Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 5 in The M.P. Boiler Attendants' Rules, 1958

5. Owner to furnish Chief Inspector with particulars o certificates.

(1)The owner of any boiler or battery who engages any person to be in charge thereof, shall within seven days of such engagement furnish the Chief Inspector with full particulars of such person including the grade serial number, date and place of issue of his certificate.
(2)The owner of any boiler who engages any person to hold charge oi such boiler shall, in the event of such person leaving his employment or in the event of the death of such person, report the fact forthwith to the Chief Inspector.