Section 41 in The Dock Workers (Safety, Health And Welfare) Regulations, 1990
41. Test and periodical examination of lifting appliances .-(1) Before being taken into use for the first time or after it has undergone any alterations or repairs liable to affect its strength or stability and also once at least in every five years, all lifting appliances including all parts and gears thereof, whether fixed or movable, shall be tested and examined by a competent person in the manner set out in Schedule I.
(2)All lifting appliances shall be thoroughly examined by a competent person once at least in every 12 months. Where the competent person making this examination forms the opinion that the lifting appliance cannot continue to function safely, he shall forthwith give notice in writing of his opinion to the owner of the lifting appliance or in case of lifting appliance carried on board a ship not registered in India, to the Master or Officer-in-charge of the ship.(3)Thorough examination for the purpose of this regulation shall mean a visual examination, supplemented if necessary by other means such as hammer test, carried out as carefully as the conditions permit, in order to arrive at a reliable conclusion as to the safety of the parts examined; and if necessary for this purpose, parts of the lifting appliance and gear shall be dismantled.
