- In these rules unless there is anything repugnant in the subject or context-(a)"Act" means the Indian Boilers Act, 1923 (5 of 1923);(b)"section" means a section of the said Act ;(c)"Chief Inspector", "Deputy Chief Inspector", "Inspector", "Inspecting Authority", "Inspecting Officer", "Owner" "Competent Authority" and "prescribed" shall have the respective meanings assigned to them in the Act and the regulations;(d)"Government" means the Government of Orissa ;(e)"Regulation" means a regulation framed by the Central Boilers Board under Section 28 of the Act.
