(1)Save as otherwise expressly provided in this Act, no owner of a boiler shall use the boiler or permit it to be used,—(a)unless it has been registered in accordance with the provisions of this Act or the rules or regulations made thereunder;(b)any boiler which has been transferred from one State to another, until the transfer has been reported in such manner as may be specified by regulations;(c)unless the owner is in possession of the certificate or the provisional order authorising the use of the boiler;(d)at a pressure higher than the maximum pressure recorded in such certificate or provisional order;(e)where the Central Government has made rules requiring that boiler shall be in the charge of persons holding certificates of proficiency or competency, unless the boiler is in the charge of a person holding the certificate required by such rules:Provided that any boiler registered, or any boiler certified or licensed, under any Act herebefore repealed, shall be deemed to have been registered or certified, as the case may be, under this Act.
