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Union of India - Section

Section 17 in The Boilers Act, 2025

17. Alteration and renewal of boiler.

No structural alteration, addition or renewal shall be made in or to any boiler registered under this Act unless such alteration, addition or renewal has been authorised in writing by the Chief Inspector:Provided that no such authorisation is required where the structural alteration, addition or renewal is made under the supervision of a competent person.