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State of Rajasthan - Section
Section 67 in The Rajasthan Boilers Rules, 1954
67. Remuneration of assessor.
- The assessor shall be remunerated at such rate, as may be prescribed by the State Government and be allowed the travelling expenses incurred by him in attending the court.[68. Penalty. - A person who does or commits to do any act prohibited or prescribed under the rules shall be punishable with a fine, which may extent to one hundred rupees.] [Substituted vide Notification No. D. 5899/F 3 (22) Lab. 159, dated 1.7.1960. - Rajasthan Gazette, Part III-Supplement No. 19, dated 11-8-1960]Appendix To The Rajasthan Boiler Rules, 1954Form 'A'Register of Boiler(Rule 8 the Rajasthan Boiler Rules, 1954)| Registry No. | Date of registration | Boiler rating | Type of boiler | Name and place of manufacture | Year of construction | Maker’s number and mark, if any | Name of owner | Place where in use | Remarks (transfer) etc. |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 |