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Indian Boilers Act, 1923 22. Minor penalties Any owner of a boiler who refuses or without reasonable excuse neglects- (i) to surrender a provisional order as required by section 9, or (ii) to produce a certificate or provisional order when duly called upon to do so under section 15, or (iii) to make over to the new owner of a boiler a certificate or provisional order as required by section 16, shall be punishable with fine which may extend to one hundred rupees.    |
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