16. Revocation of certificate or provisional order.
The Chief Inspector may at any time withdraw or revoke any certificate or provisional order on the report of an Inspector or otherwise,—(a)if there is reason to believe that the certificate or provisional order has been obtained fraudulently or has been granted erroneously or without sufficient examination; or(b)if the boiler in respect of which it has been granted has ceased to be in good condition; or(c)if the boiler is in the charge of a person not holding the certificate of proficiency or competency referred to in clause (e) of sub-section (1) of section 11.
