Section 55C(A) in The Orissa Factories Rules, 1950
(A)A register shall be maintained with the following columns to record particulars of examinations of lifting machines, chains, ropes and lifting tackles-(i)Name of occupier of factory;(ii)Address of the factory;(iii)Distinguishing number or 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 into use in the factory;(v)Date and number of the certificate relating to any test and examination made under Rules 55-A and 55-G together with the name and address of the person who issued the certificate;(vi)Date of each periodical thorough examination made under Rule 55-F and the name of the examiner ;(vii)Date of annealing or other heat treatment of the chain and other lifting tackle made under Rule 55-E and by whom it was carried out;(viii)Particulars of any defects affecting the safe working load found at any such thorough examination or after annealing and of the steps taken to remedy such defects.
