- Any person who-(a)uses or permits to be used a boiler of which he is the owner and which has been transferred from one State to another without such transfer having been reported as required by section 6, or(b)being the owner of a boiler fails to cause the registered number allotted to the boiler under this Act to be marked on the boiler as required .by sub-section (6) of section 7, or(c)makes any structural alteration, addition or renewal in or to a boiler without first obtaining the sanction of the Chief Inspector when so required by section 12, or to a steam-pipe without first informing the Chief Inspector, when so required by section 13, or(d)fails to report an accident to a boiler or steam-pipe when so required by section 18, or(e)tampers with a safety valve of a boiler so as to render it in-operative at the maximum pressure at which the use of the boiler is authorised under this Act, shall be punishable with fine which may extend to five hundred rupees.
