64. Lifting machines, chains, ropes and lifting tackles.
(1)No lifting machine and no chain, rope of lifting tackle except a fibre rope or fibre rope sling shall be taken in use in any factory, for the first time therein unless it has been tested and all parts have been thoroughly examined by a competent person and a certificate of such test examination specifying the safe working load or loads and signed by the person making the test and examination has been obtained and is kept available for inspection.(2)A Register in Form 12 containing the particulars, therein specified shall be kept of every examination made under sub-rule (1). The Register shall be readily available for inspection.(3)(a)Every jib-crane so constructed that the safe working load may be varied by the raising or lowering of the jib, shall have attached thereto either an automatic indicator of safe working loads or an automatic jib angle indicator and a table indicating the safe working loads at corresponding inclination of the job or corresponding radii of the load.(b)A table showing the safe working load of every kind and size of chain, rope or lifting tackle in use, and in the case of a multiple sling, the safe working loads at different angles of the legs shall be posted in the store-room or place, where or in which the chains, ropes or lifting tackles, are kept, in prominent position on the premises and no rope, chain or lifting tackle not shown in the table shall be used in a factory unless in the case of lifting tackle, the safe working load thereof, or in the case of a multiple sling, the safe working load at different angles of the legs, is plainly marked upto it.(4)All rails on which a travelling crane moves and every track on which the carriage of a transporter or runway moves, shall be proper size and adequate strength and have an even running surface. Every such rail or track shall be properly laid and maintained and shall be adequately supported.(5)All chains and lifting tackle, except a rope sling, shall, unless they have been subjected to such other heat treatment as may be approved by the State Government be effectively annealed under the supervision of a competent person at the following intervals, namely:-(i)All chains, slings, rings, hooks, shackles and swivels used in connection with molten metal slag or when they are made of half inch bar or smaller, at least once in every six months.(ii)All other chains, rings, hooks, shackles and swivels in general use at least once in every twelve months:Provided that chains and lifting tackle not in frequent use shall, subject to the approval of the Chief Inspector of Factories, be annealed only when necessary and particulars of such annealing shall be entered in a register in Form 12.(6)Nothing in sub-rule (5) shall apply to the following chains of claim and lifting tackle, namely:-(i)Chains made of malleable cast iron,(ii)Plate link chains(iii)Chains, rings hooks, shackles and swivels made of steel or of any non-ferrous metal(iv)Pitched chains, working on sprocket or pocketed wheels.(v)Rings, hooks, shackles and swivels permanently attached to pitched chains, pulleys, blocks or weighing machines.(vi)hooks and swivels having screw threaded parts or ball bearing or other case hardened parts.(vii)Socket shackles screwed to wire ropes by white metal capping,(viii)Bordeau connections.(ix)Any chain or lifting tackle which has been subjected to the heat treatment known as "normalising" instead of annealing. Such chain and lifting tackle shall be thoroughly examined by a competent person at least once in every twelve months and particulars of such examination shall be entered in the register in Form 12.(7)All lifting machines, chains, ropes and lifting tackle except a fibre rope or fibre rope sling, which have been lengthened, altered or repaired by welding or otherwise, shall not be used again, unless it is adequately tested and examined by competent person and certified in writing by him to be in order.(8)No person under 18 years of age and no person who is not sufficiently trained in the working of lifting machines and acquainted with the hazards of the machine shall be employed as driver of lifting machine, whether driven by mechanical power or otherwise, or to give signals to a driver.
