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State of Uttar Pradesh - Section

Section 11 in Instructions for The Administration of The Indian Boilers Act, 1923

11. Internal Inspection.

Detailed instructions for the inspection of boilers are contained in the regulations. The following general procedure at inspection should be observed:At each inspection for the grant or renewal of a certificate the Inspector should wherever the size and construction of the boiler permit, go inside it and make an inspection of all its internal parts. But before doing so he should satisfy himself that proper provision has been made for effective disconnection of the boiler from any boiler under steam.Should he find that the boiler has not been effectively disconnected or that the boiler has not been properly cleaned or declared or that it is unreasonably hot, he should decline to proceed with the inspection and should report the facts to the Chief Inspector for orders under sub-section (2) of section 14 of the Act.When a boiler is of such size or its construction is such that the Inspector cannot go inside it, there must be sufficient sight-holes or hand-holes provided to enable him to see and assess the condition of the principal internal parts. If any important part of a boiler is so constructed that the Inspector cannot examine it, he should report the fact to the Chief Inspector for orders.