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State of Rajasthan - Section

Section 20 in The Rajasthan Boilers Rules, 1954

20. Necessity of avoiding delay.

- It is essential that no delay should occur in registration. In large towns, the measurements under Section 7(3) should ordinarily be completed and the report submitted to the Chief Inspector within 7 days of the receipt of the application; in no case should be interval exceed 30 days. The Chief Inspector should issue his orders under Section 7(4) without delay.