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 60A] [Entire Act]

State of Punjab - Subsection

Section 60A(1) in The Punjab Factory Rules, 1952

(1)No lifting machine and no chain, rope or lifting tackle, except fibre rope or fibre rope sling, shall be taken into use in any factory for the first time in that factory unless it has been tested and all Parts have been thoroughly examined by a competent person and a certificate of such a test and examination, specifying the safe working load or loads and signed by the person making the test and the examination has been obtained and is kept available for inspection.