Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 215 in The Coal Mines Regulations, 2017

215. Cranes and lifting gears.

(1)All machinery used to lift or transport equipment and materials, shall be designed, constructed and erected, inspected, maintained and operated as specified by the manufacturer.
(2)The rated capacity or legible load chart, where appropriate, of a crane, hoist, grab or winch shall be permanently marked on the structure at a clearly visible place and, in any case, such machinery shall not be operated at a capacity in excess of the rated limit.
(3)No person shall load any crane, grab or winch in excess of the safe working load except for the purpose of a test, which shall be carried out by an authorised person and only in a manner specified by the manufacturer.
(4)The rated capacity of a hoist shall not exceed the capacity of the structure supporting the hoist.
(5)The engineer or other competent persons shall regularly inspect and maintain all cranes and hoists to ensure that every component thereof is capable of carrying out its original designed function, who shall also maintain a record thereof, duly signed and dated by him.
(6)A crane or hoist shall not be used until any condition that may endanger safety of any person is remedied.
(7)All installations, modifications and repairs to load-bearing equipment shall be certified by a competent person or authorised organisation in accordance with the original design and safety standard.
(8)All cranes or hoists with a boom that is movable in the vertical plane shall-
(a)have a device that can be clearly read by the operator, to indicate the boom angle if the rated capacity is affected; and
(b)be fitted with an automatic load indicator showing the safe working load.
(9)All modifications that affect the rated capacity of a crane or hoist shall be assessed, and the rated capacity shall be adjusted by the original equipment manufacturer or a competent person or authorised organisation.
(10)There shall be a safe means of access and egress to the operator's position and to maintenance locations for all cranes and hoists.
(11)If a normal means of egress is not always available to the operator, then an alternative safe means shall be provided to get from the operating position to a safe area in the event of a power failure or other emergency.
(12)Effective audible and visual communications devices shall be installed on a crane or hoist.
(13)The crane or hoist operator shall sound a warning signal when it is necessary to alert workers.
(14)All controls on a crane or hoist shall be clearly identified and shall return to neutral when released, and an automatic braking system shall be activated.
(15)The operator of a crane or hoist shall be protected against hazardous conditions such as airborne contaminants, falling or flying objects and excessive heat or cold.
(16)The operator's seat on a crane or hoist shall be of an ergonomic design that allows the operator to operate the equipment safely.
(17)All the hooks, hook guards or latches, wire ropes, chains and other attachments and fittings shall be maintained and inspected on a regular basis.
(18)The operator of a crane or hoist shall perform a check at the start of each shift and test the limit switch and a report thereof shall be maintained.
(19)Transport routes for cranes shall be clear of obstructions and transport routes for wheeled or tracked cranes shall, as far as practicable be level.
(20)Training shall be given to crane operators to ensure proper and safe operation of the crane and rigging loads.