[07th
February 2025] WHERAS draft of certain
regulations further to amend the Indian Boiler Regulations, 1950, were
published vide notification of the Government of India in the Ministry of
Commerce and Industry (Department for Promotion of Industry and Internal Trade)
number G.S.R. 605(E), dated 27th September, 2024, inviting objections or
suggestions from all persons likely to be affected thereby, before the expiry
of the period of forty-five days from the date on which the copies of the said
Gazette notification were made available to the public; AND WHEREAS copies of the
said notification were made available to the public on the 1st October, 2024; AND WHEREAS no objections or
suggestions were received from the public on the said draft regulations; NOW, THEREFORE, in exercise
of the powers conferred by section 28 of the Boilers Act, 1923 (5 of 1923), the
Central Boilers Board hereby makes the following regulation further to amend
the Indian Boiler Regulations, 1950, namely: - (1)
These regulations may be called the Indian
Boiler (Amendment) Regulations, 2025. (2)
They shall come into force on the date of
their publication in the Official Gazette. In the Indian Boiler
Regulations, 1950, in regulation 382, in sub-regulation (a), in the list of
States and Union territories with their distinguishing letters, for the entry
"Telangana TS", the entry "Telangana TG" shall be
substituted.Indian Boiler (Amendment) Regulations, 2025
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