(1)Whoever removes, alters, defaces, renders invisible or otherwise tampers with the register number marked on a boiler in accordance with the provisions of this Act, shall be punishable with fine which may extend to five hundred rupees.(2)Whoever fraudulently marks upon a boiler, a register number which has not been allotted to it under this Act, shall be punishable with imprisonment which may extend to two years, or with fine or with both.
