Section 14(1) in The Boilers Act, 1991 (1934 A. D.)
(1)On any date fixed under this Act for the examination of a boiler, the owner thereof, shall be bound-(a)to afford to the Inspector all reasonable facilities for the examination and all such information as may reasonably be required of him ;(b)to have the boiler properly prepared and ready for examination in the prescribed manner ; and(c)in the case of an application for the registration of a boiler, to provide such drawings, specifications, certificates and other particulars as may be prescribed.
