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State of Odisha - Section

Section 25 in Orissa Economiser Inspection Administrative Rules, 1952

25.

An extra fees may be levied for re-inspection in any case where the inspection of an economiser is begun but owing to the fault or neglect of the person in charge is not completed within a period of six months from the date of commencement of inspection provided that no extra fee shall be levied except with the sanction of the Chief Inspector.