(1)A certificate authorizing the use of a boiler shall cease to be in force—(a)on the expiry of the priod for which it was granted; or(b)when any accident occurs to the boiler; or(c)when the boiler is moved, the boiler not being a vertical boiler the heating surface of which is less than [20 square metres], or a portable or vehicular boiler; or[(d) save as provided in section 12, when any structural alteration, addition or renewal is made in or to the boiler;] or(e)if the Chief Inspector in any particular case so directs, when any structural alteration, addition or renewal is made in or to any steam-pipe attached to the boiler; or(f)on the communication to the owner of the boiler of an order of the Chief Inspector or Inspector prohibiting its use on the ground that [it or any boiler component] attached thereto is in a dangerous condition.(2)Where an order is made under clause (f) of sub-section (1), the grounds on which the order is made shall be communicated to the owner with the order.[(3) When a certificate ceases to be in force, the owner of the boiler may apply to the Competent Person for renewal thereof for such period as may be prescribed by regulations.][(4) On receipt of an application under sub-section (3), the Competent Person shall, within fifteen days from the date of such receipt, inspect the boiler in such manner as may be prescribed by regulations.(5)If the Competent Person is—(a)satisfied that the boiler and the boiler components attached thereto arc in good condition he shall issue a certificate for such period as may be prescribed by regulations.(b)of the opinion that the boiler or boiler component, or both does not conform to the standards prescribed by regulations, it may, for reasons to be recorded in writing, refuse to issue such certificate:Provided that no certificate shall be refused unless the Inspecting Authority had directed the owner of the boiler or the boiler component, or both in writing to carry out such modifications or rectifications as it deems necessary and the Competent Person is of the opinion that inspite of such direction the owner of the boiler or boiler component, or both did not carry out the direction:Provided further that the Competent Person shall, within forty-eight hours of making the examination, inform the owner of the boiler or boiler component any defect in his opinion and the reasons therefore and shall forthwith report the case to the Chief Inspector.(6)The Competent Person may for the purpose of inspection under this section charge such fee as may be prescribed by regulations:]Provided that where the Chief Inspector refuses to renew a certificate, he shall forthwith communicate his refusal to the owner of the boiler, together with the reason therefor.(7)Nothing in this section shall be deemed to prevent an owner of a boiler from applying for a renewal certificate therefor at any time during the currency of a certificates.
