Section 125(a) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
(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 alternations which renders it's any part liable to affect its safety and such gear alerts such test shall subsequently be re-tested for the use of its owner at least once in every five years.] [Substituted by Notification No. 989/XXXVI-2-2017, dated 23.8.2017, (w.e.f. 4.2.2009).]
