Section 36 in The U.P. Economizer Rules, 1959

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State of Uttar Pradesh - Section

Section 36 in The U.P. Economizer Rules, 1959

36. Penalty.

- Any contravention of these rules shall be punishable with fine which may extend to one hundred rupees.Form AEEconomizer Inspection DepartmentRegistration Of Economizers(Rules 4 and 8)

1	2	3	4	5	6	7	8	9
Registry No.	Type of Economiser	Economiser relating	Name of Manufacturer	Year and place of construction	Date of registration	Name of owner	Place where in use	Remarks (transfers, etc.)
(Obverse)

Form BEIndian Boilers Act, 1923 (Act V of 1923)Notice For Examination of Economizers Under Sections 7 and 8No....................................of 19Boilers InspectorateDated..................the....................19To,..............................................................................................................................................................................Gentlemen/SirIn reply to your application, dated.........................you are hereby informed that Economizer Registry No. ............................ at the abovenamed premises will be Thoroughly examined. --------------------------................................ by the Government Inspector on the .............................................. Hydraulically tested to enable the examination to be made, you are bound-

(a)to afford to the Inspector all reasonable facilities for the examination and all such information as may reasonably be required for you;

(b)to have the economizer properly prepared and ready for examination in the prescribed manner; and

(c)in the case of an application for the registration of an economizer to provide such drawings specifications, certificate and other particulars as may be prescribed.

Voucher no.......................in acknowledgment of Bank/Treasury Receipt No................................for Rs...........................accompanies.Yours faithfully,Inspector of Boilers..........State.(See Reverse for preparation required).

(Reverse)Preparation for examination

(a)Preparation for Inspection

At each inspection the economiser shall be emptied and thoroughly cleaned internally and externally in the flues, except in the case of a welded tube economizer directly connected to the boiler drum where internal cleaning is not practicable. All mountings shall be opened up and caps removed to permit adequate inspection.Provisions, shall, if required by the Inspector, be made for the removal of casting or brickwork or either concealing part and for drilling of headers and tubes and for verifying the pressure gauge and relief valve dimensons and weights. All tubes headers and flues ways shall be swept clean.Proper provisions shall be made to isolate the economizer on the gas side as well as on the water connections of the boiler and from any other working economizer.

(b)Preparation/or Hydraulic Test

The chest of all mountings subject to water pressure shall be in place and shut tight or blank flanged. The relief value shall either be secured or removed and the chest opening blank flanged. The [attachment] [Tapped ¾' Witworth bolt and nut thread.] for the Inspector's pressure gauge and the [nipple] [Tapped 7/8' Witworth bolt and nut threat.] for connecting the Inspector's test pump hose shall be in order. All caps shall be properly fitted and tightened up. The economiser shall be completely filled with water, care being taken to allow all air to escape and if possible a preliminary test not exceeding the working pressure of the economiser shall be taken before the Inspector's visit to test the tightness of the joints. When an economiser is hydraulically tested for the first time, it shall be offered entirely bare, at subsequent test, lagging or brick work, or portions thereof, shall be removed if required by the Inspector.Note. - The last certificate for the economizer should be shown to the Inspector.Preparation now required (a) and (b)Form CEUttar Pradesh Economizers Inspection Department(Rules 5 and 8)T.R. FILED[No...............................dated.........................19] [These entries will be made by Boiler Inspector's Office.][Economiser Registered on Certificate No...................................19] [Only one economiser should be put down in each application form.].Application for the registration - Inspection or transfer of an economiser[Under Act V of 1923 (Indian Boilers Act)].Dispensioned drawing and certificates of test vide Regulation 501 should be sent along with an application for the registration of an economiser:

Economiser				Treasury receipt
	Treasury receipt______________				Economiser_____________

Registry No. engraved on Economiser	Description,	Economiser rating (see reverse)	Name of owner or company	Where situate nearest convenient railway stationand its distance	Date desired for inspection and period for whichcertificate is required	Description of work carried on	Name of treasury	No. and date of receipt	Amount deposited	Remarks
Date of expiry

In the case of a transfer required for an economiser imported into the State, the following particulars are to be given in addition to the above:

(i)Name and full address of persons or firm from........................................ whom the economiser has been purchased..............................................

(ii)Name and full address of owner to whom............................................... last certificate was granted.

(iii)The certificate or provisional order now in............................................. force under which the economiser was................................................. being worked.

I hereby apply to the Chief Inspector of Boilers, Uttar Pradesh, Kanpur, for the Registration/Inspection/Transfers (cross out which does not apply) and the grant of a certificate for the economiser abovenamed for which the requisite fee has been credited into the Government treasury, and receipt enclosed herewith.Dated of.............................................................................................Signature of Owner or Agent.The...............................date of.......................19

(Reserve)Fees for the registration and inspection of Economisers are calculated on the basis of Economiser Rating as prescribed in Regulation No.533 of the Indian Boiler Regulations, 1950 and rule 18 (b) of the U.P. Economisers Rules, 1956, made under the Indian Boilers Act, 1923.

Economiser rating is the number of square feet of heating surface of the Economiser.Fee for registration and inspection. These shall be calculated on the basis of Economiser rating as shown below:

	Inspection	Regn.
For Economiser rating not exceeding 500	40	50
For Economiser rating exceeding 500 but not exceeding 1,000	50	60
For Economiser rating exceeding 1,000 but not exceeding 1,500	60	70
For Economiser rating exceeding 1,500 but not exceeding 2,000	70	80
For Economiser rating exceeding 2,000 but not exceeding 2,500	80	90
For Economiser rating exceeding 2,500 but not exceeding 3,000	90	100
For Economiser rating exceeding 3,000 but not exceeding 3,500	100	110
For Economiser rating exceeding 3,500 but not exceeding 4,000	110	120
For Economiser rating exceeding 4,000 but not exceeding 4,500	120	130
For Economiser rating exceeding 4,500 but not exceeding 5,000	130	140
For Economiser rating exceeding 5,000	140	150

Form DEReport into the investigation of the Accident to Economiser No.ToThe Chief Inspector of BoilersSir,In accordance with instructions, I have held a preliminary inquiry into the accident and the circumstances attending it, to Economiser no...........................and now make the following report:

(1)	Date and place of accident	.......................................
(2)	Date of investigation	.......................................
(3)	Name and address of owners	.......................................
(4)	Persons killed or injured	.......................................
(5)	Name of makers of Economiser or Steam Pipe	.......................................
(6)	Age of Economizer or Steam Pipe	........................................
(7)	Particulars of previous repairs with dates	........................................
(8)	The Economizer was last inspected on by	........................................
(9)	Nature of accident	........................................
(10)	Cause of accident	........................................
(11)	General remarks	.........................................
	Dated .....................	Inspector of Boilers

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State of Uttar Pradesh - Section

Section 36 in The U.P. Economizer Rules, 1959

36. Penalty.