Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Odisha - Subsection

Section 69(2) in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002

(2)A thimble or loop splice made in any wire rope sling conforms to the following standards, namely; -
(i)Wire rope sling shall have at least three trucks with full stand or rope and two tucks with one-half of the wires cut out of each of such stand in all cases, such stands shall be tucked against the lay of the rope;
(ii)Protruding ends of such stands in any splice of wire rope slings shall be covered or treated so as to leave no sharp points;
(iii)A fibre rope or a rope sling shall have at least four trucks; tail of such tuck being whipped in a suitable manner; and
(iv)A synthetic fibre rope or rope sling shall have at least four tucks with full strand followed by further tuck with one-half filaments cut out of each of such strand and final tuck with one-half of the remaining filaments cut out from such strands. Any portion of the splices containing such tucks, with reduced number of filaments, shall be securely covered with suitable tape or other material:
Provided that nothing contained in this sub-clause shall apply where any other form of splice which maybe shown to be as efficient as the splice with above standards, is used.