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State of Rajasthan - Section

Section 8 in The Rajasthan Boilers Rules, 1954

8. Registers to be kept.

- The Chief Inspector shall keep in his office-
(a)a Register in Form A of all boilers registered in the State, or the registry of which has been transferred from another State;
(b)the Registration Book and Memorandum of Inspection Book of all boilers on his register;
(c)a Register of appeals;
(d)a Register of accidents;
(e)a Register of registration and inspection fees received.