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Union of India - Section

Section 220 in The Coal Mines Regulations, 2011

220. Cranes and lifting gears.

(1)All machinery used to lift or transport equipment and materials, shall be designed, constructed and erected, inspected, maintained and operated as specified by the manufacturer.
(2)The rated capacity or legible load chart, where appropriate, of a crane, hoist, grab or winch shall be permanently marked on the structure and clearly visible, without in any case, exceeding the rated capacity.
(3)No person shall load any crane, grab or winch in excess of the safe working load except for the purpose of a test, which shall be carried out by an authorised person and only in a manner specified by the manufacturer.
(4)The rated capacity of a hoist shall not exceed the capacity of the structure supporting the hoist.
(5)Cranes and hoists shall be regularly inspected and maintained to ensure that every component is capable of carrying out its original design function, and records shall be kept thereof.
(6)A crane or hoist shall not be used until any condition that could endanger workers is remedied.
(7)All installations, modifications and repairs to load-bearing equipment shall be certified by a competent person or authorised organisation in accordance with the original design and safety standard.
(8)All cranes or hoists with a boom that is movable in the vertical plan shall-
(a)have a device that can be clearly read by the operator, to indicate the boom angle if the rated capacity is affected; and
(b)be fitted with an automatic load indicator showing the safe working load.
(9)All modifications that affect the rated capacity of a crane or hoist shall be assessed, and the rated capacity adjusted by the original equipment manufacturer, a competent person or authorised organisation.
(10)There shall be a safe means of access and egress to the operatar's position and to maintenance locations for all cranes and hoists.
(11)If a normal means of egress is not always available to the operator, then an alternative safe means shall be provided to get from the operating position to a safe area in the event of a power failure or other emergency.
(12)Effective audible and visual communications devices shall be installed on a crane or hoist.
(13)The crane or hoist operator shall sound a warning signal when it is necessary to alert workers.
(14)All controls on a crane or hoist shall be clearly identified and shall return to neutral when released, and an automatic braking system shall be activated.
(15)The operator of a crane or hoist shall be protected against hazardous conditions such as airborne contaminants, falling or flying objects and excessive heat or cold.
(16)The operator's seat on a crane or hoist shall be of an ergonomic design that allows the operator to operate the equipment safely.
(17)All the hooks, hook guards or latches, wire ropes, chains and other attachments and fittings that may be safety critical shall be maintained and inspected on a regular basis.
(18)The operator of a crane or hoist shall perform a check at the start of each shift and test the limit witch and record of the check shall be kept.
(19)Transport routes for cranes shall be clear of obstructions and transport routes for wheeled or tracked cranes shall, as far as practicable be level.
(20)Training shall be given for crane operators to ensure proper and safe operation of the crane and rigging loads.