Section 113(a) in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009
(a)a lifting gear is initially tested for the manufacturer by a competent person, in a manner specified in Schedule-11 before taking into use or after undergoing any substantive alternations which renders its any part liable to affect its safety and such gear alters such test shall subsequently be retested for the use of its owner at least once in every five years;
