(1)A register shall be maintained to record particulars of examination of Hoists or Lifts and shall give particulars as shown in Form No. 41.(2)Exemption of certain hoists and lifts. - In pursuance of the provisions of sub-section (4) of section 28 of the Act in respect of any class or description of hoists or lifts specified in the first column of the following Schedule the requirements of Section 28 specified in the second column of the said Schedule and set opposite to that class or description of hoist or lift shall not apply.
