57A. - (1) No. lifting machine and no chain. rope or lifting tackle, except a fiber rope or fiber rope sling, shall be taken in 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 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 available for inspection.
(2)(a)Every jib-crane so constructed that the safe working load may be varied by the raising or lowering of the jib, shall have attached thereto either an automatic indicator of safe working loads, or an automatic jib, angle indicator and a table indicating the safe working loads at corresponding inclination of the jib or corresponding radii of the load.(b)A table showing the same working load of every kind and size of chain. rope or lifting tackle in use, and in the case of multiple sling, the safe working loads at different angles of the legs, shall be posted in the store room or place where or in which the chains, ropes of lifting tackles are kept, and prominent positions on the premises and no rope, chain or lifting tackle not shown in the table shall be used.The foregoing provisions of this paragraph shall not apply in respect of such 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, is plainly marked upon it.(3)Register to be maintained under sub-clause (iii) of clause (a) of sub-section (1) of section 29 of the Act, shall contain the following particulars(i)name of occupier of factory,(ii)address of the factory,(iii)distinguishing number of mark, if any, and description sufficient to identify the lifting machine, chain, rope or the lifting tackle,(iv)date when the lifting machine, chain, rope or lifting tackle was first taken in use in the factory,(v)date and number of the certificates relating to any test or examination made under sub-rules (1) and (7) together with the name and address of the person who issued the certificates,(vi)date of each periodical thorough examination made under clause (a)(iii) of sub-section (1) of section 29 of the Act and sub-rule (6) and 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 (6) and by whom it was carried out, and(viii)particulars of any defects affecting the safe working load found at any such examination or after annealing and of the steps taken to remedy such defects.The register shall be kept readily available for inspection.(4)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.(5)To provide access to rail tracks or over head travelling cranes, suitable passage ways, of at least 50 cm. (20 inches) width with toe-boards and double hand rails 90 cm. (3 ft.) high, shall be provided alongside, and clear of the rail tracts of over head travelling [floor operated cranes where rail height is more than [24 feet] [Inserted by No. 2 dated 27.2.1985 [1.4.85]] or all cabin operated travelling] cranes, such that no moving part of the crane can strike persons on the ways and the passage way shall be at a lower level than the crane track itself. Safe access ladders shall be provided at suitable intervals to afford access to these passage ways and from passage ways to the rail tracks.(6)All chains and lifting tackle, except a rope sling shall, unless they have subjected to such other heat treatment, as may be approved by Chief Inspector of Factories be effectively annealed under the supervision of a competent person at the following intervals:(i)all chains, slings, rings, hooks, shackles, swivels used in connection with molten metal or molten slag or when they are made of I /2inch 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 twelve months:Provided that chains and lifting tackle not in frequent use, shall subject to the Chief Inspector's approval, be annealed only when necessary. Particulars of such annealing shall be entered in a register prescribed under sub-rule (3).(7)Nothing in the foregoing sub-rule (6), shall apply to the following classes of chains and lifting tackles -(i)chain 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 packeted wheels,(v)rings, hooks, shackles and swivels permanently attached to pitched chains, pulley blocks of 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 by white metal capping, and(viii)Bordeaux connections.Such chains and lifting tackles shall be thoroughly examined by competent person, once at least in every twelve months, and particulars entered in the register kept in accordance with sub- rule (3).(8)All lifting machines, chain, ropes and lifting tackle, except a fiber rope or fiber rope sling which have been lengthened, altered or repaired by welding or otherwise, shall before being again taken in use, be adequately re-tested and re-examined by a competent person and a certificate of such test and examination be obtained and particulars entered into register kept in accordance with sub-rule (3).(9)No person under 18 years of age and no person who is not sufficiently trained in the working of lifting machines and acquainted with the hazards of the machine, shall be employed as driver of a lifting machine, whether driven by mechanical power or otherwise, or to give signal to a driver.(10)Where, in the opinion of the State Government, compliance with any of the requirement of the provisions contained in section 29 of the rules made thereunder, is unnecessary or impracticable, the State Government may, by notification in the Official Gazette, and subject to such conditions, as it may deem expedient, exempt any factory or a group or class or description of factories from any such provision.Pressure PlantRules prescribed under sub-section (2) of section 31.
