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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of West Bengal - Subsection

Section 55(5) in The West Bengal Factories Rules, 1958

(5)Nothing in sub-rule (4) shall apply to the following classes of chains and lifting tackle:
(i)Chains made of malleable cast iron.
(ii)Plate link chains.
(iii)Chains, rings, hooks, shackles and swivels made of steel or of any nonferrous metal.
(iv)Pitched chains, working on sprocket or pocketed wheels.
(v)Rings, hooks, shackles and swivels permanently attached to pitched chains, pulley blocks or weighing machines.
(vi)Hooks and swivels having screw threaded parts or ball-bearing or other case hardened parts.
(vii)Socket shackles secured to wire ropes by whitemetal capping.
(viii)Bordeaux connections.
(ix)Any chain or lifting tackle which has been subjected to the heat treatment known as "normalizing" instead of annealing.
Such chain and lifting tackle shall be thoroughly examined by a competent person once at least in every twelve months and particulars entered in the register kept in accordance with sub-rule (3).