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[Cites 0, Cited by 0] [Section 56A(5)] [Section 56A] [Entire Act]

State of Bihar - Subsection

Section 56A(5)(a) in Bihar Factories Rules, 1950

(a)The register to be maintained under sub-clause (iii) of clause (a) of sub-section (1) of Section 29 shall contain the following particulars, namely :-
(i)name of the occupier of the factory;
(ii)address of the factory;
(iii)distinguishing number or mark, if any; and chain, description sufficient to identify the lifting machine, rope, or the lifting tackle;
(iv)date on which 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 sub-rules (1) and (9) together with the name and address of the person who issued the certificate;
(vi)date of each periodical thorough examination made under sub-clause (iii) of clause (a) sub-section (1) of Section 29 and sub-rule (8) and the name of the person 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 (7) and the name of the person 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.