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State of Uttar Pradesh - Section

Section 30 in The U.P. Boiler Rules, 1969

30. Power to hold enquiry in writing.

- The Inspector shall take the written statements of witnesses and all persons immediately connected with the accident. In order to comply with the provision of sub-section (2) of section 18, the Inspector shall present to the owner or person in charge of the boiler, a series of written questions on all points that are material to the enquiry.