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State of Rajasthan - Section

Section 33 in The Rajasthan Boilers Rules, 1954

33. Arranging for inspections.

- In arranging for inspections particular attention should be paid to the provisions of Rule 14(a). The notice required by Sections 7(2) and 8(4) shall be sent in Form "B". If a hydraulic test is necessary in addition to the ordinary inspection ample notice must be given to the owner.