(1)The Deputy Chief Inspector shall-(a)check the registration and memorandum of inspection books of all boilers proposed for registration;(b)scrutinize plans and drawings submitted in advance under Regulation 393 or Regulation 395;(c)examine and countersign the memorandum of inspection book of each boiler after each inspection;(d)enter under his own signature any subsequent entries required in the registration book;(e)enquire into serious accidents to boilers within his jurisdiction and submit reports to the Chief Inspector for a personal enquiry by him if considered necessary;(f)maintain a register in Form "A" attached to these rules, of all boilers registered within the State and those which have been transferred to the State;(g)keep in his office the memorandum of inspection book of all boilers borne on the register;(h)scrutinize the certificates prepared in Form II, Form III, Form III-A, Form III-B, Form III-C and Form IV;(i)perform the duties of an Inspecting Officer when deputed to do so by the Inspecting Authority;(j)keep a register of all registration and inspection fees received, and(k)generally assist the Chief Inspector in the administration of the Act.(2)Deputy Chief Inspector to advice owners. - The Deputy Chief Inspector may from time to time examine boilers in commission to ascertain if they are being operated in conformity with the terms and conditions specified in the certificate and advise owners on the safety in operation, good maintenance and periodic cleaning of boilers and feed water treatment.
