(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 strictly in 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as required under Section 7;(b)when the certificate granted under this Act is about to expire or when it has been revoked or withdrawn under Section 11 and the owner desires that it shall be renewed under Section 8;(c)an inspection at any time for the purpose of ascertaining if the boiler is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 the rules framed thereunder.(3)Search for unregistered boilers - It shall be the duty of an Inspector of 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 regulations or rules under the Act.(4)Inspector to advise owners - At the time of inspection, Inspectors may advise the owner and the person in charge of the boiler 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 countersignature after each Inspection;(b)receive applications for registration or inspection under Section 7 or Section 8 in Form B-1;(c)enquire into accidents of boilers, steam pipes or connected fitting 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 Sub-section (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 recommendation to the Deputy Chief Inspector of Chief Inspector of Boilers,(f)received report of accidents under Section 18 and forward the same with his recommendation to the Deputy Chief Inspector or Chief Inspector of Boilers.(g)Submission of declaration by the Inspector - When an inspection under the Act is completed, the Inspector shall prepare a declaration in Form B-2 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 ;(h)submit tour diary to the Chief Inspector showing places visited, boiler registered and inspected, variation from programme and any other important particulars;(i)keep a diary for monthly submission to Chief Inspector in respect of all boilers examined or inspected ;(j)when an inspection under the Act is completed, the Inspector shall prepare a declaration in Form B-2 appended to these rules in column 8 in which the limit of working pressure shall be clearly noted and shall forward the same with application to the Deputy Chief Inspector or Chief Inspector.
