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State of Uttar Pradesh - Section

Section 14 in Instructions for The Administration of The Indian Boilers Act, 1923

14. Entries in certificates.

In addition to the entries required to be made under Regulation 389 in a certificate for the use of a boiler, the Inspector should state in the remarks column his requirements, if any, with regard to the hydraulic test, removal of lagging brick-work or other concealing parts for the next inspection to enable the owner to have the same properly prepared at that time. He should also state in the same place his requirements regarding the repair or renewal of any part that may be considered fit only for the period of the certificate.In the repairs column he should enter the year of repair, description or repairs effect. Only important repairs should be noted. In the absence of remarks on the condition of boiler, the boiler will be considered to be in good condition.