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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(9) in The M.P. Boilers Rules, 1969

(9)For the qualification or re-qualification tests of welders engaged in welding of boilers and steam pipes under construction, erection and fabrication or their repairs in accordance with the requirements of Chapter XIII or the Regulations. A fee-
(a)of Rs. 500/- shall be borne by the applicant/sponsor in addition the applicant/sponsor shall bear all other expenses like cost of materials and workshop and testing facilities as fixed by Competent Authority;
(b)of Rs. 100/- shall be charged for issue of duplicate certificate o welder.
(c)Fee for endorsement of welder certificate shall be Rs. 100/- to be borne by Applicant/Sponsor.]