Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 126] [Entire Act]

State of Uttar Pradesh - Subsection

Section 126(e) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009

(e)a thimble or loop splice made in any wire rope sling conforms to the following standards, namely -
(i)wire rope sling shall have at least three tucks with full strand of rope and two tucks with one-half of the wires cut out of each of such strand in all cases, such strands shall be tucked against the lay of the rope;
(ii)protruding ends of such strands in any splice of wire rope slings shall be covered or treated so as to leave no sharp points;
(iii)a fibre rope or a rope sling shall have at least four tucks; tail or such tuck being whipped in a suitable manner; and
(iv)a synthetic fibre rope or rope sling shall have at least four tucks with full strand followed by further tuck with one-half filaments cut out of each of such strand and final tuck with one-half of the remaining filaments cut-out from such strands. Any portion of the splices containing such tucks, with reduced number of filaments, shall be securely covered with suitable tape or other materials :