(1)It shall be the duty of the engineer or other competent person to examine-(a)once at least in every 24 hours, -(i)the attachment of the winding rope to the drum, the depth indicator, every part of the suspension gear in the shaft, including cages or other means of conveyance and their gates, and every external part of the winding apparatus, upon the proper working of which the safety of persons depends; and(ii)the brakes of the winding engines;(b)once at least in every seven days, -(i)each winding rope, by passing the rope at a speed not exceeding one meter per second; and(ii)the external parts of the winding engine, the guides and the signalling arrangements fitted in a shaft;(c)once at least in every 30 days, every winding rope, by passing the rope at a speed not exceeding 0.5 metre per second. For the purpose of this examination, by cleaning the rope of any encrusted dirt and grease at all places particularly liable to deterioration and at other places, not more than 30 metres apart throughout the length, and any reduction in the circumference of the rope and the superficial condition of the wires as to wear, corrosion, brittleness and fracture at every such place shall be noted; and(d)once at least in every 12 months, the winding engine as to the condition of its internal parts.
