(3)Register to be maintained under sub-clause (iii) of clause (a) of sub-section (1) of section 29 of the Act, shall contain the following particulars—(i)name of occupier of factory,(ii)address of the factory,(iii)distinguishing number of mark, if any, and description sufficient to identify the lifting machine, chain, rope or the lifting tackle,(iv)date when the lifting machine, chain, rope or lifting tackle was first taken in use in the factory,(v)date and number of the certificates relating to any test or examination made under sub-rules (1) and (7) together with the name and address of the person who issued the certificates,(vi)date of each periodical thorough examination made under clause (a)(iii) of sub-section (1) of section 29 of the Act and sub-rule (6) and by whom it was carried out.(vii)date of annealing or other heat treatment of the chain and other lifting tackle made under sub-rule (6) and by whom it was carried out, and(viii)particulars of any defects affecting the safe working load found at any such examination or after annealing and of the steps taken to remedy such defects.The register shall be kept readily available for inspection.
