Section 33 in Dock Workers (Safety, Health and Welfare) Scheme, 1961
33. Annealing.
- All chains, rings, hooks, shackles and swivels used in hoisting or lowering shall, unless they have been subjected to such other treatment as the Inspector may, subject to the confirmation by the Central Government, approve, be effectually annealed under the supervision of a competent person and at the following intervals :(i)12.5 mm. (half-inch) and smaller chains, rings, hooks, shackles and swivels in general use, once at least in every six months ;(ii)all other chains, rings, hooks, shackles and swivels in general use once at least in every twelve months :Provided that in the case of such gear used solely on cranes and other hoisting appliances worked by hand twelve months shall be substituted for six months in Cl. (i) and two years for twelve months in Cl. (ii). :Provided also that where an Inspector is of opinion that owing to the size, design, material or infrequency of use of any such gear or class of such gears, the requirement of this paragraph as to annealing is not necessary for the protection of dock workers, he may, by a certificate in writing and subject to confirmation by the Central Government, exempt such gear of class of gear from such requirement subject to such conditions as may be specified in such certificate.Particulars of such annealing shall be entered in a register approved by the Inspector.
