Any owner of a boiler who,—(a)in any case in which a certificate or provisional order is required for the use of the boiler under this Act, uses the boiler either without any such certificate or order, or at a higher pressure than that allowed thereby; or(b)uses or permits to be used a boiler which has been transferred from one State to another without such transfer having been reported as required under clause (b) of sub-section (1) of section 11; or(c)fails to cause the register number allotted to the boiler under this Act to be permanently marked on the boiler as required under sub-section (8) of section 12,shall be liable to penalty which may extend to one lakh rupees and in the case of a continuing contravention, with an additional penalty which may extend to one thousand rupees for each day after the first day during which the contravention continues.
