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State of Rajasthan - Section

Section 53 in The Rajasthan Boiler Attendants' Rules, 1954

53. Cognizance of offences.

- The owner of a boiler who works or permits or causes the boiler to be worked at any time in contravention of Rule 2 shall be punishable with fine which may extend to Rs. 100/-.Any person in charge of a boiler or any other person who works the same or permits or causes it to be worked in contravention of Rules 4, 5 & 6, shall be punishable with fine which may extend to Rs. 100/-.Form ARegistered No............[See Rules 26 and 45 of the Rajasthan Boiler Attendants Rules, 1954]Indian Boilers Act, 1923 (V of 1923)Application for Certificate of Competency as Boiler AttendantDivision I- Name etc. of the applicant.
Name in full Nationality Date of birth Place of birth Permanent address Nature of certificate Grade of certificate applied for Whether appeared in any previous examinations If so, when and where
1 2 3 4 5 6 7 8 9
                 
                 
                 
Division II - Particulars of all previous certificates (if any) issued in India.
Number of certificate Class of certificate Where issued Date of issue If any time suspended or cancelled, if so, stateby whom Date Causes of suspension or cancellation
1 2 3 4 5 6 7
             
             
Division III - Declaration to be made by the Applicant.I do hereby declare that the statements made in Division I, II, and IV of this form are correct and true to the best of my knowledge and belief and that the papers enumerated in Division IV and submitted with this form are true and genuine documents and further that the copies of the documents submitted with this form are true and correct. I further declare that the statements made in Division IV contain a true and correct account of the whole period of my service without exception and I make this declaration conscientiously believing the same to be true. Dated at...........this.......day of........19.......Signed in the presence of:-Signature....................Designation..................Signature of the applicant............................Present address..................................................................................................................Notes. - 1. Every application must be accompanied by a treasury challan or such evidence as may be prescribed by the State Government showing that the fee for the examination has been paid.