On April 07, 2022, the Government of Goa has notified the Goa Boiler (Fifth Amendment) Rules, 2022 to further amend the Goa Boiler Rules, 1983.

 

Key points:

  • In Rule 8 of the Goa Boiler Rules, 1983, in sub-rule (2) (a), for the expression “a register in Form A of the rules of all boilers registered in the Union territory of the registry of which has been transferred from another State;”, the expression “a register in Form A of all boilers registered in the State or the registry of which has been transferred from another State;” has been modified.
  • In Form B, for the expression “Indian Boilers Act 1923”, the expression “The Boilers Act, 1923” shall be substituted;
  • In Form B, or the expression “Steam Boiler Inspection office”, the expression “Boiler Inspection office” has been modified.
  • for the expression “Chief Inspector of Steam Boilers Goa”, the expression “Chief Inspector of Boilers, Goa” shall be substituted.

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