Section 68(1) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016
(1)Whenever a District Magistrate, a Commissioner of Police or a Magistrate subordinate to a District Magistrate holds an inquiry under sub-section (1) of section 9 of the Act, he shall adjourn such an inquiry unless the Chief Controller or a Controller authorized by him is present to watch the proceedings or the Magistrate has received written information from the Chief Controller that he does not wish to send a representative.
