On 10-9-2025, the Ministry of Commerce and Industry notified the Boiler Accident Inquiry Rules, 2025 to modernize and strengthen the safety framework surrounding boiler operations. The provisions came into force on 10-9-2025.
Key Points:
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These Rules come under the ambit of the Boilers Act, 2025.
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Inquiry of accidents:
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In case a report is received of an accident to a boiler or boiler component, a preliminary inquiry will be conducted in the State concerned in whose jurisdiction the accident occurred.
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According to Section 23 of the Boilers Act, 2025:
✓ In such cases the owner/ person in charge will have to report to the Inspector within 24 hours of the accident.
✓ The report should contain a true description of the nature of the accident and of the injury in such a detailed manner that the Inspector can understand the gravity of the accident.
✓ The Inspector will put every question in writing to every person, and they will be bound to answer truthfully to the best of their knowledge.
✓ In case of death the inquiry will be conducted by the Central Government.
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In case any death has resulted due the accident then the Chief Inspector of the State concerned will have to forward the report to the Technical Advisor in Form A.
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Inquiry Committee:
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It will consist of:
✓ Technical Advisor- Chairperson;
✓ A Chief Inspector/ Directir of Boiler- Member;
✓ A representative of Boiler and boiler component manufacturer/ user of boilers/ any other member in the Board- Member.
✓ Central Government can also co-adopt any other person having no conflict-of-interest with the incident in the inquiry committee.
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The committee will be constituted within 15 days after receiving the report of accident resulting in death from the Chief Inspector.
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The inquiry will be conducted within 45 days of receipt of the report of the accident.
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Use of Boiler after accident resulting in death:
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It will not be put to use till the inquiry is completed.
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After completion of the inquiry, the Chief Inspector of the State concerned will decide whether the use of that boiler can be permitted at the same or lower pressure without repairs or any repairs/ alteration are required.
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