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State of Madhya Pradesh - Section

Section 61 in The M.P. Factories Rules, 1962

61. Exemption of certain hoists and lifts.

(1)A register shall be maintained with the following columns to record particulars of examination of hoists and lifts [and report of examination of each hoists and lifts shall be made in Form 33] [Inserted by Notification No. 4(a) 4-91-16B, dated 6-4-1995.] :-
(i)Date of examination,
(ii)Number of hoists and lifts,
(iii)Details of tests made,
(iv)Results of examination,
(v)Signature of examiner, and
(vi)Designation and qualification of the examiner.
(2)In pursuance of the provisions of sub-section (4) of Section 28, in respect of any class or description of hoists or lifts specified in first column of the following Schedule, the requirements of Section 28 specified in the second column of the said Schedule and set opposite to that class of description of hoists or lifts shall not apply.