Section 32(2) in Dock Workers (Safety, Health and Welfare) Scheme, 1961
(2)All lifting machinery and all chains, rings, hooks, shackles, swivels, any pulley blocks which have been lengthened, altered or repaired by welding or otherwise shall, before being again taken into use for hoisting or lowering, be adequately re-tested and re-examined by a competent person and a certificate of such test and examination in the form approved by the Inspector obtained.
