- Chief Inspector shall-(a)personally check the registration particulars and calculations submitted by inspectors for all boilers inspected for registration as prescribed in the regulations and enter under his own signature the approved working pressure and all orders required by section;(b)enter under his own signature any subsequent entries required in the registration book;(c)obtain from the State of registry the registration book of any boiler the transfer of which is reported under Section 6(b);(d)fix the area under the control of each inspector;(e)approve the programmes of all inspectors subordinate to him with due regard to the convenience of owners generally;(f)examine and countersign the inspectorÂ’s memorandum of Inspection Book of each boiler after each inspection;(g)examine and pass orders on the diaries and returns of inspectors;(h)pass orders in all cases in which an inspector proposes to increase or reduce the pressure allowed for any boiler under Section 8, or to revoke, cancel or refuse to renew the certificate of a boiler under Section 11, or to order important repairs, structural alterations, or renewals in a boiler under Section 8;(i)pass orders in all cases in which it is reported that after due notice the boiler has not been properly prepared for inspection;(j)decide all appeals against the order of an inspector Section 19;(k)sanction prosecutions under the Act;(l)inquiry into serious accidents to boilers.
