18. Alteration and renewal of steam-pipe or boiler components.
(1)Where the owner of any boiler registered under this Act intends to make any structural alteration, addition or renewal in or to any steam-pipe or other boiler components attached to the boiler, he shall submit to the Chief Inspector a report in writing of his intention and send therewith such particulars of proposed alteration, addition or renewal, as may be specified by regulations.(2)Any structural alteration, addition or renewal shall be made by a person possessing a boiler repairer certificate under the supervision of the competent person.
