State of Uttar Pradesh - Act
The U.P. Economizer Rules, 1959
UTTAR PRADESH
India
India
The U.P. Economizer Rules, 1959
Rule THE-U-P-ECONOMIZER-RULES-1959 of 1959
- Published on 1 January 1959
- Commenced on 1 January 1959
- [This is the version of this document from 1 January 1959.]
- [Note: The original publication document is not available and this content could not be verified.]
Chapter I
Preliminary
1. Short title.
- These rules may be called the U.P. Economizer Rules, 1959, and shall come into force with effect from the date of publication in the U.P.Gazette.2. Definitions.
- In these rules unless the context otherwise requires,-3. Payment of fees, etc.
- All fees payable under these rules or under the Act by (1) the private payer, and (2) on behalf of the Government up to rupees one hundred, shall be deposited in the Government treasury or the State Bank of India, under the head "XXXVI-Miscellaneous Departments Miscellaneous-Provincial Fee for inspection of Steam Economizers".Fees above rupees one hundred for Government Economizer shall be adjusted by book debit. Application under sections 7 and 8 of the Act, to which the treasury or bank receipt for payment is affixed and for which payment will be made by book adjustment, shall be deemed to be accompanied by the prescribed fee.Note. - Applications for the registration or inspection of Economizers should be sent on Form CE to the Chief Inspector of Boilers.Uttar Pradesh, Kanpur, accompanied with a treasury or Bank receipt for the amount of the prescribed fee. Form CE can be obtained from the Superintendent, Printing and Stationery, Uttar Pradesh, Allahabad on pre-payment. Fees of over rupees one hundred for Government Economizers shall be adjusted by book transfer and the fact should be endorsed on applications.4. Registers.
Chapter II
Procedure for Registration
5. Receipt of applications.
- An application for registration under sub-section (1) of section 7 shall be made to the Inspector of the local area in which the economizer is situated and shall be accompanied by a receipt of the fee prescribed under the Regulation.6. Procedure on transfer of an economizer unit or part of unit.
- When an economizer is transferred from another State into the State of Uttar Pradesh the owner shall apply in Form CE under clause (b) of the transfer; the economizer shall not be used until registration has been effected. No fee shall be charged for recording such transfer.7. Entry of transferred economizer unit in Register.
8. Note of transferred and dismantled economizers.
- Whenever an economizers or part of an economizer has been transferred to another State or broken up, the fact shall be noted in the register. In the case of an economizer which has been condemned, the Registration Book and the Memorandum of Inspection Book shall contain an entry to that effect.9. Entries in Certificates.
- In addition to the entries requires to be made under Regulation 503 in a certificate for an economizer, the Inspector shall state in the remarks column his requirements, if any, with regard to hydraulic test, removal of lagging brickwork or other concealing parts for the next inspection to enable the owner to have the same properly prepared at that time. He shall also state in the same place his requirements regarding the repair or renewal of any part that may be considered fit only for the period of the certificate.In the repairs column shall be entered the year of repair and description of repair affected. Only important repairs shall be noted.10. Engraving or registry number.
- Paper slips of the proper size bearing the registry number allotted for the economizer shall be supplied by the Chief Inspector. The engraving of the registry number shall be made as prescribed in Regulation No. 534.11. Issue of Certificate and Provisional Order.
- In cases in which the Inspector is empowered to issue a certificate under section 8 without further reference, the certificate shall ordinarily be issued within 48 hours of the completion of the inspection. Where he proposes to issues a provisional order pending the issue or refusal to issue certificate, the Inspector must satisfy himself that the economizer is fit to be worked at the maximum pressure and for the period entered in the provisional order. The fact of the issue of a provisional order must be reported immediately to the Chief Inspector.12. Forms of Provisional order and Certificates.
- Provisional orders and certificates are prescribed in Forms X and XI respectively of the Regulations.The period specified in any provisional order or certificate shall begin on the day on which the thorough inspection or hydraulic test is completed. Where a certificate supersedes a provisional order during the period of its currency, the period of the certificate shall be retrospective and shall be deemed to be beginning on the date on which the period of the provisional order began.13. Duplicate Certificate.
- A duplicate of any certificate granted under section 7 or section 8, which for the time being is in force shall be granted by the Chief Inspector on the application of the owner of the economizer if the Chief Inspector is satisfied that the duplicate is required for a bona fide purpose.14. [ Fees for Inspection. [Substituted by Notification No. 2512/XXXVI - 3-1(B)-89, dated 18th August, 1992, published in U.P. Gazette (Extra.), Part 4, Section (kha), dated 18th August, 1992.]
- Fees for inspection shall be calculated on the basis of economiser rating as shown below-| Rs. P. | |
| For Economiser rating not exceeding 50 square metres | 100.00 |
| For Economiser rating exceeding 50 square metres but notexceeding 100 square metres. | 120.00 |
| For Economiser rating exceeding 100 square metres but notexceeding 150 square metres. | 140.00 |
| For Economiser rating exceeding 150 square metres but notexceeding 200 square metres. | 160.00 |
| For Economiser rating exceeding -200 square metres but notexceeding 250 square metres. | 180.00 |
| For Economiser rating exceeding 250 square metres but notexceeding 300 square metres. | 190.00 |
| For Economiser rating exceeding 300 square metres but notexceeding 350 square metres. | 200.00 |
| For Economiser rating exceeding 350 square metres but notexceeding 400 square metres. | 220.00 |
| For Economiser rating exceeding 400 square metres but notexceeding 450 square metres. | 240.00 |
| For Economiser rating exceeding 450 square metres but notexceeding 500 square metres. | 260.00 |
| For Economiser rating exceeding 500 square metres but notexceeding 600 square metres. | 280.00 |
| For Economiser rating exceeding 600 square metres but notexceeding 700 square metres. | 300.00 |
| For Economiser rating exceeding 700 square metres but notexceeding 800 square metres. | 320.00 |
| For Economiser rating exceeding 800 square metres but notexceeding 900 square metres. | 340.00 |
| For Economiser rating exceeding 900 square metres but notexceeding 1000 square metres. | 360.00 |
15. [ Fee for inspection out of tour month. [Substituted by Notification No. 2512/XXXVI - 3-1(B)-89, dated 18th August, 1992, published in U.P. Gazelle, (Extra), Part 4, Section (kha), dated 18th August, 1992.]
- Fees payable for inspection made by an Inspector otherwise than on tour shall be the amount as mentioned in Rule 14 with halting charges at the rate of Rs. 50.00 per day plus travelling expenses which will vary according to the distance from Kanpur to the nearest railway station of the Economiser site and will be as under:]Kilometres from Kanpur| Rs. P. | |
| 1 to 100 Km. | 100.00 |
| Any additional 50 Km. or a part thereof. | 50.00 |
| Months | Districts in which the tour to be observed |
| January | Lucknow, Sonebhadra and Kanpur Nagar. |
| February | Sultanpur, Pratapgarh, Unnao, Mirzapur, Rae Bareli, KanpurDehat and Kanpur Nagar. |
| March | Jhansi, Hamirpur, Jalaun, Ghazipur, Lalitpur and KanpurNagar. |
| April | Varanasi, Azamgarh, Faizabad, Farrukhabad, Mathura, Mau andKanpur Nagar. |
| May | Etawah, Fatehpur, Jaunpur, Moradabad and Kanpur Nagar. |
| June | Gonda, Bahraich, Basti, Bijnore, Budaun, Aligarh, SiddharthNagar and Kanpur Nagar. |
| July | Saharanpur, Bara Banki, Meerut, Hardoi, Sitapur, Ghaziabad,Haridwar and Kanpur Nagar. |
| August | Bulandshahr, Etah, Agra, Rampur, Shahjahanpur, Firozabad andKanpur Nagar. |
| September | Gorakhpur, Deoria, Ballia, Mahrajganj, Mainpuri and KanpurNagar. |
| October | Banda, Bareilly, Pilibhit, Lakhimpur Kheri, Muzaffarnagar andKanpur Nagar. |
| November | Allahabad, Naini Tal, Almora, Pithoragarh and Kanpur Nagar. |
| December | Dehra Dun, Garhwal, Tehri-Garhwal, Chamoli, Uttar Kashi andKanpur Nagar. |
15A. Fee for copy of Registration Book.
- Fee for a copy of registration book containing only particulars and dimensions of the economisers shall be Rs. 25.00 while issuing copies of registration books copies of official inspection notes shall not be furnished.15B. Fee for duplicate certificate.
- A duplicate certificate for a bona fide purposes may be issued to the owner of an economiser under the order of the Chief Inspector of Boilers on receipt of a fee of Rs. 10.00]16. Refund of fees.
- Fees paid in excess and fees paid for an inspection which for any reason not due to any fault or omission on the part of the owner of the economizer has not been made, shall be refunded or adjusted if applied for within one year from the date of payment.Chapter III
Accident
17. Investigation of accidents.
- On the receipt of a report of an accident to an economizer or feed-pipe under section 18, the Inspector shall with the least possible delay, proceed to the place to investigate the accident. If the report is received by the Chief Inspector he shall forward it at once to the Inspector within whose jurisdiction the accident had occurred for necessary action.18. Procedure during Inquiry.
- The Inspector at his inquiry shall make a careful examination of the damaged parts, and shall take such measurements and make such sketches for the purpose of his report, as he may deem necessary. He shall inquire into the circumstances attending the accident and note the time of its occurrence its nature and extents, the injury caused to persons and the damage done to the property. The report shall be in Form D-E and shall be sent forthwith to the Chief Inspector. If the Chief Inspector considers that the investigation has been sufficient he will record the facts in the Register of accidents and enter a brief account of the accident in the Registration Book, a copy being made in the Memorandum of Inspection Book. If, however, the accident is of a serious nature and in all cases in which an explosion occurred, the Chief Inspector shall, after receipt of the Inspector's report, proceed to investigate the accident personally.19. Power to hold inquiry in writing.
- Inpectors are authorized to take the written statements of witnesses and all persons immediately concerned with the accident. In order to comply with the provisions of sub-section (2) of Section 18, the Inspector shall present to the owner or person in charge of the economizer a series of written questions on all points that are material to the inquiry.20. Use of economizer after accident.
- The Inspector shall decide whether the use of the economizer can be permitted at the same or at a lower pressure without repairs or pending the completion of any repairs or alterations that he may order. In no case shall a provisional order or renewal certificate be issued until his orders have been carried out.21. Reference in Annual Report.
- A brief account of all accidents, their causes and remedial measures taken shall be included in the Chief Inspector's Annual Report.22. Unreported accidents.
- If in the course of an inspection or at any other time, the Inspector discovers damage which comes within the definition of an accident, but which has been reported he shall report the fact at once to the Chief Inspector for such action as he deems fit.Chapter IV
Appeal
23. Filing of appeals.
- Every appeal shall be made in writing either in English or in Hindi written in Devanagri script.24. Presentation of appeal.
- An appeal may be presented either personally or sent by registered post by the Chief Inspector.25. Form of appeal.
- A petition of appeal shall be accompanied by the original order, notice or report appealed against, or by a certified copy thereof or where no such order, notice or report has been made in writing, by a clear statement of the facts appealed against the grounds of appeal and section under which the appeal is made.26. Fixing date for hearing.
- On receipt of a petition of appeal, the Chief Inspector, shall, if the appeal is to be heard by himself at once fix a date for hearing the appeal and if it is so be heard by the appellate authority constituted by the State Government under section 20 obtain a date for the hearing of the appeal from that authority.27. Procedure before hearing.
- When the date for hearing has been fixed, the Chief Inspector shall at once issue a notice to the appellant stating the date for hearing and informing him that if he wishes to as heard in support of the appeal or to produce evidence he must be present either in person or by authorized agent with his evidence on the date fixed. The notice shall be sent by registered post to such address as is entered in the petition of appeal.28. Presence of Inspector.
29. Attendance of witnesses.
- The appellate authority shall have power to secure the attendance of witnesses and to make local inquiries and for this purpose shall exercise the powers of a court under the provisions of the Code of Civil Procedure, 1908 (Act V of 1908).30. Ex parte decision.
- In any appeal, if the appellant is not present on the date fixed the appeal may be decided in his absence.31. Constitution of Appellate Authority.
32. Panel of Assessors.
- The State Government shall constitute a panel of assessors for the purpose of assisting the appellate authority in the hearing of appeals. Such assessors shall be fully qualified Mechanical Engineers.33. Remuneration of assessors.
- An assessors when elected to assist the appellate authority shall be paid-34. Attendance of assessors.
- Where a date for an appeal before the appellate authority has been fixed the Chief Inspector shall under the orders of such appellate authority arrange for the attendance of at least two members of the panel of assessors to act as assessors.35. Costs in appeals.
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) | ||||||||
| 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 |
| 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 |
| (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 |