Section 41(2) in The Dock Workers (Safety, Health And Welfare) Regulations, 1990
(2)All lifting appliances shall be thoroughly examined by a competent person once at least in every 12 months. Where the competent person making this examination forms the opinion that the lifting appliance cannot continue to function safely, he shall forthwith give notice in writing of his opinion to the owner of the lifting appliance or in case of lifting appliance carried on board a ship not registered in India, to the Master or Officer-in-charge of the ship.
