Indian Boilers Act, 1923

3. Limitation of application

(1) Nothing in this Act shall apply in the case of any boiler or steam-pipe -

(a) in any steam-pipe as defined in section 3 of the ¹⁵Indian Steam-ships Act, 1884, or in any steam-vessel as defined in section 2 of the Inland Steam-vessels Act, 1917; or

¹⁶ [(b) belonging to, or under the control of, the Army, Navy or Air Force; or]

¹⁷ [(c) appertaining to a sterilizer or disinfector of a type such as is commonly used in hospitals, if the boiler does not exceed ¹⁸[ninety-one liters] in capacity.]

(2) The ¹⁹[Central Government] may, by notification in the Official Gazette, declare that the provisions of this Act shall not apply in the case of boilers or steam-pipes, or any specified class of boilers or steam-pipes, belonging to or under the control of any railway administered ²⁰[by the ²¹[Central Government] or by any State Government] or by any railway company as defined in clause (5) of section 3 of the Indian Railways Act, 1890.

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