Section 8(6) in The Boilers Act, 1991 (1934 A. D.)
(6)The Chief Inspector, on receipt of a report under sub-section (5) may, subject to the provisions of this Act and of the rules made thereunder, order the renewal of the certificate in such terms and on such conditions, if any as he thinks fit, or may refuse to renew it :Provided that where the Chief Inspector refuses to renew a certificate, he shall forthwith communicate his refusal to the owner of the boiler, together with the reasons therefor.
