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Union of India - Section

Section 104 in The Oil Mines Regulations, 2017

104. Use of mobile cranes.

(1)The mobile crane shall not be used in mines for lifting loads beyond its rated capacity.
(2)The mobile cranes used in mines shall be provided with-
(a)a safe load indicator to give warning when overload occurs;
(b)a load radius indicator to indicate appropriate safe working load and radius which is clearly visible to the operator of the crane;
(c)motion limit device to limit hoisting, swinging and boom extending; and
(d)effective audio visual alarm which shall get activated automatically whenever the crane is reversed.
(3)The operator of the crane shall have a clear view of the load being handled and where it is not practicable to do so, suitable signaling system shall be provided for giving signals for safe operations.
(4)The slings, as per the standard, that is, IS 2762 of the Bureau of Indian Standards or its revised version shall only be used with the mobile crane.
(5)The owner, agent and manager of a mine shall permit only competent and trained operator of the crane to operate the mobile crane in the mines.
(6)The mobile crane shall be examined by a competent person at such interval and in accordance with such procedure as laid down by the manager or deputy manager and the result of such inspection shall be recorded by the person making the inspection.