(7)Nothing in the foregoing sub-rule (6), shall apply to the following classes of chains and lifting tackles -(i)chain made of malleable cast iron,(ii)plate link chains,(iii)chains, rings, hooks, shackles and swivels made of steel or of any non-ferrous metal,(iv)pitched chains, working on sprocket or packeted wheels,(v)rings, hooks, shackles and swivels permanently attached to pitched chains, pulley blocks of weighing machines,(vi)hooks and swivels having screw threaded parts or ball-bearing or other case hardened parts,(vii)socket, shackles secured to wire ropes by white metal capping, and(viii)Bordeaux connections.Such chains and lifting tackles shall be thoroughly examined by competent person, once at least in every twelve months, and particulars entered in the register kept in accordance with sub- rule (3).
