- Any owner of a boiler who refuses or without reasonable excuse neglects-(i)to surrender a provisional order as required by section 9, or(ii)to produce a certificate or provisional order when duly called upon to do so under section 15, or(iii)to make over to the new owner of a boiler a certificate or provisional order as required by section 16, shall be punishable with fine which may extend to one hundred rupees.
