomotive type boilers are withdrawn, advantage of the opportunity should be taken to inspect the internal parts otherwise inaccessible to close inspection. Repairs to boilers are prescribed in Chapter IX, Regulation 392 of the Regulations.
