56A. Lifting machines, chains, ropes and lifting tackles.
- No lifting machine and no chain, rope or lifting tackle, except fibre rope or 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 a 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 :Provided that where lifting machine, chains, ropes or lifting tackles are already in use of a factory such a certificate shall be obtained within one month of the date on which this Rule comes into effect.(2)(a)Every crane fitted with a derricking jib shall-(i)have plainly marked upon it the safe working load at various radii of the jib and the maximum radius at which the jib may be worked; and(ii)be fitted with an accurate indicator, clearly visible to the driver, showing the radius of the jib at any time and the safe working load corresponding to that radius.(b)No jib crane having either a fixed or a derricking jib shall be used after one year of the coming into effect of this Rule unless it is fitted with an accurate automatic indicator which-(i)indicates clearly to the driver or person operating the crane when the load being carried or lifted approaches the safe working load of the crane for the radius of the jib at which the load is being carried or lifted; and(ii)gives an efficient sound signal when the load being carried or lifted is in excess of the safe working load of the crane at that radius:Provided that if a table showing the safe working loads at various radii of the jib is kept attached to the crane the requirements of clause (b) shall not apply to-(i)any guy derrick, crane, being a crane of which the mast is held upright solely by means of ropes with the necessary fittings and tightening screws;(ii)any hand crane used solely for dismantling another crane;(iii)any crane having a maximum safe working load of one ton or less.(3)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 a multiple sling, the safe working load at different angles of the legs shall be posted in the store in which the chains, ropes or lifting tackles are kept and in prominent positions on the premises and no rope, chain or lifting tackles 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 a multiple sling, the safe working load at different angles of the legs, if plainly marked upon it.(4)Every travelling jib-crane on rails shall be provided with guards to remove any loose materials from the track.(5)(a)The register to be maintained under sub-clause (iii) of clause (a) of sub-section (1) of Section 29 shall contain the following particulars, namely :-(i)name of the occupier of the factory;(ii)address of the factory;(iii)distinguishing number or mark, if any; and chain, description sufficient to identify the lifting machine, rope, or the lifting tackle;(iv)date on which the lifting machine, chain, rope or lifting tackle was first taken into use in the factory;(v)date and number of the certificate relating to any test and examination made under sub-rules (1) and (9) together with the name and address of the person who issued the certificate;(vi)date of each periodical thorough examination made under sub-clause (iii) of clause (a) sub-section (1) of Section 29 and sub-rule (8) and the name of the person by whom it was carried out;(vii)date of annealing or other heat treatment of the chain and other lifting tackle made under sub-rule (7) and the name of the person by whom it was carried out;(viii)particulars of any defects affecting the safe working load found at any such thorough examination or after annealing and of the steps taken to remedy such defects.The register shall be kept readily available for inspection.(b)All certificates obtained under sub-rules (1) and (9) and reports of all examinations conducted under this Rule shall be maintained in a register and shall be kept readily available for inspection.(6)All rails on which a travelling crane moves and every track on which the carriage of a transporter or runway moves shall be of proper size and adequate strength and have an even running surface and every such rail or track shall be properly laid, adequately supported and properly maintained and provided with effective stops at the end.(7)All chains and lifting tackles, except a rope sling, shall unless they have been subjected to such other heat treatment as may be approved by the Chief Inspector of Factories, be effectively annealed under the direct supervision of a competent person at the following intervals, namely:-(i)all chains, slings, rings, hooks, shackles and swivels used in connection with molten metal or molten slag 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 12 months:Provided that chains and lifting tackles not in frequent use shall, subject to the Chief Inspector's approval, be annealed only when necessary and particulars of such annealing shall be entered in a register prescribed under sub-rule (5).(8)Nothing in the foregoing sub-rule (7) shall apply to following classes of chains and lifting tackles, namely :-(i)chains made of malleable cast iron;(ii)plate link chains;(iii)chains, rings, hooks, shackles and swivels made of steel or of an non-ferrous metal;(iv)pitched chains, working on sprocket or sprocketed wheel;(v)rings, hooks, shackles and swivels permanently attached to pitched chains, pulley blocks or weighing machines;(vi)hooks and swivels having screw threaded part or ball bearing or in other case hardened parts;(vii)socket shackles secured to wire ropes by white metal capping;(viii)Bordeaux connections.Such chains and lifting tackles shall be thoroughly examined by a competent person once at least in every twelve months, and particulars entered in the register kept in accordance with sub-rule (5).(9)All lifting machines, chains, ropes and lifting tackles except a fibre rope or fibre rope sling, which have been lengthened, altered or repaired by welding or otherwise, shall before being again taken into use, be adequately retested and reexamined by a competent person and a certificate of such test examination be obtained and particulars entered in the register kept in accordance with sub-rule (5).(10)No person under eighteen 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 a driver.(11)Where there are more than one lifting machines, chains, ropes and lifting tackles in a factory, each one of them should be given a distinguishing mark or number for the purpose of identification.(12)Where in the opinion of the State Government, compliance with any of the provisions of this Rule is considered unnecessary or impracticable, the Chief Inspector may, subject to the approval of the State Government, by order in writing, exempt any lifting machine or lifting tackle therefrom, subject to such conditions as may be specified in the said order:Provided that the Chief Inspector may subject to the approval of the State Government, rescind or modify any such order whenever he considers it necessary without assigning any reason.
