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State of Uttar Pradesh - Section

Section 14 in The U.P. Boiler Rules, 1969

14. Refund of fees.

- Fees paid in excess and fees paid for inspections which for any reason and due to any fault or omission of the owners or persons incharge of boilers have not been made shall be refunded by the Chief Inspector or adjusted against the fees for the inspection of any other boiler or boilers of the same owner or owners, if the refund is applied for within one year of the date of payment.