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State of Odisha - Section

Section 24 in The Orissa Boilers Rules, 1970

24. Procedure on transfer of a boiler.

- Whenever a boiler is transferred from another State to Orissa, the owner shall under Clause (b) of Section 6 apply to the Chief Inspector for the registration of the transfer. The Chief Inspector shall then obtain the registration book and memorandum of Inspection book of the boiler from the State from which the boiler was transferred. No fee shall be charged for recording transfer. The boiler cannot be used before the transfer is recorded.