Section 21(2) in The Orissa Inland Steam Vessels Rules, 1935
(2)Safety valves -(a) In particular the master or serang and the engineer or driver shall, during the period between one survey and another, be careful to assure that all boiler safety valves, whether locked up or not, are in proper working order.(b)If any person places an undue weight, or a weight in excess of that fixed by the Surveyor, upon a safety valve of a vessel under the Act, or if, being the owner, master, serang, engineer or driver of the vessel, he permits the placing of such weight, he shall, in addition to any other liability he may incur, be punished under Section 52 (3) of the Act on conviction by a fine not exceeding Rs. 500 or by imprisonment of either description for a term not exceeding six months, or by both.
