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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Madhya Pradesh - Subsection

Section 62(2) in The M.P. Factories Rules, 1962

(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.