Section 111 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
111. Construction and maintenance of lifting appliances.
- The employer shall ensure at a construction site of a building or other construction work that -(a)all lifting appliances, including their parts and working gear, whether fixed or movable and any plant or gear used in anchoring or fixing of such appliances, are -(i)of sound construction, sound material and of adequate strength and shall be free from patent defects, and maintained in good repair and working condition.(b)(i)every drum or pulley around which the rope of any lifting appliance is carried, is of adequate diameter and sound construction in relation to such rope;(ii)any rope which terminates at the winding drum of a lifting appliance is securely attached to such drum and at least three dead turns of such rope remain on such drum in every operating position of such lifting appliance;(iii)the flange of a drum projects twice the rope diameter beyond the last layer of such rope and if such projection is not available, other measures like anti-slackness guards shall be provided to prevent such rope from coming off such drum.(c)every lifting appliances is provided with adequate and efficient brakes which:(i)are capable of preventing fall of a suspended load (including any test load) and of effectively controlling such load while it is being lowered;(ii)act without shock;(iii)have shoes that can be easily removed for running; and(iv)are provided with simple and easily accessible means of adjustment :Provided that nothing contained in this clause shall apply to steam winch which can be operated as safety as with brakes as provided in accordance with this clause.(d)controls of every lifting appliances -(i)are so situated that the driver of such appliance at his stand or seat has ample room for operating and has an unrestricted view of building or other construction work, as far as practicable, and that he remains clear of the load and ropes, and that no load passes over him;(ii)are positioned with due regard to ergonometric considerations for proper operation of such appliances;(iii)are so located that the driver of such appliance remains above the height of the heel block during the whole operation of such appliance;(iv)have upon them or adjacent to them clear markings to indicate their purpose and mode of operations;(v)are provided where necessary with a suitable locking device to prevent accidental movement or displacement;(vi)move, as far as practicable, in the direction of the resultant load movement; and(vii)wherever automatic brakes are provided, automatically come to the neutral position in case of power failure.
