Section 3 in The Rajasthan Boiler Operation Engineers' Rules, 1967
3. Boiler to be incharge of a person holding a Boiler Operation Engineer's Certificate.
- After two years of the coming into force of these rules the owner of one or more boilers connected in a battery or of so many separate individual boilers situated within a radius of 25 metres (75 ft.) having a total heating surface exceeding 697 square metres (7,500 sq. ft.) shall not use the name or permit the same to be used unless the boiler or boilers are placed in the direct charge of a competent person specified in Rule 4 in addition to such number of boiler attendants as may be specified by the Chief Inspector of Boilers:Provided that the Chief Inspector of Boilers may permit any boiler to remain in operation for a maximum period of three months notwithstanding anything contrary contained in these rules:Provided further, that nothing in these rules shall debar a person holding a certificate of competency granted under Rajasthan Boiler Attendant Rules, 1954 from remaining in attendance or incharge of a boiler or boilers to the extent of his qualification indicated in such certificate.
