Section 10(1) in The Boilers Act, 1991 (1934 A. D.)
(1)Notwithstanding anything hereinbefore contained, when the period of certificate relating to a boiler has expired, the owner shall, provided that he has applied before the expiry of that period for a renewal of the certificate, be entitled to use the boiler at a maximum pressure entered in the former certificate pending the issue of orders on the application.
