Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 21 in The M.P. Boiler Attendants' Rules, 1958

21. Classes of certificate and capabilities of holders thereof.

- Except as otherwise provided in these rules, certificates of competency granted thereunder shall be of two classes. The certificate of the first class shall qualify the holder thereof to be in charge of-
(a)a single boiler of any type or capacity; or
(b)two or more boilers in a battery; or
(c)so many separate individual boilers belonging to the same owner, the total heating surface of which does not exceed 7500 sq. ft. and situated within a radius of 75 ft. in the same premises :
Provided that when more than one boiler is in charge of one first class Boiler Attendant he shall be assisted by the number of second class Boiler Attendants or Firemen, considered necessary by the Chief Inspector.A certificate of second class shall qualify the holder thereof, to be in charge of a single boiler of any kind, the heating surface of which does not exceed 1500 sq. ft. A second class Boiler Attendant may, however, attend to a battery of boilers not consisting of more than three connected boilers and not exceeding 1500 sq. ft. in aggregate of total heating surface) :Provided he is assisted by the number of firemen considered necessary by the Chief Inspector of Boilers.