(5)If the competent person is,—(a)satisfied that the boiler and the boiler components attached thereto are in good condition, he shall grant a certificate for such period as may be specified by regulations;(b)of the opinion that the boiler or boiler components, or both, does not conform to the standards as may be specified by regulations, he may, for reasons to be recorded in writing, refuse to grant the certificate:Provided that no certificate shall be refused unless the inspecting authority had directed the owner of the boiler or the boiler components, or both, in writing to carry out such modifications or rectifications as it deems necessary and the competent person is of the opinion that inspite of such direction, the owner of the boiler or boiler components, or both, has not carried out the modifications or rectifications:Provided further that the competent person shall, within forty-eight hours of making the inspection under sub-section (4), inform the owner of the boiler or boiler components, or both, any defect or deficiency in his opinion and the reasons therefor and shall forthwith inform the Chief Inspector about such defect or deficiency
