Section 70 in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998
70. Test and periodical examination of lifting gears.
- The employer shall ensure at a construction site of a building or other construction work that-(a)a lifting gear is initially tested for the manufacturer by a competent person, in a manner specified in Schedule I annexed to these rules before taking into use or after undergoing any substantive alterations which renders its any part liable to affect its safety and such gear alters such test shall subsequently by retested for the use of its owner at least once in every five years;(b)a lifting gear in use is thoroughly examined once at least in every twelve months by a competent person;(c)a chain in use is thoroughly examined once at least every month by a responsible person for its use;(d)certificates of initial and periodical tests and examinations of loose gears under these rules are obtained in Form VII annexed to these rules.
