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State of Uttar Pradesh - Section

Section 31 in The U.P. Boiler Rules, 1969

31. Use of boiler after accident.

- The Inspector shall decide whether the use of the boiler can be permitted at the same or at a lower pressure without repairs or pending the completion of any repairs or alterations that he may order. In no case shall be issue a provisional order or renew a certificate until his orders have been carried out.