Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 22 in The Boilers Act, 2025

22. Powers of entry of Inspector.

An Inspector may, for the purposes of inspecting or examining a boiler or any steam-pipe attached thereto or to ensure the compliance of the provisions of this Act, rules and regulations made thereunder, at all reasonable times, enter any place or building within the limits of the area for which he has been appointed, in which he has reason to believe that a boiler is in use.