(4)Nothing in this Act shall apply to—(a)locomotive boilers belonging to or under the control of the railways;(b)any boiler or boiler components,—(i)in any vessel propelled wholly or in part by the agency of steam;(ii)belonging to or under the control of the Army, Navy or Air Force; or(iii)appertaining to a sterilizer or disinfector used in hospitals or nursing homes, if the boiler does not exceed one hundred litres in capacity.
