Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Economiser Rules, 1959 CONTENTS CHAPTER 1 :- Preliminary 1. Short title and repeal 2. Definition 3. Payment of fees etc 4. Registers 5. Fees for Inspections at special times CHAPTER 2 :- Procedure for Registration 6. Applications 7. Procedure on transfer of economiser unit or part of unit 8. Entry of transferred economiser unit in register 9. Note of transferred and dismantled economiser CHAPTER 3 :- Administrative instructions for Inspection INSPECTION 10. Proposal for reduction of pressure 11. Entries in Memorandum of Inspection Books 12. Entries in certificates 13. Engraving of registry number 14. Notice for inspections 15. Issue of certificate and provisional order 16. Forms of provisional orders and certificates 17. Duplicate certificate 18. Registration and inspection fee 19. Fee to cover inspection and test 20. Extra fee for re-inspection 21. Special fee for Inspection out of season 22. Fee for copy of Registration Books 23. Duplicate certificate fees 24. Refund of fees CHAPTER 4 :- Accidents 25. Investigation of accidents 26. Procedure during inquiry 27. Power to hold inquiry in writing 28. Use of economiser after accident 29. Reference in Annual Report 30. Unreported accidents CHAPTER 5 :- Appeals 31. Filing of appeals 32. Presentation of appeal 33. Forms of appeal 34. Fixing date for hearing 35. Procedure before hearing 36. Presence of Inspector 37. Attendance of witnesses 38. Ex-parte decision 39. Constitution of appellate authority 40. Panel of assessors 41. Remuneration of assessors 42. Attendance of assessors 43. Costs in appeals 44. Penalty SCHEDULE 1 :- FORM AE SCHEDULE 2 :- FORM BE SCHEDULE 3 :- FORM CE SCHEDULE 4 :- FORM DE Rajasthan Economiser Rules, 1959 [Notification No.F. 1{109)/Lab/57, dated 3.4,1962, published in Rajasthan Gazette, Part IV-C, Supplementary, dated 17.5.1962.] In exercise of the powers conferred by section 29 of the Indian Boilers Act, 1923 (Act No. V of 1923), the Government of Rajasthan is pleased to make the following Rules the same having been previously published as required by section 31 of the said Act namely:- CHAPTER 1 Preliminary 1. Short title and repeal :- (a) These rules may be called the Rajasthan Economiser Rules, 1959. (b) The Rajasthan Economiser Rules, 1954 and all other rules corresponding to these rules in force in any part of Rajasthan are hereby repealed. 2. Definition :- In these rules unless the context otherwise requires- (a) "Act" means the Indian Boilers Act, 1923 (V of 1923); (b) "Form" means a form appended to these rules; (c) "Section" means a section of the Act; (d) "Regulations" means the Indian Boiler Regulations, 1950, made by the Central Boilers Board under section 28. 3. Payment of fees etc :- All fees, payable under the Act or any Regulation or rule framed thereunder, shall be deposited by the payer in a Government Treasury under the Head 1[087 Labour and Employment, Fees for inspection of Steam Boilers]. An application under section 7 or section 8 to which the Treasury receipt obtained on payment of the prescribed fee is attached shall be deemed to be accompanied by the prescribed fee. 4. Registers :- (1) Chief Inspector shall keep in his office-fa) a register in Form AE of all economisers registered in the State; (b) the Registration Books and Memorandum of Inspection Books in respect of all economisers books in such register; (c) a Register of appeals; (d) a Register of accidents; and (e) a Register of fees received for registration and inspection fees received. (2) The register maintained under clause (a) of sub-rule (1) shall consist of two parts. In part I there shall be entered the economisers registered in the State and in part II shall be entered the economisers transferred from another State. 5. Fees for Inspections at special times :- No examination of an Economiser shall be made by an Inspector for the purpose of issuing a certificate for an 1. Substituted vide GSR 22 by Notification No.F. 1(17) L & E/76 dated 21.4.1977 published in Raj. Gazette, Part 1V-C0). dated 28.4.1977 at page 88. economiser on a sunday or a gazetted public holiday or between the hours of sunset and sunrise without the specific orders of the Chief Inspector, in each case. In case where such an inspection is made at the written request of the owner, an extra amount equal to the usual fee, for inspection of economiser shall be charged and such extra amount shall be paid to the Inspector. CHAPTER 2 Procedure for Registration 6. Applications :- An application for registration under sub-section (1) of section 7 shall be made in Form CE to the Inspector and shall be accompanied by a receipt of the fee prescribed under the Regulations. 7. Procedure on transfer of economiser unit or part of unit :- When an economiser is transferred from another State to the State o f Rajasihan, the owner shall apply in Form CE to the Chief Inspector for the registration of the transfer; the economiser shall not be used until registration has been effected. No fee shall be charged for recording such transfer. 8. Entry of transferred economiser unit in register :- (a) On receipt of the Registration and Memorandum of Inspection Books, the Chief Inspector shall enter the economiser unit under its original number part II of the register kept for the purpose. (b) When parts of two or more units are assembled to form one unit, the original numbers shall be cancelled and the newly built up unit shall be given a fresh number. 9. Note of transferred and dismantled economiser :- (a) Whenever an economiser or part of an economiser has been transferred to another State or broken up, the fact shall be noted in the register. In the case of an economiser which has been condemned the Registration Book and the Memorandum of Inspection Book shall contain an entry to that effect, (b) When a registered economiser is transferred from one place to another in the State or when there is a change of its ownership or when an economiser or its part is broken up, the present as well as the previous owners shall within seven days thereof deliver a written notice giving full details thereof to the Chief Inspector of Boilers. CHAPTER 3 Administrative instructions for Inspection INSPECTION 10. Proposal for reduction of pressure :- When the Inspector decides that an economiser in one or more or its parts is no longer fit for the pressure approved for it, he shall, without delay, report his proposal for reducing the pressure to the Chief Inspector, under section 2(5). 11. Entries in Memorandum of Inspection Books :- Inspector shall after an inspection, makes the necessary entries in the Memorandum of Inspection Book for the economiser and, submit the book to the Chief Inspector. Inspection notes should briefly state; (a) the extent to which economises were cleared of brick work; lagging or concealed parts; (b) the general condition of the economiser; and (c) parts requiring attention or repair and if special preparation is required at the next inspection. Inspectors should also note in the Memorandum of Inspection Book all casual visits for inspection of feed pipes, visits for inspection of repair, inquiry into accidents and other like matters.] 12. Entries in certificates :- In addition to the entries required to be made under Regulation 530 in a certificate for an economiser the Inspector should state in the remarks column his requirements, if any, with regard to hydraulic test, removal of lagging brick work or other concealing parts for the next inspection to enable the owner to have the same property prepared at that time. He should also state in the same place his requirements regarding the repair or renewal of any part that may be considered fit for only for the period of the certificate. !n the repairs column, shall be entered the year of repair and description of repair effected. All important repairs should be noted. 13. Engraving of registry number :- Paper slips of the proper size bearing the registry number allotted for the economiser will be supplied by the Chief Inspector. The engraving of the registry number should be made as prescribed in Regulation No. 534. 14. Notice for inspections :- In arranging for inspection and hydraulic test ample notice of not less than 30 days should be given to the owner. The notice required by sub-section (2) of section 7 and sub-section (4) of section 8 shall be sent in Form BE; An application for the renewal of a certificate of economiser shall be made in Form CE to the Chief Inspector one month before the expiry of the certificate and shall be accompanied by a receipt of the fees prescribed under rule 18(b). 15. Issue of certificate and provisional order :- In cases in which the Inspector is empowered to issue a certificate under section 8 without further reference the certificate should ordinarily be issued within 48 hours of the completion of the inspection. Where he proposes to issue a provisional order pending the issue or refusal of the certificate, the Inspector must satisfy himself that the economiser is fit to be worked at the maximum pressure and for the period entered in the provisional order. The fact of issue of the provisional order must be reported immediately to the Chief Inspector. 1. Substituted vide GSR 22 by Notification No.F. 1(17) L & E/76, dated 21.4.1977 published in Raj. Gazette Part IV-C{I) dated 28.4.1977 at page 88. 16. Forms of provisional orders and certificates :- Provisional orders and certificates are prescribed in Forms X and XI respectively, of the Regulations. The period specified in any provisional order or certificate shall begin on the day on which the thorough inspection or hydraulic test is completed. Where a certificate suppresses a provisional order during the period of its currency the period of certificate shall be retrospective and shall begin from the same date as that of the provisional orders. 17. Duplicate certificate :- A duplicate of any certificate granted under section 7 or section 8 which for the time being in force shall be granted by the Chief Inspector on the application of the owner of the economiser if the Chief inspector is satisfied that the duplicate required for a bona fide purpose and the fee prescribed under rule 23 is paid. 18. Registration and inspection fee :- (1) Fees for registration economiser are prescribed in regulation 533 of the Regulations.] 2[(2) Fees for inspection shall be calculated on the basis of economiser rating as shown below:- For Economiser rating not exceeding 50 square meters For Economiser rating exceeding 50 sq. m. but not exceeding 100 For Economiser rating exceeding 100 sq.m. but not exceeding 150 For Economiser rating exceeding 150 sq.m. but not exceeding 200 For Economiser rating exceeding 200 sq.m. but not exceeding 250 For Economiser rating exceeding 250 sq.m. but not exceeding 300 For Economiser rating exceeding 300 sq.m. but not exceeding 350 For Economiser rating exceeding 350 sq.m. but not exceeding 400 For Economiser rating exceeding 400 sq.m. but not exceeding 450 For Economiser rating exceeding 450 sq.m. but not exceeding 500 For Economiser rating exceeding 500 sq.m. but not exceeding 600 For Economiser rating exceeding 600 sq.m. but not exceeding 700 1.Substituted vide Notification No.F. 3(53) L & E/54, dated 6.4.1966, published in Rajasihan Gazette, Part IV-C, Ordinary, dated 16.6.1966. 2. Substituted by Notification No. F.-4 (6) Shram/97 dated 21.11.1997, published in Raj. Gazette E.O. Part 5(Gh) dated 24.11.1997 {w.e.f. 24.11.1997). For Economiser rating exceeding 700 sq.m. but not 800 exceeding 800 For Economiser rating exceeding 800 sq.m. but not 850 exceeding 900 For Economiser rating exceeding 900 sq.m. but not 900 exceeding 1000 Above 1000 square meters rating for every 200 square meters or part thereof, an additional fee of rupees 50/- shall be charged: Provided that, when any owner is willing to accept a renewal certificate for less than 24 months in order to approximate that date of annual inspection to the date on which other economiser in the locality are inspected, a certificate for such period being less than 24 months as may be necessary for such approximation of dates may be granted at a reduced fee tc be calculated at one-twenty-fourth of the ordinary fee for each full month, fraction of a month not being reckoned.] 19. Fee to cover inspection and test :- A fee paid for the inspection of an economiser shall cover through inspection and hydraulic test. If a fresh application is required under sub-section (2) of section 14, fee shall be charged again. 20. Extra fee for re-inspection :- An extra fee may be levied for re-inspection in any case where the inspection of an economiser is begun but owing to the fault or neglect of the owner is not completed within a period of six months from the date of commencement of inspection. No extra fee shall be levied except with the sanction of the Chief Inspector]. 21. Special fee for Inspection out of season :- For inspection carried out on application made before the date of expiry of a certificate no travelling and halting charges of the Inspector and staff shall be leviable. In cases where the owner requires the inspection at any date prior to the expiry of a certificate, the Chief inspector may in addition to the inspection, charge the travelling and halting charge, from the owner of the economiser. If any owner applies for inspection after the expiry of his certificate he shall be liable to pay the travelling allowance and halting allowance of the Inspector at the discretion of the Chief Inspector. Further, if the inspection is carried out at the request of the owner on a date other than the one specified by the Inspector to suit the convenience of the owner, the travelling charges of the Inspector shall be realised from the owner. 22. Fee for copy of Registration Books :- Fee for each copy of Registration Book shall be Rs. 5/-. 23. Duplicate certificate fees :- For duplicate certificate under rule 17 shall be Rs. 3/-. 24. Refund of fees :- Fees paid in excess and fees paid for an inspection which for any reason not due to any fault or omission of the owner or person incharge of the economiser has not been made, shall be refunded or adjusted if applied for within one year from the date of payment. 1. Substituted by GSR 22 by Notification No.F. 1 (17) L & E/76, dated 21.4.1977 published in Raj. Gazette, Part IV-C (I), dated 28.4.1977 at page 88. CHAPTER 4 Accidents 25. Investigation of accidents :- On the receipt of a report of an accident to an economiser or feed pipe under section 18, the Inspector shall with the least possible delay, proceed to the place to investigate the accident, ff the report is received by the Chief Inspector, he should forward it at once to the Inspector within whose jurisdiction the accident had occurred for necessary action. 26. Procedure during inquiry :- The Inspector at his inquiry shall make a careful examination of the damaged parts, and shall take such measurements and make such sketches for the purpose of his report, as he may deem necessary. He shall inquire into the circumstances attending the accident and note the time of its occurrence, its nature and extent, the injury caused to persons and the damage done to property. The report should be in Form DE and should be sent forthwith to the Chief Inspector. If the Chief Inspector considers that the investigation h a s been sufficient he will record the facts in the register of accidents and enter a brief account of the accident in the Registration Book a copy being made in the Memorandum of Inspection Book. If however, the accident is of a serious nature and in all cases in which an explosion has occurred, the Chief Inspector shall after receipt of Inspectors report, proceed to investigate the accident personally. 27. Power to hold inquiry in writing :- Inspectors are authorised to take the written statements of witnesses and all persons immediately concerned with accident. In order to comply with the provisions of sub section (2) of section 18, the Inspector shall present to the owner or person incharge of the economiser a series of written questions on all points that are material to the inquiry. 28. Use of economiser after accident :- The Inspector shall decide whether the use of the economiser can be permitted at the same or at lower pressure without repairs or pending the completion of any repairs or alterations that he may order. In no case shall be issue a provisional order or renewed certificate, until his orders have been carried out. 29. Reference in Annual Report :- A brief account of all accidents, their causes and remedial measures taken shall be included in the Chief Inspectors Annual Report. 30. Unreported accidents :- If in the course of an inspection or at any other time, the Inspector discovers damage which comes within the definition of an accident, but which has not been reported, he should report the facts at once to the Chief Inspector for such action as he deems fit. CHAPTER 5 Appeals 31. Filing of appeals :- Every appeal shall be made in writing either in English or in Hindi written in Devnagri Script. 32. Presentation of appeal :- An appeal may be presented either personally or sent by registered post to Chief Inspector. 33. Forms of appeal :- The appeal shall be accompanied by the original order, notice or report appealed against or by a certified copy thereof, or where no such order, notice or report has been made in writing by a clear statement of the facts appealed against, the grounds of appeal under which the appeal is made. 34. Fixing date for hearing :- On receipt of an appeal, the Chief Inspector shall, if the appeal is to be heard by himself at once fix a date for hearing the appeal, and if to be heard by the Appellate Authority, constituted by the State Government under section 20, obtain a date for the hearing of the appeal from authority. 35. Procedure before hearing :- When the date for hearing has been fixed, the Chief Inspector shall at once issue a notice to the appellant stating the date for hearing and informing him that if he wishes to be heard in support of the appeal or to produce evidence he must be present either in person or by authorised agent with his evidence on the date fixed. The notice shall be sent by registered post to such address as is entered in the petition of appeal. 36. Presence of Inspector :- (1) In an appeal to the Chief Inspector he shall decide whether the presence of the Inspector is necessary and shall issue orders, accordingly. (2) Attendance during hearing of appeal.- Under order of the Chief Inspector an Inspector shall attend before the Chief Inspector or the Appellate Authority, during the hearing of an appeal with regard to an economiser under his charge. 37. Attendance of witnesses :- The appellate authority shall have power to secure the attendance of witnesses and to make local inquiries and for this purpose shall exercise the power of a court under the provisions of the Code of Civil Procedure, 1908 (Act V of 1908). 38. Ex-parte decision :- In any appeal, if the appellant is not present on the date fixed the appeal may be decided in his absence. 39. Constitution of appellate authority :- (1) The Appellate authority shall consist of a Chairman and three Assessors selected in each case, from among the panel specified in rule 40. (2) "The decision of the appellate authority shall be by majority of votes and in case of equality of votes on any issue, the Chairman shall have second of casting vote." (3) The Chairman shall be person who is or has exercised the power of District Judge or District Magistrate. (4) The Chairman shall hold office for such period as the State Government may specify in this behalf. 40. Panel of assessors :- The State Government shall constitute a panel of assessors who shall be fully qualified mechanical engineers. 41. Remuneration of assessors :- An assessor when selected on the appellate authority shall be paid; (a) such fees as the State Government may, from time to time determine; and (b) the travelling expenses actually incurred by him for attending an enquiry under these rules. 42. Attendance of assessors :- Where a date for an appeal before the appellate authority has been fixed the Chief Inspector shall, under the order of the appellate authority, arrange for the attendance of two members of the panel of assessors. 43. Costs in appeals :- Where an appeal is dismissed the appellate authority may fix the costs of the appeal which shall be payable by the appellant. (2) In any appeal where a local inspection is required the appellant shall deposit in advance the full costs of such inspection as determined to the appellate authority. 44. Penalty :- Any person who does or omits to do any act prohibited or prescribed by these rules shall be punishable with fine which may extend to one hundred rupees. SCHEDULE 1 FORM AE Regy. No. Type of economiser Economiser rating Name of Mfg. Year and place of construction 1 2 3 4 5 Date of registra tion Name oi owner Place where in use Remarks (Transfers etc.) RAJASTHAN ECONOMISER INSPECTION DEPARTMENT Register of Economiser (Rules 4, 9 and 10) SCHEDULE 2 FORM BE Indian Boilers Act 1923 (Act V of 1923) Notice for examination of Economiser under sections 7 and 8 (Vide rule 14) No............... of 19 Boiler Inspectorate, Dated the....... 19 Rajasthan Economiser Rules, 1959 55 To Gentlemen/Sir, In reply to your application dated......... you are hereby informed that Economiser Registry No..................... of the above noted premises will be thoroughly examined/Hydraulically tested by the Government Inspector on the ................ to enable the examination to be made, you are bound (a) to afford to the Inspector all reasonable facilities for examination and all such information as may reasonably be required of you; (b) to have the economiser properly prepared and for the ready examination in the prescribed manner; and (c) in the case of an application for the registration of an economiser to provide, s u c h drawings, specifications, certificate and other particulars as may be prescribed. Voucher No.............. in acknowledgment of Bank/Treasury Receipt No. ........ for Rs............... accompanies. Yours faithfully, Inspector of Boilers. (See reverse for preparation required) PREPARATION FOR EXAMINATION (REVERSE) (a) Preparation for Inspection At each inspection the economiser shall be emptied and thoroughly cleaned internally and externally in the flues. All mountings shall be opened up and caps removed to permit adequate inspection. Provisions shall, if required by the Inspector be made for the removal of casing of brick work or either cancealing part and for drilling of harders and tubes and for verifying the pressure gauge and relief valve dimensions and weights. All tubes, headers and flues ways shall be swept clean. Proper provision shall be made to isolate the economiser on the gas side as well as on the water connections of the boiler and from any other working economiser. (b) Preparation for Hydraulic Test The chest of all mountings subject to water pressure shall be in place and shut tight or blank flanged. The relief valve shall either be secured or removed and the chest opening drank flanged. The attachment for the Inspectors pressure gauge and the nipple for connecting the Inspectors test pump have shall be in order. All caps shall be properly fitted and tightened up. The economiser shall be completely filled with water, care being taken to all air to escape and if possible a preliminary test not exceeding the working pressure of the economiser shall be taken before the Inspectors visit to test the tightness of the joints. When an economiser hydraulically tested for the first time, it shall be offered entirely bare at subsequent tests, lagging or brick work or portions thereof shall be removed if required by the Inspector. Preparation now required (a) (b). Note- The last certificate of the economiser should be shown to the Inspector, Tapped 3/4" withworth bolt and nut thereof. Tapped 7/8" withworth bolt and nut thereof. Rajasthan Economisers Inspection Department. (Obverse) SCHEDULE 3 FORM CE Registry No. engraved on economiser Description Economiser rating (see reverse) Name of owner or company 1 2 3 4 Where situated- nearest convenient, railway station and its distance Date desired for inspection and period for which certificate is required Date of expiry of previous certificate, if any Description of work carried on 5 6 7 8 Name of treasury Treasury receipt No. and date of receipt Amount deposited Remarks 9 10 11 12 (Rules 6, 7 and 14) No............ Date....... 19. Economiser Registered on....... Certificate No............ Application for the registration/inspection/transfer/renewal of an economiser. Under the Indian Boilers Act, 1923 (Act V of 1923) dispensioned drawing and certificates of test vide Regulation 501 should be sent along with an application for the registration of an economiser. These entries will be made by Boiler Inspectors office. Only one economiser should be put down in each application form. In the case of a transfer required for an economiser imported into the State the following particulars are to be given in addition to the above:- (i) Name and full address of persons or firm from whom the economiser has been purchased. (ii) Name and full address of owners to whom last certificate was granted. (iii) The certificate or provisional order now in force under which the economiser was being worked, I hereby apply to the Chief Inspector of Boilers Rajasthan for the registration/ inspection/transfer/renewal (cross out which does not apply) and the grant of a certificate for the economiser above-named for which the requisite fee has been credited into the Government treasury and receipt enclosed herewith. Dated at............. The........... date of....... 19. Signature of owner or agent. (Reverse) Fees for registration and inspection of economisers are calculated on the basis of economiser rating as prescribed in regulation 533 of the Indian Boiler Regulations, 1950 and rule 18 (b) of the Rajasthan Economisers Rules, 1959 made under the Indian Boilers Act, 1923, economiser rating is the number of square feet of heating surface of the economisers. Fees for registration and inspection.- These shall be calculated on the basis of economiser rating as shown below:- SCHEDULE 4 FORM DE (Vide rule 26) Report into Investigation of the accident to Economiser No......... To The Chief Inspector of Boilers, Sir, In accordance with instructions I have held a preliminary inquiry into the accident and the circumstances attending it to Economiser No....... and now make the following report:- (1) Date and place of accident............................................. (1a) Date of Investigation.................................................... (2) Name and address of owners........................................... (3) Persons killed or injured.................................................. (4) Name and makers of Economiser or steam pipe................... (5) Age of Economiser or steam pipe...................................... (6) Particulars of previous repairs with dates........................... (7) The Economiser was last inspected on...... by.................... (8) Nature of accident........................................................ (9) Cause of accident........................................................ (10) Genera! Remarks......................................................... Dated................................................................ Inspector of Boilers Remarks by the Chief Inspector of Boilers