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State of Odisha - Section

Section 48 in The Orissa Boilers Rules, 1970

48.

The existing Orissa Boiler Rules, 1937 shall cease to operate on the promulgation of this rule.Form 'A'
Registry No. Types of boiler Boiler rating Name of manufacturer Year and place of construction Date of Registration Name of owner Place where in use Remarks (Transfer, etc.)
1 2 3 4 5 6 7 8 9
In Part II of the Register, Column I should contain the registry numbers and letters.
Issued by the Inspector of Boilers............ Registered No................
  Certificate No.............. Year
Form B-1Application for the registration/inspection of Boilers and Steam pipes under the Indian Boilers Act, 1923 (Act V of 1923)Division I
Registered number of boiler Name of owner or agent Where situated Date of inspection desirable Description of boiler and age
1 2 3 4 5
I hereby submit application to the Inspector of Boilers for inspection and the grant of a certificate or the boiler above named, together with the treasury receipt in original obtained on payment of the prescribed fee specified below/crossed cheque covering fees etc., in favour of Chief Inspector of Boilers, Orissa.Dated at............this...........day of...........20...........Owner or AgentDivision III certify that the following fees and expenses are payable-
Boiler number Boiler rating Fees Extra fees for Sunday and holiday inspection andother expenses Total
1 2 3 4 5
         
N.B. - This form with Division I, duly filled in together with the crossed cheque of the treasury receipt in original obtained on payment of the prescribed fees and expenses specified above may be forwarded to the office of the Chief Inspector of Boilers, Orissa, Inspector of Boilers in order that the necessary inspection may be made.Dated at...........this................ day of...............20..........Chief/Inspector of BoilersDivision IIIThis is to certify that Rupees ....................paise..............have been deposited in............treasury as per receipt No..........dated..............19............on account of the inspection of the boiler above-named.Dated at...........this.............day of...........20..........Office of the Chief Inspector ofBoilers/Inspector of Boilers-Form B-2Declaration of Inspector
Registered number of boiler Description and material when and where made Repair and alteration since last inspection Purpose of which used Boiler rating
1 2 3 4 5
         
Date of last hydraulic test and pressure applied Date of inspection Limit of working pressure of boiler in pounds persquare inch Date of last hydraulic test of steam pipe Remarks
6 7 8 9 10
         
I hereby declare viz., -
(1)that the above-named boiler was duly inspected by me on the............... 19.........and found to be in accordance with the rules and requirements of the Indian Boilers Act, 1923 (Act V of 1923).
(2)that the boiler with attached steam pipes is in charge of a..............and is not so exposed as to be dangerous.
(3)that the said boiler will, in my judgement, be safe for a period of months, at a working pressure, which is on no account to exceed the pressure stated in Col. 8 of this form.Dated at............ this.............day of...........20..............Inspector of BoilersForm 'C'Notice of examination of Boilers under Sections 7 and 8No..................................... of 20............Office of the Inspector of Boilers, OrissaDated..............20.......In reply to your application dated............you are hereby informed that boiler Registry No ............. at the above-named premises will be thoroughly examined/hydraulically tested by the Government Inspector on the............To enable the examination to be made, you are bound-
(a)to afford to the Inspector all reasonable facilities for the examination and all such information as may reasonably be required of you;
(b)to have the boiler properly prepared and ready for examination in the prescribed manner ; and
(c)in the case of an application for the registration of a boiler, to provide such drawings, specifications, certificates and other particulars as may be prescribed.
Voucher No............ in acknowledgement of original treasury chalan No............ for Rs............ /accompaniesInspector of Boiler, Orissa(See reverse for preparation required)(Reverse of Form 'C')Preparation for examination(See Part II, Chapter I of the Regulations)
(A)Preparation for Thorough Inspection
At every inspection of boiler for the grant or renewal of a certificate, the boiler shall be empty and thoroughly clean in all its parts. All doors of manholes, handholes and right holes and cleaning plug and all caps in the header and mud-drumps of water-tube boilers, all tire bars, heaters, front plates, bridge plates, fire bridges, brick arch, oil fuel bourners and mechanical stroker fittings shall be removed. All valves and cocks comprising the boiler mountings shall be opened up and taken apart and the value and cocks grounds when necessary, before the inspector's visit.Provision shall be made for the removal of lagging or brick work on other concealing part and for the drilling of plates. If required by the Inspector and for verifying the pressure gauge and safety valve dimensions and weights. All smoke tubes, exterior or water-tubes, smoke boxes and external flues must be swept clean.Provision shall be made for the effective disconnection of all steam and hot water communication with any other boilers under steam, as proscribed in Part III of the Regulations. This shall be effected either by the removal of length of pipe from the steam and feed piping or by the insertion of substantial blank flanges, Where blank flanges are employed. They shall be inserted between the flange of the chest and pipe attached to it. No blank flange shall be inserted between a safety valve chest and the boiler.
(B)Preparation of Hydraulic Test
The chest of all mountings subject to steam pressure, shall be in place and shot tight or blank flanged. The safety valves shall either be jammed down or removed and the chest-opening blank flanges. The attachment* for the Inspector pressure gauge shall be in order. All doors shall be property jointed and tightened up. The boiler shall be completely filled with water, care being taken to allow all air to escape and if possible, a preliminary test not exceeding the working pressure of the boiler shall be taken before the Inspector's visit to test, the tightness of the joints. When a boiler is hydraulically tested for the first time it shall be entirely cleared of lagging or brick work ; at subsequent test the lagging or brick work or portions thereof, shall be removed if required by the Inspector.Preparation Now Required (A) (B).....................................................................................Tapped ¾ white worth bolt and nut thread.Note - The last certificate for the boiler shall be shown to the Inspector.Form DReport into the investigation of the accident to Boiler No...ToThe Chief Inspector of BoilersSir,In accordance with the instructions, I have hold a preliminary enquiry into the accident and the circumstances attending to it to boiler No............and now make the following report