On 4-4-2025, the Ministry of Law and Justice issued the Boilers Act, 2025 to provide for the regulation of boilers, safety of life and property of persons from the danger of explosions of steam-boilers and for uniformity in registration and inspection during manufacture, erection and use of boilers in the country.
This Act hereby repeals the Boilers Act, 1923.
Key Points:
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The provisions of this Act will apply to all boilers and boilers components of both the Central and State Government.
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The provisions of this Act will not apply to:
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locomotive boilers belonging to/ under the control of the railways;
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any boiler/ boiler component in any vessel propelled by the agency of steam;
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any boiler/ boiler component belonging to/ under the control of Army/ Navy/ Air Force;
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any boiler/ boiler component appertaining to a sterilizer/ disinfector used in hospitals or nursing homes, if the boiler does not exceed 100 liters in capacity.
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Central Boilers Board:
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can determine its own procedure for conduct of all business to be transacted by it;
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will have the power to constitute committees/ sub-committees from amongst its members;
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will have the power to delegate any of its powers and duties to such committees/ sub-committees;
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Main functions–
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to regulate the design, manufacture, erection and use of boiler and boiler components
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to ensure safety of life and property of persons from the danger of explosions of steam-boilers
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make regulations for uniformity in registration and inspection.
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Technical Advisor will be appointed by the Central Government.
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Competent authority to grant welders certificate:
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will be an institution recognized in such manner as will be specified by regulations;
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it will grant certificate to the welders for welding of boiler and boiler components;
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if satisfied, that the person applying for welders certificate has complied with the conditions for the grant of the welders certificate, it can grant the certificate on payment of fees.
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Any person can manufacture any boiler only if:
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premises/ precincts have the facilities for design and construction;
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certificate for design and drawings of the boiler has been granted by the inspecting authority;
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the material, mounting and fitting used conform to such specifications as may be specified by regulations;
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person engaged in welding boiler or boiler components hold welders certificate granted by the competent authority.
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Before commencing manufacturing of boiler, every manufacturer will have to engage a inspecting authority to carry out inspection at stages of manufacture.
Grant of certificate will not be refused unless the inspecting authority has directed the manufacturer, in writing, to carry out modifications/ rectifications and despite the directions, the manufacturer has not carried out the modifications/ rectifications.
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Certificate authorizing the use of a boiler will cease to be in force:
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on expiry of the period for which it has been granted;
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when any accident occurs to the boiler;
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when any boiler is moved, except for a vertical boiler, the heating surface of which is less than 20 square meters, or a portable or vehicular boiler;
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when any structural alteration/ addition/ renewal is made in or to the boiler;
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if the Chief Inspector/ Inspector directs due to any structural alteration/ addition/ renewal is being made in/ to any stream- pipe attached to the boiler;
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if the Chief Inspector/ Inspector informs the owner of the boiler that its use on ground or use of any attached component is in a dangerous condition.
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Any structural alteration/ addition/ renewal of boiler can be made only if authorized in writing by the Chief Inspector.
The only exception to this provision is if such alteration/ addition/ renewal of boiler has been made under the supervision of a competent person.
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Appeals:
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Appeals to Chief Inspector: In case any person is aggrieved by any order made by the Inspector, he can make an appeal to the Chief Inspector within 30 days of the date on which the order or refusal is communicated to him.
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Appeals to Central Government:
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Any person aggrieved by the order made by Chief Inspector can make an appeal to the Central Government, within 30 days of the communication of such order for revision;
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Any person aggrieved by the refusal of an inspecting authority to grant a certificate of inspection of manufacture or erection can, within 30 days from the date of communication of such refusal, prefer an appeal to the Central Government.
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Any offence punishable under this Act will be tried by a Court inferior to that of a Magistrate of first class.
