(1)Any person aggrieved by an order made under section 24 by the Chief Inspector—(a)refusing to register a boiler or to grant or renew a certificate in respect of a boiler;(b)refusing to grant a certificate having validity for the full period applied for;(c)refusing to grant a certificate authorising the use of a boiler at the maximum desired pressure;(d)withdrawing or revoking a certificate or provisional order;(e)reducing the amount of pressure indicated in any certificate or the period for which such certificate has been granted;(f)ordering any structural alteration, addition or renewal to be made in or to a boiler or steam-pipe; or(g)refusing sanction to the making of any structural alteration, addition or renewal to be made in or to a boiler or steam-pipe,
