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State of Uttar Pradesh - Section

Section 25 in The U.P. Boiler Rules, 1969

25. Procedure on transfer of a boiler.

- Whenever a boiler is transferred from another State to this State the owner shall under clause (b) of section 6 apply to the Chief Inspector for the registration of the transfer. The Chief Inspector shall then obtain the registration book and memorandum of inspection book of the boiler from the State from which the boiler was transferred. No fee shall he charged for recording transfer. The boiler cannot be used before the transfer is recorded.