Section 32 in Dock Workers (Safety, Health and Welfare) Scheme, 1961
32. Testing.
(1)No lifting machinery and no chain, ring, hook, shackle, swivel or pulley block shall be used in hoisting or lowering unless it has been tested and examined by a competent person in the manner set out in Schedule IV and a certificate of such test and examination in the form approved by the Inspector obtained.(2)All lifting machinery and all chains, rings, hooks, shackles, swivels, any pulley blocks which have been lengthened, altered or repaired by welding or otherwise shall, before being again taken into use for hoisting or lowering, be adequately re-tested and re-examined by a competent person and a certificate of such test and examination in the form approved by the Inspector obtained.
