(3)The register to be maintained under clause (a)(iii) of sub-section (1) of Section 29 of the Act shall be-(i)Name of occupier of the factory.(ii)Address of the factory.(iii)Distinguishing number or mark, if any, and description sufficient to identify the lifting machine, chain, rope, multiple sling or die lifting tackle.(iv)Date when the lifting machine, chain, rope, or multiple sling or lifting tackle was first brought into use in the factory.(v)Date and number of the certificate relating to any test and examination made under sub-rules (1) and (7) together with the name and address of the person who issued the certificate.(vi)Date of each periodical thorough examination made under clause (a) (iii) of sub-section (1) of Section 29 of the Act and sub-rule (6) and name and designation of the person by whom it was carried out.(vii)Date of annealing or other heat treatment of die chain and other lifting tackle made under sub-rule (5) and name and designation of the person by whom it was carried out.(viii)Particulars of any defects affecting the sate working load found at any such thorough examination or after annealing and of the steps taken to remedy such defects.The register shall be kept readily available for inspection.
