(1)This Act may be called the Boilers Act, 2025.(2)It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint; and different dates may be appointed for different provisions of this Act and any reference in any provision to the commencement of this Act shall be construed as a reference to the coming into force of that provision.(3)Save as otherwise expressly provided, the provisions of this Act shall apply to all boilers and boiler components including boilers and boiler components belonging to the Central Government and the State Governments.(4)Nothing in this Act shall apply to—(a)locomotive boilers belonging to or under the control of the railways;(b)any boiler or boiler components,—(i)in any vessel propelled wholly or in part by the agency of steam;(ii)belonging to or under the control of the Army, Navy or Air Force; or(iii)appertaining to a sterilizer or disinfector used in hospitals or nursing homes, if the boiler does not exceed one hundred litres in capacity.
