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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(1) in Bihar Boiler Operation Engineer's Rules, 1960

(1)A boiler shall be deemed to be in use for the purpose of these Rules when there is active fire in the furnance, firebox or fireplace for the purpose of heating the water in the boiler. A boiler shall be deemed to be not in use only when the fire is removed or effectively banked and all steam and water connections are closed.