State of Punjab - Act
The Punjab Economiser Rules, 1958
PUNJAB
India
India
The Punjab Economiser Rules, 1958
Rule THE-PUNJAB-ECONOMISER-RULES-1958 of 1958
- Published on 13 October 1958
- Commenced on 13 October 1958
- [This is the version of this document from 13 October 1958.]
- [Note: The original publication document is not available and this content could not be verified.]
Chapter I
Preliminary
1. Short title.
- The rules may be called the Punjab Economiser Rules, 1958.1A. [ They shall apply to the territories which, immediately before the 1st November, 1956, were comprised in the States of Punjab and Patiala and East Punjab States Union.] [Inserted by Punjab Government Notification No. 5771-VII-DS-Lab.-60/507, dated 12.1.1961.]
2. Definitions.
- In these rules, unless the context otherwise requires, -"Act" means the Indian Boilers Act, 1923 (5 of 1923);"Regulations" means the Indian Boiler Regulations, 1950, made by the Central Boilers Board under section 28 of the Act;Chapter II
Fees and Registers
3. Payment of fees, etc.
- All fees payable under the Act or these rules shall be paid in Government Treasury under "Head XXXVI - Miscellaneous Departments - Provincial, Punjab."4. Registers.
Chapter III
Procedure for Registration
5. Receipt of applications.
- An application for registration under sub- section (1) of section 7 shall be made to the Inspector of the local area in which the economiser is situated and shall be accompanied by a receipt for the payment of the fee prescribed under the Regulations.6. Procedure on transfer of an economiser unit or part of a unit.
- When an economiser is transferred to the State from another State, the owner shall report the fact to the Chief Inspector of Boilers as soon as possible giving the registered number of the economiser and the name of the State from which it has been transferred.7. Entry of transferred economiser unit in register.
8. Note of transferred and dismantled economisers.
- Whenever an economiser or part of an economiser has been transferred to another State or broken up, the fact shall be noted in the Register. In the case of an economiser which has been condemned, the Registration Book and the Memorandum of Inspection Book shall contain an entry to the effect.9. Entries in certificates.
- In addition to the entries required to be made under regulation 530 in a certificate for an economiser, the Inspector shall state in the remarks column his requirements, if any, with regard to hydraulic test, removal of lagging brick work or other concealing part for the next inspection to enable the owner to have the same properly prepared at the time. He shall also state in the same place his requirements regarding the repair or renewal of any part that may be considered fit only for the period of the certificate. In the repairs column shall be entered the year of repair and description of the repair effect. Only important repairs shall be noted.10. Engraving of registry number.
- Paper slip of the proper size bearing the registry number allotted for the economiser shall be supplied by the Chief Inspector. The engraving of the registry number shall be made as prescribed in regulation 534.11. Issue of certificate and provincial order.
- In cases in which the Inspector is empowered to issue a certificate under section 8 without further reference, the certificate shall ordinarily be issued within 48 hours of the completion of the inspection where he proposes to issue a provisional order pending the issue or refusal of the certificates, the Inspector must satisfy himself that the economiser is fit to be worked at the maximum pressure and for the period entered in the provisional order. The fact of the issue of a provisional order, shall be reported immediately to the Chief Inspector.12. Forms of provisional orders and certificates.
13. Duplicate certificate.
- A duplicate of any certificate, granted under section 7 or section 8 which for the time being in force, shall be granted by the Chief Inspector on the application of the owner of the economiser if the Chief Inspector is satisfied that the duplicate is required for a bona fide purpose.14. Fees for issue of renewed certificate.
- The fees payable for the issue of a renewed certificate shall be calculated on the basis of the economiser rating as shown below :-| Rs. | |
| For an economiser rating not exceeding 500 | 40 |
| For an economiser rating exceeding 500 but not exceeding 1,000 | 50 |
| For an economiser rating exceeding 1,000 but not exceeding1,500 | 60 |
| For an economiser rating exceeding 1,500 but not exceeding2,000 | 70 |
| For an economiser rating exceeding 2,000 but not exceeding2,500 | 80 |
| For an economiser rating exceeding 2,500 but not exceeding3,000 | 90 |
| For an economiser rating exceeding 3,000 but not exceeding3,500 | 100 |
| For an economiser rating exceeding 3,500 but not exceeding4,000 | 110 |
| For an economiser rating exceeding 4,000 but not exceeding4,500 | 120 |
| For an economiser rating exceeding 4,500 but not exceeding5,000 | 130 |
| For an economiser rating exceeding 5,500 | 140 |
15. Special fee for inspection out of season
.- (1) For inspections carried out on application made before the date of expiry of a certificate, no travelling and halting charges of the Inspector and staff shall be leviable. In cases where the owner requires the inspection at any date prior to the expiry of a certificate, the Chief Inspector may, in addition to the inspection fee, charge the travelling and halting charges from the owner of the economiser. If an owner applies for inspection after the expiry of his certificate, he shall be liable to pay the travelling allowance and halting allowance of the Inspector at the discretion of the Chief Inspector.16. Refund of fees.
- Fees paid in excess and fees paid for an inspection which for any reason not due to any fault or omission on the part of the owner of the economiser, has not been made, shall be refunded or adjusted if applied for within one year from the date of payment.Chapter IV
Accidents
17. Investigation of accidents.
- On the receipt of a report of an accident to an economiser or fee-piple under section 18, the Inspector shall, with the least possible delay, proceed to the place to investigate the accident. If the report is received by the Chief Inspector, he shall forward it at once to the Inspector within whose jurisdiction the accidents had occurred, for necessary action.18. Procedure during inquiry.
- The Inspector at his enquiry shall make a careful examination of the damaged parts, and shall take such measurements and make such sketches for the purpose of his report, as he may deem necessary. He shall inquire into the circumstances attending the accident and note the time of its occurrence, its nature and extent the injury caused to persons and the damage done to property. The report shall be in Form CE and shall be sent forthwith to the Chief Inspector. If the Chief Inspector consider that the investigation has been sufficient, he shall record the facts in the register of accidents and enter a brief account of the accidents in the Registration Book, a copy being made in the Memorandum of Inspection Book. If, however, the accident is of a serious nature and in all cases in which an explosion has occurred, the Chief Inspector shall, after receipt of the Inspector's report, proceed to investigate the accident personally.19. Power to hold inquiry in writing.
- Inspectors are authorised to take the written statements of witnesses and all persons immediately concerned with the accident. In order to comply with the provisions of sub-section (2) of section 18, the Inspector shall present to the owner or person in charge of economiser a series of written questions on all points that are material to the inquiry.20. Use of economiser after accident.
- The Inspector shall decide whether the use of the economiser can be permitted at the same or at a lower pressure without repairs or pending the completion of any repairs or alterations that he may order. In no case shall be issue a provisional order or renewal certificate until his orders have been carried out.21. Reference in annual report.
- A brief account of all accidents, their causes and remedial measures taken shall be includes in the Chief Inspection Annual Report.22. Unreported accidents.
- If in the course of an inspection or at any other time the inspector discovers damage which comes within the definition of an accident, but which has not been reported, he shall report the facts at once to the Chief Inspector for such action as he deems fit.Chapter V
Appeals
23. Filing appeals.
- Every appeal shall be made in writing either in English or in the regional languages.24. Presentation of appeal.
- An appeal may be presented either personally or sent by registered post to the Chief Inspector.25. Form of appeal.
- A petition of appeal shall be accompanied by the original order, notice or report appealed against, or by a certified copy thereof, or where no such order, notice or report has been made in writing, by a clear statement of the facts appealed against, the grounds of appeal and section under which the appeal is made.26. Fixing date for hearing.
- On receipt of a petition of appeal, the Chief Inspector shall if the appeal is to be heard by himself, at once fix a date for hearing the appeal; and if it is to be heard by the appellate authority constituted by the State Government under section 20 obtain a date for the hearing of the appeal from that authority.27. Procedure before hearing.
- When the date for hearing has been fixed, the Chief Inspector shall at once issue a notice to the appellant stating the date for hearing and informing him that if he wishes to be heard in support of the appeal or to produce evidence, he must be present either in person or by authorised agent with his evidence on the date fixed. The notice shall be sent by registered post to such address as is entered in the petition of appeal.28. Presence of Inspectors.
29. Attendance of witness.
- The appellate authority shall have power to secure the attendance of witnesses and to make local inquiries and for this purpose shall exercise the powers of a Court under the provisions of the Code of Civil Procedure, 1908 (Act 5 of 1908).30. Ex parte decision.
- In any appeal, if the appellant is not present on the date fixed, the appeal may be decided in his absence.31. Constitution of appellate Authority.
32. Penal of Assessors.
- The State Government shall constitute a panel of assessors for the purposes of assisting the appellate authority in the hearing of appeal. Such assessors shall be fully qualified mechanical engineers.33. Remuneration of Assessors.
- An assessor when selected to assist the appellate authority shall be paid :-34. Attendance of Assessors.
- Where a date for an appeal before the appellate authority has been fixed, the Chief Inspector shall, under orders of such appellate authority, arrange for the attendance of at least two members of the panel of assessors to act as assessors.35. Costs in Appeals.
36. Penalty.
- Any contravention of these rules shall be punishable with fine which may extend to one hundred rupees.Form AEEconomiser Inspection DepartmentRegister of Economiser(Rules 4, 7 and 8)| Registry No. | Type of Economiser | Economiser rating | Name of manufacturer | Year and Place of construction | Date of resignation | Name of owner | Place where in use | Remarks (Transfer etc.) |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 |