(iii)fees for uncertified period. - In case the owner desires not to work his boiler after the expiry of the period mentioned in the certificate granted to him, he shall intimate the fact to the Chief Inspector of Boilers, Uttar Pradesh, Kanpur, before the said date, failing which he will be liable to pay at the subsequent inspection the fees prescribed under the rule plus the fee for the uncertified period (calculated from the date of expiry of last certificate to the date of intimation), notwithstanding that the boiler had remained out of commission during the uncertified period. In case the ownership is charged the new owner shall be liable to pay at the subsequent inspection, the fee prescribed under the rules plus the fee for the uncertified period, alongwith the application for inspection of the boiler.
