4. Boiler to be under the charge of person holding boiler attendant's Certificate.
- Every owner of a boiler shall arrange to keep his boiler under the charge of a person holding a certificate of competency and after a period of two years of the coming into force of these rules, the owner of a boiler shall not use it or permit it to be used unless it is placed under the direct and immediate charge of a fit and proper person as required by rule;Provided that the State Government may, by notification in the Official Gazetted, exempt any boiler or classes or types of boilers from the operation of this rule;Provided further that nothing in these rules shall debar a person holding a certificate of competency granted under the Punjab Boiler Rules, 1926 published with Punjab Government notification No. 1620, dated the 31st May, 1926, from remaining in attendance and in charge of a boiler or to the extent of the qualifications indicated in such certificate.
