Section 3 in Bihar Boiler Operation Engineer's Rules, 1960
3. Boiler to be in charge of a person holding a Boiler Operation Engineer's Certificate.
- The owner of a single boiler or two or more boilers connected in a battery or of so many separate individual boilers situated within a radius of 150 feet having a total heating surface exceeding 7,500 square feet in any of the cases shall not use the same or permit the same to be used unless the boiler or boilers are placed in direct charge of a competent person specified in Rule 4 in addition to such number of Boiler Attendants as may be specified by the Chief Inspector of Boilers:Provided that the Chief Inspector of Boilers may permit any boiler to remain in charge of a Boiler Attendant for a maximum period of three months, notwithstanding anything to the contrary contained in these Rules:Provided further that nothing in these Rules shall debar a person holding a first class certificate of competency granted under the Bihar Boiler Attendant's Rules, 1948 from remaining in attendance or in charge of a boiler or boilers of any size if duly permitted by the Chief Inspector of Boilers and any such certificate shall for the purpose of these Rules be deemed to have been granted under these Rules.
