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 Jammu-Kashmir - Section

Section 15 in The Boilers Act, 1991 (1934 A. D.)

15. Production of certifications, etc.

- The owner of any boiler who holds a certificate or provisional order relating thereto shall, at all reasonable time during the period for which the certificate or order is in force, be bound to produce the same when called upon to do so by a District Magistrate, Inspector General of Police or Magistrate of the first class having Jurisdiction in the area in which the boiler is for the time being, or by the Chief Inspector or by an Inspector.