Section 55(3) in The West Bengal Factories Rules, 1958
(3)A register as nearly as possible in Form No.8 shall be maintained containing the following particulars:(i)Name of occupier of factory.(ii)Address of the factory.(iii)Distinguishing number or mark and description sufficient to identify the lifting machine, chain, rope or lifting tackle.(iv)Date when 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-rule (1) together with the name and address of the person who issued the certificate.(vi)Date of each periodical thorough examination made under clause (a)(iii)of sub-section (1) of section 29 of the Act and by whom it was carried out.(vii)Date of annealing or other heat treatment of the chain and other lifting tackle and by whom it was carried out.(viii)Particulars of any defects affecting the safe working load found at any such through examination or after annealing and of the steps taken to remedy such defects.The register shall be kept readily available for inspection.
