- The Inspector shall fix a date for the examination of the boiler as required under Sub-section (2) of Section 7 and send notice in Form 'C' of the date so fixed. He shall proceed to take action under Sub-section (3) of Section 7 on the date fixed and submit his report to the Chief Inspector as early as practicable.The Chief Inspector shall issue his orders under Sub-section (4) of Section 7 without delay.
