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State of Uttar Pradesh - Section

Section 21 in The U.P. Boiler Rules, 1969

21. Duties as an Inspecting Officer.

- As an Inspecting Officer an Inspector shall-
(a)maintain a schedule of such examination of boilers or parts thereof in such form as may be required by the Inspecting Authority;
(b)submit to the Inspecting Authority reports in such form as may be required by the Inspecting Authority on the results of the examination carried out on boilers or parts thereof in accordance with the standards laid down in the Regulation and with particular reference to the variations therefrom;
(c)report the results of the tests carried out on materials or scantlings in his presence;
(d)maintain records of all tests (both destructive and non-destructive) carried out by him or under his supervision; and
(e)when radiographic examinations are carried out to boilers or parts thereof or to other scantlings, give his opinion in writing to the Inspecting Authority with regard to the acceptability or otherwise of the parts examined in such form as may be required by the Inspecting Authority.