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State of Odisha - Section

Section 13 in The Orissa Boilers Rules, 1970

13. Payment of Inspector's travelling expenses in certain cases.

- If the owner of a boiler requires an inspection at a time which would necessitate a special travel by an Inspector, he shall in addition to the registration or inspection fee, pay an additional sum as the Chief Inspector may determine to cover the conveyance and travelling allowance charges of the Inspector from his headquarters and for any attending staff accompanying him. The payment of such fees shall also be made in the manner as prescribed in Rule 3.