Section 6 in The M.P. Boilers Rules, 1969

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State of Madhya Pradesh - Section

Section 6 in The M.P. Boilers Rules, 1969

6. [ Fee required to accompany the application for inspection. [Substituted by Notification No. F. 2-1-98-A-XI, dated 30th September 1999, Published in Madhya Pradesh Rajpatra Part IV (Ga), dated 22-10-1999.]

- Every application for inspection, for the renewal of certificate under sub-section (4) of Section 8 shall be accompanied by a fee on the following scales:-

For boiler rating not exceeding 70	Rs. 1000/-
For boiler rating exceeding 70 but not exceeding 200	Rs. 2000/-
For boiler rating exceeding 200 but not exceeding 800	Rs. 3500/-
For boiler rating exceeding 800 but not exceeding 1600	Rs. 7000/-
For boiler rating exceeding 1600 but not exceeding 2400	Rs. 8000/-
For boiler rating exceeding 2400 but not exceeding 3000	Rs. 15000/-
Above 3000 for every 200 or part thereof an additional fee ofRs. 200 shall be charged:

Provided that when any owner is willing to accept any renewed certificate for less than twelve months in order to approximate the date of annual inspection to the date on which other boilers in the locality are inspected, a certificate for such period less than twelve months as may be necessary for such approximation of dates may be granted at the reduced fee to be calculated at one twelfth of the ordinary fee for each full month, portion of a month not being reckoned :Provided further that an additional fee equal to inspection fee may be charged for the inspection of a boiler on Sunday or on other public holidays under the Negotiable Instruments Act, 1881 (26 of 1881), if such inspection is made at the request of the owner. The additional fee, so charged shall be paid in the manner specified in Rule 3. The Officer who makes the inspection shall be entitled to an allowance equal to half of the additional fee so charged. Holiday fee so received will be sanctioned by the director of Boilers to the concerned officer.Note. - In Rule 6 the heating surface has been given in square meters.][7 Fee for inspection, examination, testing and certificate of boilers and scantling under construction. [Substituted by Notification No. F.2-1-98-A-X1, dated 30th Sept. 1999, published in Madhya Pradesh Rajpatra Part IV (Ga), dated 22-10-1999.]

(1)The inspection fee for inspection of boilers, scantlings, tubes and pipes constructed in India shall be calculated on the following basis :

(i)At four times the registration fee for a boiler or revetted construction.

(ii)At four times the registration fee for a boiler of welded construction.

(iii)Fees for inspection of spares-Fees for all types of coils super heater, Re-heater, Economiser will be as per Regulation 385 of I.B.R. 1950.

(iv)Fees for inspection of scantling shall be charged as under:-

(a)	For outside surface area not exceeding 1sq.m.	Rs. 500/-
(b)	For outside surface area exceeding 1 sq. m. but not exceeding3 sq. m.	Rs. 600/-
(c)	For outside surface area exceeding 3 sq. m. but not exceeding5 sq. m.	Rs. 700/-
(d)	For outside surface area exceeding 5 sq. m. but not exceeding7 sq. m.	Rs. 800/-
(e)	For outside surface area exceeding 7 sq. m. but not exceeding9 sq. m	Rs. 900/-
(f)	for outside surface area exceeding 9 sq. m. but not exceeding11 sq. m.	Rs. 1000/-

For OSA exceeding 11 sq. m. a fee of Rs. 50/- shall be charged for every 2 sq. m. or part there of subject to a maximum of Rs. 5000/- fee of the boiler.

(v)For inspection of tubes and pipes the fee shall be charged at the rate of Rs. 150/- per metric tonne or fraction thereof; Finned and studded tubes Rs. 150/- per metric tonne or a fraction thereof on the basis of raw material tube weight.

(vi)At the rate of Rs. 2.00 per meter length of tubes subject to a minimum of Rs. 150/- for inspection during manufacture and fabrication of tubes at the fabricator end.

The manufacturers shall in addition supply free of charge the labour and appliances that may be necessary for such mechanical test may be carried out in his premises or thereof steel maker or tube makers in accordance with Standards laid down in Regulation failing to provide facilities himself for the prescribed test, the manufacturer shall bear cost of carrying out the elsewhere.

(2)The fees for examination of plans and the particulars of materials design and construction of steam pipes shall be at the rate of Rs. 100/- for 30 meters of piping or part thereof inclusive of all fittings, excepting the fittings like de-super heater, steam-receivers, feed-heaters and separately fired super heaters. For any fittings like de-super heaters, steam-receivers, separators, valves and flanges, the fees shall be Rs. 300/- for each category of such identical fittings. Similar fees shall be charged at the site of erection.

(3)Fees for inspection of pipes at site of constructions :-

(a)For the pipes of nominal bore not exceeding 100 mm inclusive of all fittings excepting fittings like de-super heaters, steam receivers, feed heaters and separately fired super heaters shall be Rs. 200/-for 30 meters of pipes or part thereof.

(b)For pipes of nominal bore exceeding 100 mm inclusive of all fittings excepting fittings like de-super heaters, steam receivers, feed heaters and separately fired super heaters shall be Rs. 500/- for 30 meter or part thereof.

(4)

(A)Fees for inspection of valves-Fees for inspection of valves shall be charged as under :-

Subject to a minimum inspection fee of Rs. 500/- per inspection for the valves,

(a)	Upto 25 mm	Rs. 5/- per piece
(b)	Above 25 mm and upto 100 mm	Rs. 25/- per piece
(c)	Above 100 mm and upto 250 mm	Rs. 150/-per piece
(d)	Above 250 mm	Rs. 150/-per piece

(B)Fees for inspection of forged and cost flanges shall be charged as under :-

(a)	Upto and including 25 mm for a batch of 50 or part thereof	Rs. 120/-
(b)	Over 25 mm upto and including 50 mm for a batch of 50 or partthereof	Rs. 240/-
(c)	Over 50 mm upto and including 100 mm for a batch of 25 or partthereof	Rs. 240/-
(d)	Over 100 mm upto and including 250 mm for a batch of 10 orpart thereof	Rs. 260/-
(e)	Over 250 mm for a batch of 5 or part thereof.	Rs. 300/-

For plate flanges the fee shall be charged at half the rate as charged for forged and cast flanges.

(5)Fee for inspection of fitting like de-super heater, steam receiver, separators and separately fired super heater Rs. 500/- for each such fittings. The manufacturers in addition shall provide free of charge the labour and appliances which may be necessary for such mechanical test etc. as are required under the Regulation failing to provide facilities himself for the prescribed tests the manufacturers shall bear the cost for carrying out the test elsewhere.

(6)Fee for examination, inspection, test and periodic check test of indents and stores relating to Boiler and its scantlings. - A fee equivalent to 1 per cent of the value of store inspected shall be charged with a minimum of Rs. 400/- for each visit.

(7)The charges for the examination of drawing only for mountings and fittings to be manufactured be Rs. 300/- for each such drawings.

(8)Fee for examination of steam pipes during manufacture and fabrication for gran, of certificates in Form III-A of the Regulations shall be charged as follows :-

(i)Pipes of sizes upto and including 102 mm outside diameter for (0 expansion bends Rs. 100/- each and for reducers bends ees and straight Rs. 20/- each subjected to a minimum of Rs. 2UU/ .

(ii)Pipes of size over 102 mm outside diameter for expansion bends Rs. 150/- each and reducers, bends, tees and straight Rs. subjected to a minimum of Rs. 300/-.

(9)For the qualification or re-qualification tests of welders engaged in welding of boilers and steam pipes under construction, erection and fabrication or their repairs in accordance with the requirements of Chapter XIII or the Regulations. A fee-

(a)of Rs. 500/- shall be borne by the applicant/sponsor in addition the applicant/sponsor shall bear all other expenses like cost of materials and workshop and testing facilities as fixed by Competent Authority;

(b)of Rs. 100/- shall be charged for issue of duplicate certificate o welder.

(c)Fee for endorsement of welder certificate shall be Rs. 100/- to be borne by Applicant/Sponsor.]

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State of Madhya Pradesh - Section

Section 6 in The M.P. Boilers Rules, 1969

6. [ Fee required to accompany the application for inspection. [Substituted by Notification No. F. 2-1-98-A-XI, dated 30th September 1999, Published in Madhya Pradesh Rajpatra Part IV (Ga), dated 22-10-1999.]