- Application for registration of boiler shall be made in Form B-1 under Sub-section (1) of Section 7 either to the, Deputy Chief Inspector or Chief Inspector or Chief Inspector or Inspector of the local area in which the boiler is situated and shall be accompanied by a crossed cheque or treasury receipt for the prescribed fee. No application shall be accepted without the treasury receipt or crossed cheque. No boiler shall be registered if no measurement the fees is found to be deficient until the deficit has been paid. Excess payment, if any, shall be refunded after registration.
