Section 19(5)(e) in The U.P. Boiler Rules, 1969

[Cites 0, Cited by 0] [Section 19(5)] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(5)(e) in The U.P. Boiler Rules, 1969

(e)submit for the orders of the Deputy Chief Inspector or Chief Inspector-

(i)the memorandum of inspection books of all boilers proposed for registration under section 7;

(ii)proposals for increasing or reducing the pressure of a boiler after inspection under clause (a) (ii) of the second proviso to sub-section (5) of Section 8;

(iii)proposals for necessary repairs, structural alterations or renewals to a boiler after inspection under clause (b) of the second proviso to subsection (5) of Section 8;

(iv)proposals for refusing to renew a certificate under section 8 and proposals for revoking or withdrawing a certificate or provisional order under section 11;

(v)report when boilers have not been properly prepared for inspection under section 14;

(vi)proposal for prosecutions under the Act and forward the same with his recommendations to the Deputy Chief Inspector or Chief Inspector of Boilers.

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State of Uttar Pradesh - Subsection

Section 19(5)(e) in The U.P. Boiler Rules, 1969