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[Cites 0, Cited by 0] [Section 111] [Entire Act]

State of Uttar Pradesh - Subsection

Section 111(d) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009

(d)controls of every lifting appliances -
(i)are so situated that the driver of such appliance at his stand or seat has ample room for operating and has an unrestricted view of building or other construction work, as far as practicable, and that he remains clear of the load and ropes, and that no load passes over him;
(ii)are positioned with due regard to ergonometric considerations for proper operation of such appliances;
(iii)are so located that the driver of such appliance remains above the height of the heel block during the whole operation of such appliance;
(iv)have upon them or adjacent to them clear markings to indicate their purpose and mode of operations;
(v)are provided where necessary with a suitable locking device to prevent accidental movement or displacement;
(vi)move, as far as practicable, in the direction of the resultant load movement; and
(vii)wherever automatic brakes are provided, automatically come to the neutral position in case of power failure.