(7)The Chief Inspector after having given an opportunity to the Boiler Repairer/Erector/Manufacturer of being heard, revoke the certificate of recognition-If he has reasons to believe that the recognized Firm person(a)has violated any condition stipulated in the certificate of recognition; or(b)has carried out any unauthorized manufacture/repair work to any boiler/streamline in a manner inconsistent with the intent, or purpose of the Acts or Rules made thereunder.]
