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State of Madhya Pradesh - Section

Section 3 in The M.P. Boiler Operation Engineers' Rules, 1968

3. Boiler to be in charge of person holding Boiler Operation Engineers' 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 23 meters having a total heating surface exceeding 697 Sq. meters 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 as defined in Rule 4 in addition to such number of boiler attendants as may be prescribed in this behalf by the Chief Inspector of Boilers .Provided that the Chief Inspector of Boilers may permit any boiler to remain in operation for a maximum period of [eighteen months] [Substituted by No. 23293-5432-XI-A dated 15-12-1970.] notwithstanding anything contrary contained in these rules.