(1)On any date fixed under this Act for the examination of a boiler, the owner thereof shall be bound—(a)to afford to the [Competent Person] all reasonable facilities for the examination and all such information as may reasonably be required of him;(b)to have the boiler properly prepared and ready for examination in the [manner prescribed by regulations]; and(c)in the case of an application for the registration of a boiler, to provide such drawings, specifications, certificates and other particulars as may be [prescribed by regulations].(2)If the owner fails, without reasonable cause, to comply with the provisions of sub-section (1), the [Competent Person] shall refuse to make the examination and shall report the case to the Chief Inspector who shall, unless sufficient cause to the contrary is shown, require the owner to file a fresh application under section 7 or section 8, as the case may be, and may forbid him to use the boiler notwithstanding anything contained in section 10.
