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State of Uttar Pradesh - Section

Section 21 in Instructions for The Administration of The Indian Boilers Act, 1923

21.

On completion of a construction of a boiler parts thereof steam receivers or separators, etc., he shall check up all details and enter particulars in Forms II, III, III-A, III-B or III-C of the regulations before the signature or countersignature by the Inspecting Authority:Form A(Rules 8,18 and 24)
Registry No. Type of boiler Boiler rating Working pressure Name & address of manufacturer Year and place of construction Date of registration Name of owner or agent Full address of place where in use Remarks (transfers, etc.)
1 2 3 4 5 6 7 8 9 10
                   
In Part II of the Register, Column I should contain the registry numbers and letters.Issued by the Inspector of Boilers....................................Registered No...........................Certificate No.............................Year.................Registered/Express/Local
Telegraph: 'BOILER', Kanpur Telephone: Office: 66821 Four lines.Residency: 62137
Form BIndian Boilers Act, 1923(Act V of 1923)Notice for examination of Boiler under Section 8Boiler InspectorateNo........................./B.Dated Kanpur................19.ToM/s...........................................................................................................................Hydraulic Test/Open Inspection/Steam TestIn reply to your application, dated.....................................you are hereby informed that Boiler Register No........................,............., at the abovenamed premises will be thoroughly examined/hydraulically tested by the Government Inspector on the ...................................BOILER TO BE PREPARED AS AT A.B.C.To enable the examination to be made, you are required to-
(a)afford to the Inspector all reasonable facilities for such examination and all such informations as may reasonably be required by him;
(b)arrange that the boiler is properly prepared for examination in the prescribed manner;
(c)provide in the case of boiler about to be registered such drawings, specifications and certificates as may be prescribed;
(d)arrange to have the person in charge of the boiler present at the time of inspection.