Section 72 in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002
72. 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 XXVI, annexed to these rules is maintained and particulars of such test and examination of lifting appliances, lifting gears and heat treatment as required under rule 54, rule 60 and rule 70 are entered in such register;(b)certificate in respect of each of the following is obtained from competent person in the Form as mentioned below, namely :-(i)In case of initial and periodical test and examination under rule 54 and rule 69 for-(a)winches, derricks and their accessory gears in Form V annexed to these rules.(b)cranes or hoists and their accessory gears in Form VI annexed to these rules.(ii)In case of test, examination and re-examination of loose gears under clause (d) of rule 68 in Form VII annexed to these rules;(iii)In case of test and examination of wire ropes under rule 60 in Form VII annexed to these rules;(iv)In case of heat treatment and examination of loose gears under rule 70 in Form IX;(v)In case of annual thorough examination of the loose gears under clause (b) of rule 68 except where required particulars of such exemption have been enclosed in the register referred to in clause (a), in Form XXVI annexed to these rules,and such certificates are attached the register to in clause (a);(c)the register referred to in clause (a) and the certificates relate to lifting appliances, loose gear and wire ropes is;(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 least 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.
