(1)In every factory—(a)every hoist and lift shall be—(i)of good mechanical construction, sound material and adequate strength;(ii)properly maintained, and shall be thoroughly examined by a competent person at least once in every period of six months, and a register shall be kept containing the prescribed particulars of every such examination;(b)every hoistway and liftway shall be sufficiently protected by an enclosure fitted with gates, and the hoist or lift and every such enclosure shall be so constructed as to prevent any person or thing from being trapped between any part of the hoist or lift and any fixed structure or moving part;(c)the maximum safe working load shall be plainly marked on every hoist or lift, and no load greater than such load shall be carried thereon;(d)the cage of every hoist or lift used for carrying persons shall be fitted with a gate on each side from which access is afforded to a landing;(e)every gate referred to in clause (b) or clause (d) shall be fitted with interlocking or other efficient device to secure that the gate cannot be opened except when the cage is at the landing and that the cage cannot be moved unless the gate is closed.
