Section 8(1) in The Boilers Act, 1991 (1934 A. D.)
(1)A certificate authorising the use of a boiler shall cease to be in force-(a)on the expiry of the period for which it was granted ; or(b)when any accident occurs to the boiler ; or(c)when the boiler is moved, the boiler not being a vertical boiler the heating surface of which is less than two hundred square feet, or a portable or vehicular boiler ; or(d)when any structural alteration, addition or renewal is made in or to the boiler ; or(e)if the Chief Inspector in any particular case so directs, when any structural alteration, addition or renewal is made in or to any steam-pipe attached to the boiler ; or(f)on the communication to the owner of the boiler of an order of the Chief Inspector or Inspector prohibiting its use on the ground that it or any steam-pipe attached thereto is in a dangerous condition.
