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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Maharashtra - Subsection

Section 64(5) in Maharashtra Factories Rules, 1963

(5)All chains and lifting tackle, except a rope sling, shall, unless they have been subjected to such other heat treatment as may be approved by the State Government be effectively annealed under the 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 slag or when they are made of half inch bar or smaller, at least once in every six months.
(ii)All other chains, rings, hooks, shackles and swivels in general use at least once in every twelve months:
Provided that chains and lifting tackle not in frequent use shall, subject to the approval of the Chief Inspector of Factories, be annealed only when necessary and particulars of such annealing shall be entered in a register in Form 12.