(5)All chains and lifting tackle, except a rope sling shall, unless they have been subject to such other heat treatment as may be approved by Chief Inspector of Factories be effectively annealed under the supervision of a competent person at the following intervals.(i)All chains, slings, rings hooks, shackles and swivels used in connection with molten metal or molten slang or when they are made of half inch bar or smaller, once at least in every six months.(ii)All other chains, rings hooks, shackles and swivels in general use, once, at least, in every twelve months;Provided that chains and lifting tackle not in frequent use shall, subject to the Chief Inspector's approval be annealed only when necessary. Particulars of such annealing shall be entered in a register prescribed under sub-rule (3).
