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State of Jammu-Kashmir - Section

Section 13 in The Boilers Act, 1991 (1934 A. D.)

13. Alterations and renewals to steam-pipes.

- Before the owner of any boiler registered under this Act makes any structural alteration, addition or renewal in or to any steam-pipe attached to the boiler, he shall transmit to the Chief Inspector a report in writing of his intention, and shall send therewith such particulars of the proposed alteration, addition or renewal as may be prescribed.