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State of Bihar - Section

Section 6 in Bihar Boilers Attendants' Rules, 1948

6. Limits of daily period of attendance, reliefs allowed and sphere of action.

(a)An attendant in charge of a boiler for which a certificate of competency of the first class is required may be relieved of charge in anyone day for not more than two periods, which when combined do not exceed two hours in duration by a person holding a certificate of competency of the second class.
(b)In special cases, the holder of a first class certificate may, with the consent in writing of the Chief Inspector, be relieved by a person holding a certificate of the second class for a period which may extend to seven consecutive days.
(c)A person in charge of a boiler shall be held to be in direct and immediate attendance and charge of the same when he is within 150 feet of such boiler.