(6)Nothing in sub-rule (5) shall apply to the following classes of chains and lifting tackles :(i)Chains 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 packed wheels.(v)Rings, hooks, shackles and swivels permanently attached to pitched chain pulley blocks or weighing machines.(vi)Hooks and swivels having screw threader Parts or ball bearing or other case hardened Parts.(vii)Socket shackles secured to wire ropes by white metal capping.(viii)Bordeaux connections.Such chains and lifting tackles shall be thoroughly examined by a competent person once at least in every twelve months, and Particulars entered in the register kept in accordance with sub-rule (3).
