(8)Nothing in the foregoing sub-rule (7) shall apply to following classes of chains and lifting tackles, namely:-(i)chains made of malleable cast iron;(ii)plate link chains;(iii)chains, rings, hooks, shackles and swivels made of steel or of an non-ferrous metal;(iv)pitched chains, working on sprocket or pocketed wheel;(v)rings, hooks, shackles and swivels permanently attached to pitched chains, pulley blocks or weighing machines;(vi)hooks and swivels having screw threaded part or ball bearing or other case hardened parts;(vii)socket shackles secured to wire ropes by white metal capping;(viii)Bordeaux connections.Such chains and lifting tackles shall be thoroughly examined by a competent person once at least in every twelve months, and particulars entered in the register kept in accordance with sub-rule (5).
