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Union of India - Section

Section 15 in The Boilers Act, 2025

15. Use of boiler pending grant of certificate.

Subject to the provisions of sub-section (1) of section 14, when the period of a certificate relating to a boiler has expired, the owner shall, subject to the condition that he has applied for renewal before the expiry of the period for renewal of the certificate, be entitled to use the boiler at the maximum pressure entered in that certificate pending the issue of orders on the renewal application made under sub-section (3) of section 13.