Section 64(6) in Maharashtra Factories Rules, 1963
(6)Nothing in sub-rule (5) shall apply to the following chains of claim and lifting tackle, namely:-(i)Chains made of malleable cast iron,(ii)Plate link chains(iii)Chains, rings hooks, shackles and swivels made of steel or of any non-ferrous metal(iv)Pitched chains, working on sprocket or pocketed wheels.(v)Rings, hooks, shackles and swivels permanently attached to pitched chains, pulleys, blocks or weighing machines.(vi)hooks and swivels having screw threaded parts or ball bearing or other case hardened parts.(vii)Socket shackles screwed to wire ropes by white metal capping,(viii)Bordeau connections.(ix)Any chain or lifting tackle which has been subjected to the heat treatment known as "normalising" instead of annealing. Such chain and lifting tackle shall be thoroughly examined by a competent person at least once in every twelve months and particulars of such examination shall be entered in the register in Form 12.
