62. [ Cranes and other lifting machines. [Substituted by Notification No. 3688-4113-XVI, dated 1-6-1968.]
(1)No lifting machine and no chain, tape or lifting tackle, except a fibre rope sling, shall be taken into use in any factory for the first time in that factory unless it has been tested and all parts have been thoroughly examined by a competent person and a certificate of such test and examination specifying the safe working load or loads and signed by the person making the test and the examination, has been obtained and is kept available for inspection.(2)(a)Every jib-crance so constructed that the safe working load may be varied by the raising or lowering of the jib, shall have attached thereto either an automatic indicator of safe working loads or an automatic jib angle indicator and a table indicating the safe working loads at corresponding inclinations of the jib or corresponding radii of the load.(b)A table showing the safe working loads of every kind and size of chain, rope or lifting tackle in use and in the case of multiple sling. The safe working loads at different angles of the legs, shall be posted in the store room or place or in which the chains, ropes or lifting tackles are kept, and in prominent position on the premises and no rope, chain or lifting tackle not shown in the table shall be used. The foregoing provisions of this paragraph shall not apply in respect of any lifting tackle if the safe working load thereof, or, in the case of multiple sling, the safe working load at different angles of the legs, is plainly marked upon it.(3)No person under 18 years of age and no person who is not sufficiently competent and reliable shall be employed as driver of a lifting machine whether driven by mechanical power or otherwise, or to give signals to driver.]Indication of safe loads
