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State of Rajasthan - Section

Section 38 in The Rajasthan Boilers Rules, 1954

38. [ Fees for registration and inspection. [Substituted by Notification No. G.S.R. 78-B, dated 6.1.2011 (w.e.f. 1.5.1954).]

- Fees for registration and inspection of boilers shall be levied in accordance with the following scale:-
  Rs.
For Boiler Rating Not Exceeding 10 square meters. 720
For Boiler Rating Exceeding 10 sq. m. but notexceeding 30 sq. m. 960
For Boiler Rating Exceeding 30 sq. rn. but notexceeding 50 sq. m. 1080
For Boiler Rating Exceeding 50 sq. m. but notexceeding 70 sq. m. 1320
For Boiler Rating Exceeding 70 sq. m. but notexceeding 90 sq. m. 1560
For Boiler Rating Exceeding 90 sq. rn. but notexceeding 110 sq. m. 1800
For Boiler Rating Exceeding 110 sq. rn. but notexceeding 200 sq. m. 2040
For Boiler Rating Exceeding 200 sq. m. but notexceeding 400 sq. m. 2280
For Boiler Rating Exceeding 400 sq. m. but notexceeding 600 sq. m. 2640
For Boiler Rating Exceeding 600 sq. m. but notexceeding 800 sq. m. 2880
For Boiler Rating Exceeding 800 sq. m. but notexceeding 1000 sq. m. 3240
For Boiler Rating Exceeding 1000 sq. m. but notexceeding 1200 sq. m. 3840
For Boiler Rating Exceeding 1200 sq. m. but notexceeding 1400 sq. m. 4320
For Boiler Rating Exceeding 1400 sq. m. but notexceeding 1600 sq. m. 5040
For Boiler Rating Exceeding 1600 sq. m. but notexceeding 1800 sq. m. 5400
For Boiler Rating Exceeding 1800 sq. m. but notexceeding 2000 sq. m. 6000
For Boiler Rating Exceeding 2000 sq. m. but notexceeding 2200 sq. m. 6480
For Boiler Rating Exceeding 2200 sq. m. but notexceeding 2400 sq. m. 7200
For Boiler Rating Exceeding 2400 sq. m. but notexceeding 2600 sq. m. 7560
For Boiler Rating Exceeding 2600 sq. m. but notexceeding 2800 sq. m. 8160
For Boiler Rating Exceeding 2800 sq. m. but notexceeding 3000 sq. m. 8640
Above 3,000 square meters for every 200 square meters or part thereof, an additional fee of Rs. 240/- shall be charged:Provided that when any owner is willing to accept a renewed certificate for less than twelve months in order to approximate the date of annual inspection to the date on which other boilers in the locality are inspected, a certificate for such period less than twelve' months as may be necessary for such approximation of date may be granted at a reduced fee to be calculated at one twelfth of the ordinary fee for each full month, portion of a month not being reckoned.Boilers and parts thereof under fabrication. - Fee for Inspection of boilers and parts thereof under fabrication shall be the same as prescribed in regulation 395-A:Provided that the Chief Inspector may require the manufacturer or the fabricator to pay a fresh fee equal to the usual inspection fee in any particular case where due to his fault or neglect the visit paid by any Inspector for Examination was fruitless.