- In these rules, unless the context otherwise requires,-(a)"Act" means the Indian Boilers Act, 1923 (No. V of 1923);(b)"Chief Inspector", "Deputy Chief Inspector", "Inspectors", "Inspecting Authority", "Inspecting Officer", "Owners", "competent authority", and "prescribed" shall have the respecting meanings as assigned to them in the Act and the regulations;(c)"Government" means the Government of Madhya Pradesh;(d)"Regulation" means regulation framed by the Central Boilers Board under Section 28 of the Act;(e)"Section" means a Section of the Act.
