(1)Chief Inspector shall keep in his office-(a)a register in Form AE of all economisers registered in the State;(b)the Registration Books and Memorandum of Inspection Books in respect of all economisers books in such register;(c)a Register of appeals;(d)a Register of accidents; and(e)a Register of fees received for registration and inspection fees received.(2)The register maintained under clause (a) of sub-rule (1) shall consist of two parts. In part 1 there shall be entered the economisers registered in the State and in part II shall be entered the economisers transferred from another State.
