(1)On any date fixed under this Act for the examination of a boiler or boiler components, or both, the owner thereof shall be bound,—(a)to afford to the competent person all reasonable facilities for the examination and all such information as may reasonably be required of him;(b)to have the boiler or boiler components, or both, properly prepared and ready for examination in the such manner as may be specified by regulations; and(c)in case of an application for the registration of a boiler under sub-section (1) of section 12, to provide to the competent person such drawing, specification, certificate and other particulars as may be specified by regulations.(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.
