Section 62 in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
62. 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 unsafe way and in such a manner as to involved 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.
