(1)The Chief Inspector shall maintain in his office-(a)a register in Form AE of all economizers registered in the State;(b)the Registration Books and Memorandum of Inspection Books in respect of all economizers booked in such register;(c)a Register of appeals;(d)a Register of accidents; and(e)a Register of fees received for registration and for the issue of renewed Certificate.(2)The register maintained under clause (a) of sub-rule (1) shall consist of two parts. In Part I shall be entered the economizers registered in the State and in Part II shall be entered the economizers transferred from another State.
