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[Cites 0, Cited by 0] [Section 60A] [Entire Act]

State of Punjab - Subsection

Section 60A(5) in The Punjab Factory Rules, 1952

(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 Chief Inspector of Factories, be effectively annealed under the supervision of a competent person at the following intervals :-
(i)All chain, slings, rings, hooks, shackles and swivels used in connection with molten metal or molten slag or when they are made of half inch bar or smaller, once at least in every six months.
(ii)All other chins, rings, hooks, shackles and swivels in general use once at least in every twelve months :
Provided that chains and lifting tackles not in frequent use shall, subject to the approval of Chief Inspector, be annealed only when necessary. Particulars of such annealing shall be entered in the register prescribed under sub-rule (3).