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State of Punjab - Section

Section 9 in Punjab Boiler Attendants Rules, 1961

9. Boiler when deemed to be in use

(a)A boiler shall be deemed to be in use for the purpose of these rules when there is active fire in the furnace, fire box or fire place for the purpose of heating the water in the boiler. A boiler shall be deemed to be not in use when the fire is removed and all steam and water connections are closed.
(b)An econominser shall be deemed to be in use for the purpose of these rules, when there is a flow of flued gases past the economiser and an appreciable heat transfer between the water and the heating gases.
III - Board of Examiners