4C. Conditions precedent for manufacture of boiler land boiler component.—
(1)No person shall manufacture or cause to be manufactured any boiler or boiler component, or both unless—(a)he has provided in the premises or precincts wherein such boiler or boiler component, or both are manufactured, such facilities for design and construction as may be prescribed by regulations;(b)the design and drawings of the boiler and boiler component have been approved by the Inspecting Authority under clause (a) of sub-section (2) of section 4D;(c)the materials, mounting and fittings used in the construction of such boiler or boiler component, or both conform to the specifications prescribed by regulations; and(d)the persons engaged for welding boiler or boiler component hold Welders certificate issued by a Competent Authority.
