Nothing in the foregoing Rule 55-E shall apply to the following classes of chains and lifting tackles :(i)Chains made of malleable cast iron;(ii)Plate link chains;(iii)Chains, rings, hooks, shackles and swivels made of steel or of any non-ferrous metal;(iv)Pitched chains, working on sprocket or pocked wheels;(v)Rings, hooks, shackles, and swivels permanently attached to pitched chains, pulley blocks or weighing machines;(vi)Hooks and swivels having screw threaded parts or ball bearing or other case hardened parts;(vii)Socket shackles secured to wire ropes white-metal capping;(viii)Bordeiux connection.Such chains and lifting tackle shall be thoroughly examined by a competent person once at least in every twelve months, and particulars of the results of such examination entered in the register prescribed under Rule 55-C.
