(6)Nothing in the foregoing 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 pocketed wheels.(v)Rings, hooks, shackles and swivels permanently attached to pitched chains, pulley blocks or weighing machines.(vi)Hocks and swivels having screw threaded [parts] or ball bearing or other case hardened parts.(vii)Socket shackles secured to wire ropes by white metal capping.(viii)Bordeaux connections.(ix)Any chain or lifting tackle which has been subjected to the heat treatment known as "normalizing" instead of annealing.Such chains and lifting tackle 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).
