7. Conditions precedent for manufacture of boiler and boiler components.
No person shall manufacture or cause to be manufactured any boiler or boiler components, or both, unless—(a)the premises or precincts wherein boiler or boiler components, or both, are manufactured, have such facilities for design and construction as may be specified by regulations;(b)a certificate for the design and drawings of the boiler and boiler components have been granted by the inspecting authority under clause (a) of sub-section (3) of section 8;(c)the material, mounting and fitting used in the construction of boiler or boiler components, or both, conform to such specifications as may be specified by regulations; and(d)the person engaged in welding boiler or boiler components hold welders certificate granted by the competent authority under sub-section (4) of section 6.
