- In these rules unless there is anything repugnant in the subject or context,-(a)"Act" means the Indian Boilers Act, 1923 (Act No.5 of 1923); 'Section' means a section of the said Act;(b)"Chief Inspector", Deputy Chief Inspector", I 'Inspector', 'Inspecting Authority', 'Inspecting Officer', 'Owner', 'Competent Authority, and 'Prescribed', shall have the respective meanings as assigned to them in the Act and the Regulations.(c)'Government', means the Government of Uttar Pradesh; and(d)'Regulation' means a regulation framed by the Central Boilers Board under Section 28 of the Act.
