Section 18(5)(e) in The Orissa Boilers Rules, 1970

[Cites 0, Cited by 0] [Section 18(5)] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(5)(e) in The Orissa Boilers Rules, 1970

(e)submit for the orders of the Deputy Chief Inspector or Chief Inspector-

(i)the memorandum of inspection books of all boilers proposed for registration under Section 7,

(ii)proposals for increasing or reducing the pressure of a boiler after inspection under Clause (a) (ii) of the second proviso to Sub-section (5) of Section 8,

(iii)proposals for necessary repairs, structural alterations or renewals to a boiler after inspection under Clause (b) of the second proviso to Sub-section (5) of Section 8,

(iv)proposals for refusing to renew a certificate under Section 8 and proposals for revoking or withdrawing a certificate or provisional order under Section 11,

(v)report when boilers have not been properly prepared for inspection under Section 14,

(vi)proposal for prosecutions under the Act; and forward the same with his recommendation to the Deputy Chief Inspector of Chief Inspector of Boilers,

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 18(5)(e) in The Orissa Boilers Rules, 1970