Section 31 in Dock Workers (Safety, Health and Welfare) Scheme, 1961
31. Construction and maintenance.
(1)In any dock, all parts, including the working gear, whether fixed or movable of every lifting machinery and every chain, ring, hook, shackle, swivel or pulley block used in hoisting or lowering shall be -(i)of good construction, sound material, adequate strength and free from defects ;(ii)properly maintained ; and(iii)thoroughly examined once at least every 12 months and particulars of such examination entered in the register approved by the Inspector.Explanation.-For the purpose of this sub-paragraph, thorough examination means a visual examination supplemented, if necessary, by other means such as a hammer test, carried out as carefully as the conditions permit, in order to arrive at a reliable conclusion as to the safety of the parts examined; and, if necessary for the purpose, parts of the lifting machinery and gear shall be dismantled.(2)No lifting machinery and no chain or other appliance shall, except for the purpose of test, be loaded beyond the safe working load which shall be plainly marked thereon.
