(3)Particulars of register to be maintained under clause (a) (iii) of sub-section (1) of Section 29 of the Act shall be:(i)Name of occupier of factory.(ii)Address of the factory(iii)Distinguishing number or mark, if any, and description sufficient to identify the lifting machine, chain, rope, or the lifting tackle.(iv)Date when the lifting machine, chain, rope or lifting tackle was first taken into use in factory.(v)Date and number of the certificate relating to any test and examination made under sub rules (1) and (7) together with the name and address of the person who issued the certificate.(vi)Date of each periodical thorough examination made under clause (a) (iii) of sub-section (1) of section 29 of the Act and sub-rule (6) and by whom it was carried out.(vii)Date of annealing or other heat treatment of the chain and other lifting tackle made under sub-rule (5) and by whom it was carried out.(viii)Particulars of any defects affecting the safe working load found at any such thorough examination or after annealing and of the steps taken to remedy such defects.The register shall be kept readily available for inspection.
