Section 52(2) in The Dock Workers (Safety, Health And Welfare) Regulations, 1990
(2)(a)Every ship's derrick (other than derrick crane) shall be clearly marked with its safe working load when the derrick is used--(i)in single purchase,(ii)with a lower cargo block, and(iii)in union purchases in all possible block positions.(b)The lowest angle to the horizontal, that the derrick may be used, shall also be legibly marked.
