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State of Odisha - Section

Section 20 in Orissa Economiser Inspection Administrative Rules, 1952

20. Issue of certificate and provisional order.

- In cases in which the Inspector is empowered to issue a certificate under Section 8 without further reference, the certificate should ordinarily be issued within forty-eight hours of the completion of the inspection. Where he proposes to issue a provisional order pending the issue or refusal of the certificate, the Inspector must satisfy himself that the economiser is fit to be worked at the maximum pressure and for the period entered in the provisional order. The fact of issue of a provisional order must be reported immediately to the Chief Inspector.