Section 26 in Orissa Economiser Inspection Administrative Rules, 1952
26. Special fee for inspection out of Session.
- For inspection carried out on application thirty days the expiry of a certificate no travelling and halting charges of the inspector and staff shall be leviable in cases where the owner requires the inspection at a dali earlier than thirty days from the expiry of a certificate, the Chief Inspector may in addition to the inspection fee, charge the travelling and halting charges from the owner of the economiser, if an owner applies for inspection after the expiry of his certificate he shall be liable to apply the travelling allowance and halting allowance of the Inspector at the discretion of the Chief Inspector.If the inspection is carried out at the request of the owner at a time other than the specified one to suit the convenience of the owner, the travelling charges of the Inspector shall be realised from the owner.
