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State of Rajasthan - Section

Section 48 in The Rajasthan Boilers Rules, 1954

48. Power to hold inquiry in writing.

- Inspectors are authorised to take the written statement of witnesses and all persons immediately concerned with the accident, in order to comply with the provisions of Section 18 (2), the inspector should present to the owner or person in charge of the boiler a series of written questions on all points that are material to the enquiry.