(1)Where the Inspector reports the case of any boiler to the Chief Inspector under sub-section (4) of section 12, he may, if the use of such boiler or its components is not prohibited under clause (f) of sub-section (1) of section 13 as being in a dangerous condition, grant to the owner thereof a provisional order in writing, permitting the boiler to be used at a pressure not exceeding such maximum pressure as he thinks fit and in accordance with the regulations made under this Act, pending the receipt of the order of the Chief Inspector.
