Section 4 in Orissa Economiser Inspection Administrative Rules, 1952
4. Registers.
(1)The Chief Inspector shall keep in his office or -(a)a Register of all economisers registered in the State;(b)the Registration Books and memorandum of Inspection Books in respect of all economisers booked in such register;(c)a Register of appeals;(d)a Register of accidents; and(e)a Register of registration and inspection fees received.(2)The register maintained under Clause (a) of Sub-rule (1) shall consist of two parts. In part I shall be entered the economisers registered in the State and in part II shall be entered the economisers transferred from another State.
