Section 117 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
117. Loading of lifting appliances and gears.
- The employer shall ensure at a construction site of a building or other construction work that :(a)no lifting appliance, lifting gear or wire rope is used in an unsafe way and in such a manner as to involve risk to life of building workers and that they are not loaded beyond their safe working load except for testing purposes under the direction of the competent person in the manner specified in Schedule-I annexed to these rules;(b)no lifting appliance, lifting gear or any other material handling appliance is used, if -(i)the Inspector having jurisdiction is not satisfied with reference to a certificate of test or examination or to an authenticated record maintained as provided under these rules; and(ii)in the view of such Inspector, the lifting appliances, lifting gear or any other material handling appliance is not safe for use in building or other construction work;(iii)no pulley block is used in building or other construction work unless the safe working load and its identification are clearly marked on such block.
