(1)The principal duties of an Inspector shall be inspection and examination of boilers and steam pipes and other connected fittings for registration or renewal of certificates. He shall also perform the duties of an Inspecting Officer when required to do so by the Inspecting Authority. Inspection shall be carried out in strict accordance with the Regulations and these Rules.(2)Kinds of Inspection. - There shall be three kinds of inspection of boilers:(a)when a boiler has been offered for registration as required under section 7;(b)when the certificate granted under the Act is about to expire or when it has been revoked or withdrawn under section 11 and the owner desires that it shall be renewed under section 8;(c)an inspection at any time for the purpose of ascertaining if the boiler is being operated in conformity with the provisions of the Act and Rules framed thereunder.(3)Search of unregistered boilers. - It shall be the duty of an Inspector to search for unregistered or uncertificated boilers within his area and to see that certificated boilers are worked in accordance with the terms of the certificates and with the Regulation or Rules of the Act.(4)Inspector to advise owners. - At the time of inspection, Inspectors may advise the owners and the person in charge of the boilers on the safety in operation, good maintenance and periodic cleaning of boilers and feed water treatment.(5)Specific duties. - Inspectors shall-(a)maintain a memorandum of inspection book for each boiler as prescribed in Regulation 386 under their charge and submit it to the Deputy Chief Inspector or Chief Inspector for examination and countersignatures after each inspection;(b)receive application for registration or inspection under section 7 or section 8 in Form 'C' appended to these Rules;(c)enquire into accidents of boilers, steam pipes or connected fittings and report to the Deputy Chief Inspector or Chief Inspector;(d)report to the Chief Inspector cases of unreported accidents, discovered at the time of inspection;(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.(f)receive report of accidents under section 18 and forward the same with his recommendations to the Deputy Chief Inspector or Chief Inspector of Boilers;(g)Submission of declaration by the Inspector. Prepare a declaration in Form 'F appended to these rules in Column 8 in which the limit of the working pressure shall be clearly noted, and shall forward the same with the application to the Deputy Chief Inspector or Chief Inspector.
