Section 7(2) in The Boilers Act, 1991 (1934 A. D.)
(2)On receipt of an application under sub-section (1), the Inspector shall fix a date, within 45 days or such shorter period as.may be prescribed from the date of the receipt, for the examination of the boiler and shall give the owner thereof not less than 10 days' notice, of the date so fixed.
