Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 56A] [Entire Act]

State of Bihar - Subsection

Section 56A(2) in Bihar Factories Rules, 1950

(2)
(a)Every crane fitted with a derricking jib shall-
(i)have plainly marked upon it the safe working load at various radii of the jib and the maximum radius at which the jib may be worked; and
(ii)be fitted with an accurate indicator, clearly visible to the driver, showing the radius of the jib at any time and the safe working load corresponding to that radius.
(b)No jib crane having either a fixed or a derricking jib shall be used after one year of the coming into effect of this Rule unless it is fitted with an accurate automatic indicator which-
(i)indicates clearly to the driver or person operating the crane when the load being carried or lifted approaches the safe working load of the crane for the radius of the jib at which the load is being carried or lifted; and
(ii)gives an efficient sound signal when the load being carried or lifted is in excess of the safe working load of the crane at that radius:
Provided that if a table showing the safe working loads at various radii of the jib is kept attached to the crane the requirements of clause (b) shall not apply to-
(i)any guy derrick, crane, being a crane of which the mast is held upright solely by means of ropes with the necessary fittings and tightening screws;
(ii)any hand crane used solely for dismantling another crane;
(iii)any crane having a maximum safe working load of one ton or less.