[(1)] Any person consider himself aggrieved by an original or appellate order of the Chief Inspector—(a)refusing to register a boiler or to grant or renew a certificate in respect of a boiler; or(b)refusing to grant a certificate having validity for the full period applied for; or(c)refusing to grant a certificate authorizing the use of a boiler at the maximum pressure desired; or(d)withdrawing or revoking a certificate or provisional order; or(e)reducing the amount of pressure specified in any certificate or the period for which such certificate has been granted; or(f)ordering any structural alteration, addition or renewal to be made in or to a boiler or steam-pipe or refusing sanction to the making of any structural alteration, addition or renewal in or to a boiler, may, within thirty days of the communication to him of such order, [prefer an appeal to the Central Government].[(2) Any person considering himself aggrieved by the refusal of an Inspecting Authority to grant a certificate of inspection of manufacture or erection, as the case may be, may, within thirty days from the date of communication of such refusal, prefer an appeal to the Central Government.(3)Every appeal under sub-section (1) shall be made in such manner as may be prescribed by the Central Government.(4)The procedure for disposing of an appeal shall be such as may be prescribed by the Central Government.][20A. Power of Central Government to revise order of appellate authority.—(1)Any person considering himself aggrieved by an order of the appellate authority refusing under section 20 to interfere with an order not to register a boiler or not to grant or renew a certificate in respect thereof on the ground that the boiler does not conform to the regulations made under this Act may, within two months of the communication to him of such order, make an application to the Central Government for a revision of that order on the ground that such boilers are in use in other countries.(2)Upon the receipt of such an application, the Central Government may, after calling for relevant records and other information from the appellate authority and considering the observations, if any, of that authority on the application and after obtaining such technical advice as the Central Government may consider necessary, pass such order in relation to the application, as the Central Government thinks fit; and, Where the revision is allowed, the order shall specify the terms and conditions on which any variations from the regulations made under this Act are to be dealt with during the examination of the boiler.][21. Finality of orders.—[An order of the Central Government under sections 20 and 20A,] or of the chief Inspector, or of a Deputy Chief Inspector, or of an Inspector, shall be final and shall not be called in question in any court.]
