Section 14 in The Rajasthan Economiser Rules, 1959
14. Notice for inspections.
- In arranging for inspection and hydraulic test ample notice of not less than 30 days should be given to the owner. The notice required by sub-section (2) of Section 7 and sub-section (4) of Section 8 shall be sent in Form BE.An application for the renewal of a certificate of economiser shall be made in Form CE to the Chief Inspector one month before the expiry of the certificate and shall be accompanied by a receipt of the fees prescribed under Rule 18(2).
