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State of Bihar - Section

Section 7 in Bihar Boilers Attendants' Rules, 1948

7. When boiler deemed to be in use.

- A boiler shall be deemed to be in use for the purpose of these Rules when there is active fire in the furnance, firebox or fireplace for the purpose of heating the water in the boiler. When the fire is removed, extinguished or effectively banked so that no appreciable heat passes from the fire to the water and all steam and water connections are closed, a boiler shall be deemed to be not in use.