Section 125 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
125. Test and periodical examination of lifting gears.
- The employer shall ensure at a construction site of a building or other construction work that :(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).](b)a lifting gear in use is thoroughly examined once at least in every twelve months by a competent person;(c)a chain in use is thoroughly examined once at least every month by a responsible person for its use;(d)certificate of initial and periodical tests and examinations of loose gears under these rules are maintained in Form-17.
