41. [Sanction] [Substituted vide Notification No. D. 5899/F 3 (22) Lab. 159, dated 1.7.1960. - Rajasthan Gazette, Part III-Supplement No. 19, dated11-8-1960] of Chief Inspector to second fee.
- No extra fee shall be levied except with the sanction of the Chief Inspector.[42. Special fee for inspection out of season. - For inspections carried out on applications before the date of expiry of a certificate no travelling expenses of the inspector and staff shall be leviable. In cases where the owner requires the inspections at any date prior to the expiry of a certificate, the Chief Inspector may, in addition to the inspection fees, charge the travelling expenses from the owner of the boiler if the owner applies for inspection, after the expiry of the certificate, he shall be liable to pay the travelling expenses of the inspector and his staff at the discretion of the Chief Inspector.If the inspection is carried out at the request of the owner at a time other than the specified one, to suit the convenience of the owner, the travelling expenses of the inspector and the staff shall be realised from the owner. ] [Added vide Notification No. F. 3(33) Lab./62, dated 25.3.1963-Rajasthan Gazette, Part IV-C, Ordinary, dated 10.10.1962.]
