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State of Uttar Pradesh - Section

Section 7 in The U.P. Boiler Rules, 1969

7. Fees for Inspection and test during construction.

- (i) Fees for inspection of boilers and parts thereof under construction shall be the same as prescribed in Regulation 395-A.
(ii)
(a)Cast Mountings and fittings. - A fee of Rs. 150.00 shall be charged for examination and certification of a single lot of mountings and fittings made from the same cast but the number of items in one such lot shall not be exceeding fifty.
(b)Fabricated Mountings and fittings. - A fee of Rs. 150.00 shall be charged for examination and certification of single lot of mountings and fittings not exceeding ten.
The manufacture, in addition, shall supply free of charge the labour and appliances which may be necessary for such mechanical tests as are required under the Regulation. Failing to find facilities for the prescribed test, the manufacturer shall bear the cost of carrying out such tests elsewhere.
(c)The charges for the examination of drawings only for mountings and fittings to be manufactured shall be Rs. 50.00 for each such drawing.
(iii)Fees for Inspection, examination, testing and certification of Boilers tubes and Scantlings under construction. - The inspection fee for boilers constructed in India shall be calculated on the following basis:
(a)at three times the registration fee for a boiler of riveted construction:
(b)at four times registration fee for a boiler of welded construction;
(iv)Fees for inspections of boiler scantling during construction shall be charged as under:
(a) Up to 0.929 squire metre (10 square feet) of out side surface ... Nil.
(b) above 0.929 square metre (10 square feet) of outside surface .... Half of the registration fee of the boiler for which the partis intended.
Fees for inspection of tubes shall be charged at Rs. 20.00 per metric ton or a fraction thereof.The manufacturer, in addition, shall supply free of charge the labour and appliances which may be necessary for such mechanical tests as may be carried out in his premises or those of the steel makers in accordance with the standards laid down in the Regulations. Failing to find facilities himself for the prescribed tests, the manufacturer shall bear the cost of carrying out these tests elsewhere.
(v)Fees for examination and certification of scantlings of boilers steam pipes, economisers and superheaters during fabrication at site. - The fees for such examination and certification for supervision required under clause (v) of Regulation 4 shall be equivalent to the fees required for the registration of the boiler.
The owners or erectors shall supply free of charge the labour and appliances which may be necessary for such tests as may be carried out in their premises in accordance with the standards laid down in the Regulations. Failing to find facilities themselves for the prescribed tests they shall bear the cost of carrying out these test elsewhere.
(vi)[ Fee for examination of plans of Boilers. - The fee for the scrutiny of plans under sub-regulation (a) of Regulation 393 shall be on the scale prescribed in Regulation 385, but when a plan which has been scrutinized an in respect of which alterations have been suggested is re-submitted for scrutiny, a separate fee at the rate of 10 per cent of the fee for the first scrutiny of the drawings shall be payable if the plan contains alterations other than those previously suggested.] [Substituted by Notification No. 2426/xxxvi-3-5 (B)-89, dated 14th July. 1992, published in U.P. Gazette extra), part v Section (kha), dated 14th July, 1992.]
(vii)Fees for examination of plans of steam pipes. - The fee required under sub-regulation (a) of Regulation 395 shall be at the rate of Rs. 5.00 per 30 metres (100 ft) of piping or part thereof inclusive of all fittings, excepting fittings like de-superheaters, steam receivers, feed heaters and separately fired superheaters. For any fittings like de-superheaters, steam receivers and separators, the fee shall be Rs. 50.00 for each such fittings.
(viii)Fees for examination of steam pipes for grant of certificates in Form III-A of the Regulations. - A fee equivalent to the registration fee of the boiler or boilers to which the steam pipes are to be fitted shall be charged for this purpose.
(ix)[ Fees for testing welders. For qualification or re-qualification and tests of operators engaged in repairing boilers by welding and welders engaged in welding of boilers ad steam-pipes under construction, erection and fabrication at site in accordance with the requirement of Chapter XIII of regulation, a fee of Rs. 50.00 for plate welding, Rs. 50.00 for pipe welding and Rs. 50.00 for tube welding shall be charged which should be accompanied by an application on Form 'E'. [Substituted by Notification No. 2426/xxxvi-3-5 (B)-9, dated 14th July, 1992 published in U.P. Gezette (Exra), Part iv, Section (kha), dated 14th July, 1992.]
The candidates or the organization that sends the candidates for tests shall bear all expenses connected with the materials, the finishing and testing of specimens.]
(x)[ Fees for the examination of steam receivers, separators etc. under construction for the grant of certificate in Form III-A of the regulations. - The examination fees to be charged in this case shall be as follows:- [Substituted by Notification No. 2426/xxxvi-3-5 (B)-9, dated 14th July, 1992 published in U.P. Gezette (Exra), Part iv, Section (kha), dated 14th July, 1992.]
      Rs. P.
(i) For a vessel up to 200 mm. (8") diameter.   150.00
(ii) For a vessel more than 200 mm. (8") diameter and up to400 mm. (16") diameter.   250.00
(iii) For a vessel over 400 mm. (16") diameter.   400.00
The manufacturer, in addition shall supply free of charge the labour and appliance which may be necessary for such mechanical tests as are required under the Regulations, failing to find facilities himself for the prescribed tests, the manufacturer shall bear the cost of carrying out these tests elsewhere.]
(xi)Other fees. - For any other matter which in the opinion of the State Government would involve time and labour as provided for in section 29 (f) but not prescribed in these rules, the fees shall be charged at the discretion of the State Government.