- On receipt of an appeal, the Chief Inspector shall, if the appeal is to be heard by himself, at once fix a date for hearing the appeal, [and if it is to be heard by the appellate authority constituted by the State Government under Section 20, obtain a date for the hearing of the appeal from that authority] [Substituted vide Notification No. D. 5899/F 3 (22) Lab. 159, dated 1.7.1960. - Rajasthan Gazette, Part III-Supplement No. 19, dated 11-8-1960]. It is important that there should be no delay in the decision of appeals, as the stoppage of a boiler is likely to put the owner thereof, to great inconvenience. The decision should ordinarily be given within 10 days from the receipt of the petition of appeal.
