(a)Whenever an economiser or part of an economiser has been transferred to another State or broken up, the fact shall be noted in the register. In the case of an economiser which has been condemned the Registration book and the Memorandum of Inspection Book shall contain an entry to that effect.(b)When a registered economiser is transferred from one place to another in the State or when there is a change of its ownership or when an economiser or its part is broken up, the present as well as the previous owners shall within seven days thereof deliver a written notice giving full details thereof to the Chief Inspector of Boilers.Chapter - III Administrative instruction for InspectionInspection
