Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 68 in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002

68. Test and periodical examination of lifting gears.

(a)A lifting gear is initially tested for the manufacturer by a competent person, in a manner specified in Schedule-1 before taking into use or after undergoing any substantive altercations which renders its any part liable to affect its safety and such gear alters such test shall subsequently be retested for the use of its owner at least once in every five years.
(b)A lifting gear in use is thoroughly examined once at least in every twelve months by a competent person;
(c)A chain in use is thoroughly examined once at least every month by a responsible person for its use;
(d)Certificates of initial and periodical tests and examinations of loose gears under these rules are obtained in Form-VII annexed to these rules;