Section 51(2) in The Dock Workers (Safety, Health And Welfare) Regulations, 1990
(2)Certificates shall be obtained from a competent person and attached to the register in Form II, in respect of the following in the forms shown against each:--(a)initial and periodical test and examination under regulations 41 and 47, for-(i)winches, derricks and their accessory gear in Form III;(ii)cranes or hoists and their accessory gear in Form IV;(b)test, examination and re-examination of loose gears under regulation 47 in Form V;(c)test and examination of wire ropes under regulation 48 in Form VI;(d)heat treatment and examination of loose gears under sub-regulation (1) of regulation 49, in Form VII;(e)annual thorough examination of the loose gears under sub-regulation (2) of regulation 47, in Form VIII, unless required particulars have been entered in the register in Form II.
