Section 67 in Goa Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
67. Loading of lifting appliances and lifting gears.
- The employer shall ensure at a construction site of a building or other construction work that -(a)no lifting appliance, lifting gear or wire rope is used in an un-safe way and in such a manner as to involve risk to life of building workers, and that they are not loaded beyond their safe working load except for testing purposes under the direction of a competent person in the manner as specified in Schedule I annexed to these rules;(b)no lifting appliance, lifting gear or any other material handling appliance is used, if -(i)the Inspector having jurisdiction is not satisfied with reference to a certificate of test or examination or to an authenticated record maintained as provided under these rules; and(ii)in the view of such Inspector, the lifting appliance, lifting gear or any other material handling appliance is not safe for use in building or other construction work;(iii)no pulley block is used in building or other construction work unless the safe working load and its identification are clearly marked on such block.
