Section 47 in The Dock Workers (Safety, Health And Welfare) Regulations, 1990
47. Test and periodical examination of loose gears .-(1) All loose gears shall be initially tested for the manufacturer by a competent person, in a manner set out in Schedule I before taking into use or after undergoing any substantial alterations or renders to any part liable to affect its safety and shall subsequently be retested, for the owner of the gear, at least once in every five years.
(2)All loose gears shall be thoroughly examined once at least in every twelve months by a competent person. In addition, chains shall be thoroughly examined once at least every month by a responsible person.
