(5)(a)The register to be maintained under sub-clause (iii) of clause (a) of subsection (1) of Section 29 shall contain the following particulars, namely:-(i)name of the occupier of the factory;(ii)address of the factory;(iii)distinguishing number or mark, if any; and chain, description sufficient to identify the lifting machine, rope, or the lifting tackle;(iv)date on which the lifting machine, chain, rope or lifting tackle was first taken into use in the factory;(v)date and number of the certificate relating to any test and examination made under sub-rules (1) and (9) together with the name and address of the person who issued the certificate;(vi)date of each periodical thorough examination made under sub-clause (iii) of clause (a) sub-section (1) of Section 29 and sub-rule (8) and the name of the person by whom it was carried out;(vii)date of annealing or other heat treatment of the chain and other lifting tackle made under sub-rule (7) and the name of the person by whom it was carried out;(viii)particulars of any defects affecting the safe working load found at any such thorough examination or after annealing and of the steps taken to remedy such defects.The register shall be kept readily available for inspection,(b)All certificates obtained under sub-rules (1) and (9) and reports of all examinations conducted under this rule shall be maintained in a register and shall be kept readily available for inspection.
