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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2) in The Boilers Act, 2025

(2)If the owner fails, without reasonable cause, to comply with the provisions of sub-section (1), the competent person may refuse to make the examination and report the matter to the Chief Inspector who shall, unless sufficient cause to the contrary is shown, require the owner to file a fresh application for registration or renewal of certificate for use of boiler and may forbid him to use the boiler.