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State of Odisha - Section

Section 6 in The Orissa Boilers Rules, 1970

6.

Every application for inspection for the renewal of certificate under Sub-section (4) of Section 8 of the Act shall be made in Form B, No. 1 and such application shall be accompanied by a fee on the following scales :
[Forboilers rating not exceeding 10 sq. mts. ... Rs 600.00
For boilers rating exceeding 10 but not exceeding 30 sq. mts. ... Rs. 800.00
For boilers rating exceeding 30 but not exceeding 50 sq. mts. ... Rs. 900.00
For boilers rating exceeding 50 but not exceeding 70 sq. mts. ... Rs. 1,100.00
For boilers rating exceeding 70 but not exceeding 90 sq. mts. ... Rs. 1,300.00
For boilers rating exceeding 90 but not exceeding 110 sq. mts. ... Rs. 1,500.00
For boilers rating exceeding 110 but not exceeding 200 sq.mts. ... Rs. 1,700.00
For boilers rating exceeding 200 but not exceeding 400 sq.mts. ... Rs. 1,900.00
For boilers rating exceeding 400 but not exceeding 600 sq.mts. ... Rs. 2,200.00
For boilers rating exceeding 600 but not exceeding 800 sq.mts. ... Rs. 2,400.00
For boilers rating exceeding 800 but not exceeding 1,000 sq.mts. ... Rs. 2,700.00
For boilers rating exceeding 1,000 but not exceeding 1,200 sq.mts. ... Rs. 3,200.00
For boilers rating exceeding 1,200 but not exceeding 1,400 sq.mts. ... Rs. 3,600.00
For boilers rating exceeding 1,400 but not exceeding 1,600 sq.mts. ... Rs. 4,200.00
For boilers rating exceeding 1,600 but not exceeding 1,800 sq.mts. ... Rs. 4,500.00
For boilers rating exceeding 1,800 but not exceeding 2,000 sq.mts. ... Rs. 5,000.00
For boilers rating exceeding 2,000 but not exceeding 2,200 sq.mts. ... Rs, 5,400.00
For boilers rating exceeding 2,200 but not exceeding 2,400 sq.mts. ... Rs. 6,000.00
For boilers rating exceeding 2,400 but not exceeding 2,600 sq.mts. ... Rs. 6,300.00
For boilers rating exceeding 2,600 but not exceeding 2,800 sq.mts. ... Rs. 6,800.00
For boilers rating exceeding 2,800 but not exceeding 3,000 sq.mts. ... Rs. 7,200.00
For boilers rating above 3,000 sq. mts. for every 200 sq. mts.or part thereof an additional fee of Rs. 200.00 shall berealized.]
[Substituted vide O. G. E. No. 1830 dated 28.11.2003.]Provided that when any owner is willing to accept any renewed certificate for less than twelve months in order to approximate the date of annual inspection to the date on which other boilers in the locality are inspected, a certificate for such period less than twelve months as may be necessary for such approximation of dates may be granted at the reduced fee to be calculated at one-twelfth of the ordinary fee for one full month, portion of a month not being reckoned :Provided further that an additional fee equal to inspection fee may be charged for the inspection of a boiler on a Sunday or on other public holidays under the Negotiable Instruments Act, 1881, if such inspection is made at the request of the owner. The additional fee, so charged shall be paid in the manner specified in Rule 3. The Inspector who makes the inspection shall be entitled to an allowance equal to half the additional fees so charged, [subject to a maximum of two hundred rupees.] [Deleted vide O. G. E. No. 1830 dated 28.11.2003.]