Indian Boilers Act, 1923

2. Definition

In this Act, unless there is anything repugnant in the subject or context, -

(a) "accident" means an explosion of a boiler or steam-pipe or any damage to a boiler or steam-pipe which is calculated to weaken the strength thereof so as to render it liable to explode;

⁵ [(aa) "Board" means the Central Boilers Board constituted under section 27A;]

(b) "boiler" means any closed vessel exceeding ⁶[22.75 liters] in capacity which is used expressly for generating steam under pressure ⁷[***] and includes any mounting or other fitting attached to such vessel, which is wholly or partly under pressure when is shut off;

⁸ [(c) "Chief Inspector", "Deputy Chief Inspector", and "Inspector" mean, respectively, a person appointed to be a Chief Inspector, a Deputy Chief Inspector and an Inspector under this Act;]

⁹ [cc) "economiser" means any part of a feed-pipe that is wholly or partially exposed to the action of flue gases for the purpose of recovery of waste heat;

(ccc) "feed-pipe" means any pipe or connected fitting wholly or partly under pressure through which feed water passes directly to a boiler and which does not form an integral part thereof;]

(d) "owner" includes any person using a boiler as agent of the owner thereof and any person using a boiler which he has hired or obtained on loan from the owner thereof;

(e) "prescribed" means prescribed by regulations or rules made under this Act;

¹⁰ [(f) "steam-pipe" means any pipe through which steam passes from a boiler to a prime-mover or other user or both, if-

(i) the pressure at which steam passes through such pipe exceeds 3.5 kilograms per square centimeter above atmospheric pressure; - or

(ii) such pipe exceeds 254 millimeters in internal diameter;

and includes in either case any connected fitting of a steam-pipe;]

(g) "structural alteration, addition or renewal" shall not be deemed to include any renewal or replacement of a petty nature when the part or fitting used for replacement is not inferior in strength, efficiency or otherwise to the replaced part or fitting.

Comment: The definition of “owner” is inclusive. It extends the dictionary meaning of the word and does not restrict it. An agent who uses boiler for his absentee owner is included in the definition, though under the ordinary meaning of the term he is not the owner. AIR 1937 Patna 500

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