Section 58(a) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998
(a)fixed lifting appliances are installed-(i)by competent persons;(ii)in a manner that such appliances cannot be displaced by the load, vibration or other influences;(iii)in a manner that the operator of such appliances is not exposed to danger from loads, ropes or drums; and(iv)in a manner that the operator can either see over the zone of operation or communicate with all loading and unloading points by signal, or other communication system;
