Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 17 in Instructions for The Administration of The Indian Boilers Act, 1923

17.

(a)When steel makers certificates in Form IV of the Regulations issued by well known steel makers or a recognised Inspecting Authority are available, the materials may be stamped by him for use in the construction of boilers provided they are found to be in sound condition.
(b)When materials used in construction of boilers or parts thereof are offered for tests, he shall record the test results.