Section 8(5) in The Boilers Act, 1991 (1934 A. D.)
(5)On the said date the Inspector shall examine the boiler in the prescribed manner, and if he is satisfied that the boiler and the steam-pipe or steam-pipes attached thereto are in good condition shall issue a renewed certificate authorising the use of the boiler for such period not exceeding twelve months and at a pressure not exceeding such maximum pressure as he thinks fit and as is in accordance with the rules made under this Act:-Provided that if the Inspector-(a)proposes to issue any certificate-(i)having validity for a less period than the period entered in the application, or(ii)increasing or reducing the maximum pressure at which the boiler may be used, or(b)proposes to order any structural alteration, addition or renewal to be made in or the boiler or any steam-pipe attached thereto, or(c)is of opinion that the boiler is not fit for use, the Inspector shall, within forty-eight hours of making the examination, inform the owner of the boiler in writing of his opinion and the reasons therefor, and shall forthwith report the case for orders to the Chief Inspector.
