- The Deputy Chief Inspector or Chief Inspector shall maintain a register of registered boilers in serial order in Form 'A' in two parts. In Part I (boilers originally registered in the State), the registered number of a boiler shall be the one immediately following the last serial number in the register. Gap numbers due to boilers being broken up or transferred to another State shall not be filled up. In Part II (boilers originally registered in other State), entries shall be made as prescribed in Rule 16 (4) (a). The Inspector-in-charge of an office shall keep similar register for all boilers within his jurisdiction.
