Section 3(2) in Punjab Boiler Operation Engineers' Rules, 2001
(2)The owner of a single boiler or two or more boilers connected in a battery or of so many separate individual boilers installed in a premises other than the power station within a radius of fifty metres having a total heating surface exceeding seven hundred square metres in any of the cases, shall not use the same or permit the same to be used unless the boiler or boilers, as the case may be, is or are placed in direct charge of a Second Class Boiler Operation Engineer as specified in clause (2) of rule 4 in addition to such number of Boiler Attendants as may be specified in writing by the Chief Inspector in this behalf :Provided that the Chief Inspector may, in the interest of power generation and industrial development, permit any boiler to remain under the charge of a person, who does not possess a certificate of proficiency as a Boiler Operation Engineer but possesses the requisite qualifications and experience as specified in rule 33, for a period not exceeding three months :Provided further, that nothing in these rules shall debar a person holding a certificate of competency granted under the Punjab Boiler Rules, 1926 from remaining in attendance and in charge of a boiler or boilers, as the case may be, to the extent of his qualifications indicated in such certificate.
