Section 6 in The M.P. Boiler Attendants' Rules, 1958
6. Limits of daily period of attendance, reliefs allowed and sphere of action.
(1)An attendant in charge of a boiler for which a certificate o competency as an attendant of the first class is required may be relieved of charge by a person holding a certificate of the second class, in any one day for not more than two periods the total to which does not exceed two hours.(2)The holder of a first class certificate may, with the consent in writing of the Chief Inspector be relieved by a person holding a certificate of the second class for a period which may extend to seven consecutive days which in special circumstances, the Chief Inspector may extend to any length of time not exceeding 30 days at a time.(3)A person in charge of a boiler shall be deemed to be in direct and immediate attendance and charge of the same when he is within 150 feet of such boiler.
