(6)Nothing in the forgoing sub-rule (5) shall apply to the following classes of chains, and lifting tackles: -(i)Chains made of malleable cast iron.(ii)Plate link chains(iii)Chains, rings, hooks, shackles and swivels made for steel or of any nonferrous metal(iv)Pitched chains working on sprocket or packeted wheels.(v)Rings, hooks, shackles and swivels permanently attached to pitched chains, pulley blocks or weighing machines.(vi)Hooks and swivels having screw threaded parts of ball bearing or other case hardened parts.(vii)Socket shackles secured to wire ropes by whitemetal capping.(viii)Bordeaux connections.Such chains and lifting tackle shall be thoroughly examined by a competent person once atleast in every twelve months, and particulars entered in the register kept in accordance with sub-rule (3).
