Section 117 in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009
117. Register of periodical test, examination and certificates thereof.
- The employer shall ensure at a construction site of a building or other construction work that -(a)a register in form-XXIII, is maintained and particulars of such test and examination of lifting appliances, lifting gears and heat treatment as required under Rules 99, 105 and 115 are entered in such register;(b)certificate in respect of each of the following is obtained from competent persons in the forms as mentioned below, namely:-(i)in case of initial and periodical test and examination under Rule 99 and Rule 114 for-(a)winches, derricks and their accessory gears in Form-XXIV;(b)cranes or hoists and their accessory gears in Form-XXV;(ii)in case of test examination and re-examination of loose gender clause (d) of Rule 113 in Form-XXII;(iii)in case of test and examination of. wire ropes under Rule 115 in Form XXVI;(iv)in case of heat treatment and examination of loose gears under Rule 115 in Form-XXVII;(v)in case of annual thorough examination of the loose gears under clause (b) of Rule 113, except where required particulars of such exemption have been enclosed in the register referred to in clause (a), in Form XXIII, and such certificates are attached to the register referred to in clause (a);(c)the register referred to in clause (a) and the certificates referred to in clause (b) attached to such register are-(i)kept at such construction site in case such register and certificate relate to lifting appliances, loose gear and wire ropes;(ii)produced on demand before an Inspector having jurisdiction; and(iii)retained for at lest five years after the date of the last entry made in such register:(d)no lifting appliance or lifting gear in respect of which an entry is required to be made in register referred to in clause (a) and certificate of test and examination are required to be attached in such register in the manner as specified in clause (a) or clause (b), as the case may be, is used for building or other construction work unless the required entries have been made in such register and certificates.
