Section 7 in The M.P. Boiler Operation Engineers' Rules, 1968
7. Limits of daily period of attendance, reliefs and sphere of action.
(1)A person in charge of a boiler shall be deemed to be in direct and immediate charge of a boiler shall be deemed to be in direct and immediate charge of the same when he is within 46 meters of such a boiler.(2)An operation Engineer of a boiler or boilers for which a certificate of proficiency is required may be relieved of charge by a person holding a first class certificate of competency as an attendant under the Madhya Pradesh Boiler Attendant's Rules, 1958, in any one day for not more than two periods, the total of which does not exceed two hours.(3)The holder of first class certificate of competency as an attendant may also with the consent in writing of the Chief Inspector, relieve a person holding a certificate of proficiency as an Operation Engineer for a period which may extend to ten consecutive days which in special circumstances the Chief Inspector may extend to any length of time not exceeding thirty days at a time.Notwithstanding anything hereinbefore contained, the Chief Inspector of Boilers, may at his direction, permit a Boiler Operation Engineer, holding a certificate of proficiency under these rules, to be incharge of batteries of boilers, as he deems fit, and further may permit a Boiler Operation Engineer freedom of movement to such a distance from any boiler battery, on such conditions as he may consider necessary.
