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Indian Boilers Act, 1923 25. Penalty for tampering with register marks (1) Whoever removes, alters, defaces, renders invisible or otherwise tampers with the register number marked on a boiler in accordance with the provisions of this Act or any Act repealed hereby, shall be punishable with fine which may extend to five hundred rupees. (2) Whoever fraudulently marks upon a boiler a register number which has not been allotted to it under this Act or any Act repealed hare by, shall be punishable with imprisonment which may extend to two years, or with fine, or with both.    |
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