Section 10 in Instructions for The Administration of The Indian Boilers Act, 1923
10. Necessity of avoiding delay.
It is essential that no delay should occur in registration. The Inspector shall fix a date for the examination of the boiler as required under sub-section (2) of section 7 and proceed to take action under sub-section (3) of section 7 on the date so fixed and submit his report to the Chief Inspector as early as practicable.The Chief Inspector shall issue orders under sub-section (4) of section 7 without delay.III - Instructions for Inspection of Boilers
