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State of Odisha - Act

Orissa Economiser Inspection Administrative Rules, 1952

ODISHA
India

Orissa Economiser Inspection Administrative Rules, 1952

Rule ORISSA-ECONOMISER-INSPECTION-ADMINISTRATIVE-RULES-1952 of 1952

Published on 11 October 1952
Commenced on 11 October 1952
[This is the version of this document from 11 October 1952.]
[Note: The original publication document is not available and this content could not be verified.]

Orissa Economiser Inspection Administrative Rules, 1952Published vide Notification No. 5858-1B-17/52-Lab., dated 11th October, 1952No. 5858-IB-17/52-Lab. - In exercise of the powers conferred by Section 29 of the Indian Boilers Act, 1923, (V of 1923) the Governor of Orissa is pleased to make the following rules, the same having been previously published, as required by Section 31 of the said Act, namely :The Economiser Inspection Administrative Rules, 1952.Chapter-I

1. Short title.

- These rules may be called Orissa Economiser Inspection Administrative Rules, 1952.

2. Definitions.

- In these Rules unless the context otherwise requires-

(a)"Act" means the Indian Boilers Act, 1923 (V of 1923);

(b)"Section" means a section of the Act;

(c)"Regulation" means a regulation of the Indian Boiler Regulations, 1950 made by the Central Boilers Board under Section 28 of the Act.

Cost of Penalties

3. Payment of fees etc.

- All fees payable under these Rules or the Act shall be paid in such manner as the State Government may from time to time specify.

4. Registers.

(1)The Chief Inspector shall keep in his office or -

(a)a Register of all economisers registered in the State;

(b)the Registration Books and memorandum of Inspection Books in respect of all economisers booked in such register;

(c)a Register of appeals;

(d)a Register of accidents; and

(e)a Register of registration and inspection fees received.

(2)The register maintained under Clause (a) of Sub-rule (1) shall consist of two parts. In part I shall be entered the economisers registered in the State and in part II shall be entered the economisers transferred from another State.

5. Inspection at special time.

- No examination of an economiser shall be made by an Inspector for the purpose of registering or issuing a certificate for an economiser on a Sunday or a gazetted public holiday or between the hours of sunset and sunrise without the specific orders of the Chief Inspector, in each case, In such cases an extra fee equal to the usual fee for the registration or inspection of the economiser, as the case may be, shall be charged and such extra fee shall be paid to the inspector.

6. Attendance during hearing of appeals.

- Under orders of the Chief Inspector, Inspectors shall attend before the Chief Inspector, the Appellate Authority during the hearing of appeals with regard to economisers under their charge.Chapter-II Procedure for Registration

7. Receipt of applications.

- Applications for registration shall be made under Sub-section (1) of Section 7 to the Inspector of the local area in which the economiser is situated and shall be accompanied by a receipt of the fee prescribed under the Regulations.

8. Procedure on transfer of an economiser unit or part of a unit.

- Whenever an economiser is transferred from another State in to State of Orissa the owner shall, apply under Clause (b) of Section 7 to the Chief Inspector for the registration of the transfer, the economiser shall not be used until registration has been affected. No fee shall be charged for recording such transfer.

9.

(a)Entry of transferred economiser unit in Register on receipt of the Registration and memorandum of Inspection Books, the Chief Inspector shall enter the economiser unit under its original number in Part II of the register kept for the purpose.

(b)When parts of two or more units are assembled to form one unit, the original numbers shall be cancelled and the newly built up unit shall be given a fresh number.

10. Note of transferred dismantled economiser.

- Whenever an economiser or part of an economiser has been transferred to another State or broken up, the fact shall be noted in the Register, in the case of an economiser which has been condemned, the Registration Book and the Memorandum of Inspection Book shall contain an entry to that effect.Chapter-III Procedure of Inspection

11. Internal inspection of economiser chamber.

- Detailed instructions for the inspection of economiser are contained in Chapter XI of the Regulation. The following general procedure at inspection should be observed :At a thorough inspection of an economiser, the Inspector should wherever possible have either the steel casting doors open or the brickwork completely removed on the outer side of the economiser chamber to enable him to make a thorough examination of the external surfaces of the tubes, but before doing so, he should satisfy himself that proper provision has been made to isolate the economiser on the gas side as well as on the water connections of the boiler and from any other working economiser.Should the Inspector find that the economiser has not been disconnected on the feed line or is not sufficiently sealed on the gas side or is unreasonably hot or not properly cleaned or sealed, he should decline to proceed with the inspection and report the facts to the Chief Inspector for orders under Sub-section (2) of Section 14.When an economiser chamber is of such size or its construction is such that the Inspector cannot go inside, reasonable provisions should then be made for the external examination of the principal parts. If for any reason the Inspector can not examine it he should report the facts to the Chief Inspector for orders.Preparation for Hydraulic Test - The chest of all mountings subject to water pressure shall by in place and shut tight or blank flanged. The relief Balve shall either by secured or removed and the chest opening blank flanged. The relief value shall either be secured or removed and the chest opening blank flanged. The attachment after the Inspector's pressure gauge and nipple for connection the Inspectors test pump house shall be in order. All caps shall be properly fitted and tightened up. The economiser shall be completely filled with with water, care being taken to allow all air to escape and if possible a preliminarily test not exceeding the working pressure of the economiser shall be taken before the Inspector visit to test the tightness of the joints.When the economiser is hydraulic tested for the first time, it shall be offered entirely bare, at subsequent tests, lagging or brickwork or portions therefore shall be removed if required by the Inspector.

(b)Hydraulic tests or economiser at subsequent examinations shall except when the Inspector express required otherwise be made after the inspection. The test pressure to be applied to economiser at such subsequent examinations shall be from one and a quarter to one and a half times the working pressure of the economiser.

12. External inspection of economiser.

(a)After the economiser has been cleaned, the inspection shall make a thorough examination so far as it construction permits. The external condition of the tubes should be carefully noted for wasting especially at the feed inlet end and all accessible tubes should be caliphered. The internal surfaces of cast iron tubes should be caliphered. The internal surface of cast iron tubes should be closely observed for graphitic washing as far as it possible and in the event of any failure these should be broken up for security so that the general internal condition of the other tubes may be estimated.

(b)Where tubes or other parts are wasted, the strength should recalculate.

(c)The scraper geat should be examined to note if any parts are missing, if the length of travel is adequate and if the scrapers are correctly adjusted.

(d)All cap bolts are to be inspected also the condition and position of the dampers and baffler.

(e)The record of each inspection and calculations will be entered in the memorandum of inspection book.

13. Casual inspection.

- The Inspector shall note if the economiser is working satisfactorily and especially in accordance with Regulation 531 of the Indian Boiler Regulations, 1950. Particular note should be taken of the water temperature to see that the temperature of hot water in the economiser is 20 to 50 lower than the boiler steam temperature.

14. Proposal for reduction of pressure.

- When the Inspector decides that an economiser is one or more of its part is no longer fit for the pressure approved for it he should, without delay, report his proposals for reducing the pressure to the Chief Inspector.

15. Repairs to economiser.

(a)No pressure parts in a cast iron economiser shall be permitted to be repaired by welding.

(b)Castings shall not be repaired or welded without the specific sanction of the Inspecting Officer. If, required, the fastings shall be suitably reheat-treated to remove internal stresses. Should a defect impair the strength of the casting, repair by welding or otherwise shall not be permitted.

16. Entries in Memorandum of inspection Books.

- An Inspector shall after an inspection, make the necessary entries in the Memorandum of Inspection Book for the economiser and submit the book to the Chief Inspector. Inspection notes should briefly state -

(a)the extent which economiser were cleared of brick-work lagging or concealing parts;

(b)the general condition of the economiser; and

(c)parts requiring attention or repair and if special preparation is required at the inspection.

Inspectors should also note in the Memorandum of Inspection Book all casual visits for inspection of feed pipes, visits for inspection of repair, inquiry into accidents and other like matters.

17. Entries in certificates.

- In addition to the entries to be made under Regulation 530 in a certificate for an economiser, the Inspector should state in the remarks columns his requirement, if any, with regard to Hydraulic test, removal of lagging, brickwork, or other concealing parts for the next inspection to enable the owner to have the same properly prepared at that time. He should also state in the same place his requirements regarding the repair or renewal of any part that may be considered fit only or the period of the certificate.In the repairs column, should be entered the year of repair and description of repair effected. Only important repairs should be noted.

18. Engraving of registry number.

- Paper slips of the proper size bearing the registry number allotted for the economiser will be supplied by the Chief Inspector. The engraving of the registry number should be made as prescribed in Regulation No. 534.

19. Arranging for Inspections.

- In arranging for inspections and hydraulic tests ample notice of not less than thirty days should be given to the owner. The notice required by Sub-section (2) of Section 7 and Subsection (4) of Section 8 shall be sent in Form B.E.

20. Issue of certificate and provisional order.

- In cases in which the Inspector is empowered to issue a certificate under Section 8 without further reference, the certificate should ordinarily be issued within forty-eight hours of the completion of the inspection. Where he proposes to issue a provisional order pending the issue or refusal of the certificate, the Inspector must satisfy himself that the economiser is fit to be worked at the maximum pressure and for the period entered in the provisional order. The fact of issue of a provisional order must be reported immediately to the Chief Inspector.

21. Forms of provisional orders and certificates.

- Provisional orders and certificates are prescribed in Form X and XI, respectively of the Regulations.The period specified in any provisional order or certificate shall begin on the day on which the enabling through inspection or hydraulic test is completed. Where a certificate supersedes a provisional order during the period of its currency the period of the certificate shall be retrospective and shall begin from the same date that of the provisional order.

22. Duplicate certificate.

- A duplicate of any certificate granted under Section 7 or 8 which for the time being in force shall be granted by the Chief Inspector on the application of the owner of the economiser if the Chief Inspector is satisfied that the duplicate is required for a bona fide purpose and the fee prescribed under Rule 32 is paid.

23.

(a)Registration fees. - Fees for registration of economiser are prescribed in Regulation 533 of the Regulations.

(b)Fees for inspection. - Fees for inspection shall be calculated on the basis of economiser rating as shown below :

For economiser rating not exceeding 500	For economiser rating exceeding 500, but notexceeding, 1000
Ditto	1,000	ditto	1,500
Ditto	1,500	ditto	2,000
Ditto	2,000	ditto	2,500
Ditto	2,500	ditto	3,000
Ditto	3,000	ditto	3,500
Ditto	3,500	ditto	4,000
Ditto	4,000	ditto	4,500
Ditto	5,000	ditto

Provided that when any owner is willing to accept a renewed certificate for less than 24 months in order to approximate the date of annual inspection of the date on which other economisers in the locality are inspected, a certificate for such periods being less than 24 hours as may be necessary for such approximation of dates may be granted at a reduced fee to be calculated at one twenty fourth of the ordinary fee for each full month, fraction of a month not being reckoned.

24. Fee to cover inspection and test.

- A fee paid for the inspection of an economiser shall cover through inspection and hydraulic test subject to the provision of Sub-section (2) of Section 14.

25.

An extra fees may be levied for re-inspection in any case where the inspection of an economiser is begun but owing to the fault or neglect of the person in charge is not completed within a period of six months from the date of commencement of inspection provided that no extra fee shall be levied except with the sanction of the Chief Inspector.

26. Special fee for inspection out of Session.

- For inspection carried out on application thirty days the expiry of a certificate no travelling and halting charges of the inspector and staff shall be leviable in cases where the owner requires the inspection at a dali earlier than thirty days from the expiry of a certificate, the Chief Inspector may in addition to the inspection fee, charge the travelling and halting charges from the owner of the economiser, if an owner applies for inspection after the expiry of his certificate he shall be liable to apply the travelling allowance and halting allowance of the Inspector at the discretion of the Chief Inspector.If the inspection is carried out at the request of the owner at a time other than the specified one to suit the convenience of the owner, the travelling charges of the Inspector shall be realised from the owner.

27. Fee for copy of registration books.

- For each copy Rs. 5.

28. Duplicate certificate fees.

- Fees for duplicate certificates under Rule 22 is Rs. 3.

29. Refund of fees.

- Fees in excess and fees paid for an inspection which for any reason not due to any fault or omission of the owner or person in charge of the economiser has not been made, shall be refunded or adjusted if applied for within one year from the date of payment.Chapter-IV Accidents

30. Investigation of accidents.

- On the receipt of a report of an accident to an economiser or feed pipe under Section 18, the Inspector shall with the least possible delay, proceed to the place to investigate the accident. If the report is received by the Chief Inspector, he should forward it at once to the Inspector within whose jurisdiction the accident had occurred for necessary action.

31. Procedure during inquiry.

- The Inspector at his inquiry shall make a careful examination of the damaged parts and shall take such measurements and make such sketches for the purpose of his report, as he may deem necessary. He shall inquire into the circumstances attending the accident and note the time of its occurrence, its nature and extent caused to persons and the damage done to property. The report should be in Form CE and should be sent forthwith to the Chief Inspector. If the Chief Inspector considers that the investigation has been sufficient, he will record the fact in the Register of accidents and enter a brief account of the accident in the Registration Book, a copy being made in the memorandum of inspection book. If however the accident is of a serious nature and in all cases in which an explosion has occurred, the Chief Inspector shall after receipt of the Inspector's report, proceed to investigate the accident personally.

32. Power to hold inquiry in writing.

- Inspectors are authorised to take the written statements of witness and all persons immediately concerned the accident. In order to comply with the provisions of Sub-section (2) of Section 18, the Inspector shall present to the owner or person in-charge of the economiser a series of written questions on all points that are material to the enquiry.

33. Use of economiser after accident.

- The Inspector shall decide whether the use of the economiser can be permitted at the same or at a lower pressure without repairs or pending the completion of any repairs or alterations that he may order. In no case shall he issued a provisional order or renewal certificate until his orders have been carried out.

34. Reference in Annual Report.

- A brief account of all accident their causes and remedial measures taken shall be included in the Chief Inspector's Annual Report.

35. Unreported accidents.

- If in the course of an inspection or at any other time, the Inspector discovers damage which comes within the definition of an accident, but which has not been reported he should report the facts at once to the Chief Inspector.Chapter-V Appeals

36. Filing of appeals.

- Every appeal shall be made in writing either in English or in the vernacular.

37. Presentation of appeal.

- In an appeal may be presumed either personally or sent by registered post to the Chief Inspector.

38. Form of appeal.

- The appeal shall be accompanied by the original order, notice or report appealed against, or by a certified copy thereof, or where no such order, notice or report has been made in writing by a clear statement of the facts appealed against, the grounds of appeal, section under which the appeal is made.

39. Fixing date for hearing.

- On receipt of an appeal, the Chief Inspector shall, if the appeal is be heard by himself, at once fix a date for hearing the appeal; and if it is to be heard by the appellate authority, obtain a date for the hearing of the appear from that authority.

40. Procedure before hearing.

- When the date for hearing has been fixed, the Chief Inspector shall at once issue a notice to the appellant stating the date for hearing and informing him that if he wishes to be heard in support of the appeal or to produce evidence he must be present either in person or by authorised agent with his evidence of the date fixed. The notice shall be sent by registered post to such address as is entered in the petition of appeal.

41. Presence of Inspector.

- In appeal to the Chief Inspector he shall decide whether the presence of the Inspector is necessary and shall issue orders, accordingly.

42. Attendance of witnesses.

- The appellate Authority shall have power to secure the attendance of witness and to make local inquiries under the provisions of the Code of Civil Procedure, 1908 (Act V of 1908).

43. Ex parte decisions.

- In any appeal, if the appellant is not present on the date fixed, the appeal may be decided in his absence.

44. Constitution of Appellate Authority.

(1)The appellate Authority shall consist of a Chairman, and three Assessors selected in each case from among the panel specified in Rule 45.

(2)The Chairman shall be a person who is or has exercised the powers of a District Judge or a District Magistrate.

(3)The Chairman shall hold office for such period as the State Government may specify in this behalf.

45. Panel of Assessor.

- The State Government shall constitute panel of Assessors who shall be fully qualified mechanical engineers.

46. Remuneration of Assessors.

- An assessor when selected on the Appellate Authority shall be paid

(a)such fees as the State Government may, from time to time determine and

(b)the travelling expenses actually incurred by him for attending an enquiry under these rules.

47. Attendance of Assessors.

- Where a date for an appeal before the Appellate Authority has been fixed, the Chief Inspector shall under the orders of the Chairman of the Appellate Authority arrange for the attendance of three members of the panel of Assessors to act as Assessors.

48. Cost in appeals.

(1)Where an appeal is dismissed the Appellate Authority may fix the cost of the appeal which shall be payable by the appellant.

(2)In any appeal where a local inspection is required the appellant shall deposit in advance the full costs of such inspection as determined by the Chairman of the Appellate Authority.Form-AGentlemen/Sir,In reply to your application dated .......... you; are hereby informed that Economiser Registry No........ at the above named premises will be thoroughly examined/Hydraulically tested by the Government Inspector on the ....... To enable the examination to be made you are bound -

(a)to afford to the Inspector all reasonable facilities for the examination and all such information as may reasonably be required of you;

(b)to have the Economiser properly prepared ready for examination in the prescribed manner; and

(c)in the case of an application for the registration of an economiser to provide such drawings, specifications, certificates and other particular as may be prescribed.

Voucher No......... in acknowledgment of Bank/Treasury Receipt No........ for Rs ......... accompanied.Yours faithfully,Chief Inspector of BoilersOrissa State.

(a)Preparation for Inspection : At each inspection the economiser shall be emptied and thoroughly cleared internally and externally in the flues. All mountings shall be opened up and caps removed to permit adequate inspection.

Provision shall, if required by the Inspector, be made for the removal of casing or brickwork or either concealing part and for drilling or headers and tubes and for verifying the pressure gauge and relief valve dimensions weights. All tubes, headers and flues way shall be swept clean.Proper provision shall be made to isolate the economiser on the gas side as well as on the water connections of the boiler and from and other working economiser.

(b)Preparation for Hydraulic Test : The chest of all mountings subject to water pressure shall be in place and shut tight or blank flanged. The relief valve shall either be secured or removed and the chest opening blank flanged. The attachment* for the Inspector's pressure gauge and the nipple** for connecting the Inspector's test pump houses shall be in order. All caps shall be properly fitted and tightened up. The economiser shall be completely filled with water, care being taken to allow all air to escape and, if possible, a preliminary test not exceeding the working pressure of tile economiser shall be taken before the Inspector's visit to test the tightness of the joints. When an economiser is hydraulically tested for the first time, it shall be offered entirely bare at subsequent tests, lagging or brickwork, or portions shall be removed if required by the Inspector.

Preparation now required (a) and (b)Note - The last certificate for the economiser should be shown to the Inspector.* Tapped ¾" Whitworth bolt and nut thread** Tapped ⅞" Whitworth bolt and nut threadForm-CEReport, into the investigation of the Accident to Economiser No....ToThe Chief Inspector of BoilersSir,In accordance with instructions I have hold a preliminary injury into the accident and the circumstances attending it, to Economiser No........... and now make the following Report

(1)

(a)Date and place of accident

(b)Date of investigation

(2)Name and address of owners

(3)Persons killed or injured

(4)Name of makers of Economiser or steam pipe

(5)Age of Economiser or Steam pipe

(6)Particulars of previous repairs with dates

(7)the Economiser was last inspected on .........by........

(8)Nature of Accident

(9)Cause of Accident

(10)General RemarksDate :Inspector of Boilers Remarks by the Chief Inspector of Boilers.

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