60A. [ Lifting machine, chains, ropes and lifting tackles. [Rule 60-A inserted by Punjab Government Notification No. 10-VII-DS-Lab.- 60/216, dated the 4th January, 1960.]
(1)No lifting machine and no chain, rope or lifting tackle, except fibre rope or fibre rope sling, shall be taken into use in any factory for the first time in that factory unless it has been tested and all Parts have been thoroughly examined by a competent person and a certificate of such a test and examination, specifying the safe working load or loads and signed by the person making the test and the examination has been obtained and is kept available for inspection.(2)(a)Every jib-crane so constructed that the safe working load may be verified by the raising or lowering of the jib shall have attached thereto either an automatic indicator of safe working loads or an automatic jib angle indicator and a table indicating the safe working loads at corresponding inclinations of the jib or corresponding radii of the load.(b)A table showing the safe working loads of every kind and size of chain, rope, or lifting tackle in use, and in the case of multiple sling, the safe working loads at different angles of the legs, shall be posted in the store room or place where or in which the chains, ropes or lifting tackles are kept, and in prominent position on the premises and no rope, chain or lifting tackle not shown in the table shall be used:Provided that the foregoing provisions of this clause shall not apply in respect of such lifting tackle if the safe working load thereof, or in the case of a multiple sling, the safe working load at different angles of the legs, is plainly marked upon it.(3)(a)A register to be maintained under sub-clause (iii) of the clause (a) of sub-section (1) of Section 29 of the Act, shall contain the following Particulars :-(i)Name of occupier of factory.(ii)Address of the factory.(iii)Distinguishing number or marks, if any, and description sufficient to identify the lifting machine, chain, rope, or the lifting tackle.(iv)Date when the lifting machine, chain, rope or lifting tackle was first taken 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 sub- clause (iii) of clause (a) of sub-section (1) of Section 29 of the Act and sub-rule (6) and by whom it was carried out.(vii)Date of annealing or other heat treatment of the chain and other lifting tackle made under sub-rule (5) and by whom it was carried out.(viii)Particulars of any defects affecting the safe working load found at any such thorough examination of after annealing and of the steps taken to remedy such defects.(b)The register shall be kept readily available for inspection.(4)All rails on which travelling crane moves, and every track on which the carriage of a transporter or runway moves, shall be of proper size and adequate strength and have an even running surface and every such rail or track shall be properly laid, adequate supported and properly maintained.(5)All chains and lifting tackle, except a rope sling, shall, unless they have been subjected to such other heat treatment, as may be approved by Chief Inspector of Factories, be effectively annealed under the supervision of a competent person at the following intervals :-(i)All chain, slings, rings, hooks, shackles and swivels used in connection with molten metal or molten slag or when they are made of half inch bar or smaller, once at least in every six months.(ii)All other chins, rings, hooks, shackles and swivels in general use once at least in every twelve months :Provided that chains and lifting tackles not in frequent use shall, subject to the approval of Chief Inspector, be annealed only when necessary. Particulars of such annealing shall be entered in the register prescribed under sub-rule (3).(6)Nothing in sub-rule (5) shall apply to the following classes of chains and lifting tackles :(i)Chains made of malleable cast iron.(ii)Plate link chains.(iii)Chains, rings, hooks, shackles and swivels made of steel or of any non-ferrous metal.(iv)Pitched chains, working on sprocket or packed wheels.(v)Rings, hooks, shackles and swivels permanently attached to pitched chain pulley blocks or weighing machines.(vi)Hooks and swivels having screw threader Parts or ball bearing or other case hardened Parts.(vii)Socket shackles secured to wire ropes by white metal capping.(viii)Bordeaux connections.Such chains and lifting tackles shall be thoroughly examined by a competent person once at least in every twelve months, and Particulars entered in the register kept in accordance with sub-rule (3).(7)All lifting machines, chains, ropes and lifting tackle except a fibre rope or fibre rope sling, which have been lengthened, altered or repaired by welding or otherwise shall, before being again taken into use be adequately re-tested and re-examined by a competent person and a certificate of such test and examination be obtained and Particulars entered in the register kept in accordance with sub-rule (3).(8)No person under eighteen years of age and no person who is not sufficiently competent and reliable shall be employed as driver of lifting machine whether driven by mechanical power or otherwise, or to give signals to a driver.]
