Section 12 in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962
12.
In the event of none of the Inspectors of Boilers being able to inspect the vessel before the date of the previous certificate provided the six weeks notice has been given the Inspector of Boilers shall intimate to the State Government that no Inspector of Boilers is available and the State Government will endorse the current certificate in Form C extending it until such time as arrangements can be made for the inspection of the boiler. The period of such extension shall not exceed two months.
