Section 70 in The Tamil Nadu Building and other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2006
70. Test and periodical examination of lifting gears.
- The employer shall ensure at a construction site of a building or other construction work that,-(a)a lifting gear is initially tested for the manufacturer by a competent person, in a manner specified in Schedule-1 to these rules before taking into use or after undergoing any substantive alterations which renders its any part liable to affect its safety and such gear altered shall subsequently be re-tested for the use of its owner at least once in every five years;(b)a lifting gear in use is thoroughly examined once at least in every twelve months by a competent person;(c)a chain in use is thoroughly examined once at least every month by a responsible person, for its use; and(d)certificates of initial and periodical tests and examination of loose gears under these rules are obtained in Form VII under Schedule XIII to these rules.
