Section 112 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
112. Test and periodical examination of lifting appliances.
- The employer shall ensure at a construction site of a building or other construction work that -(a)all lifting appliances including all parts and gears thereof whether fixed or movable are tested and examined by competent person before being taken in use for the first time or after it has undergone any alterations or repairs liable to affect its strength or stability or after erection on a construction site and also once at least in every five years, in the manner specified in Schedule-I annexed to these rules;(b)all lifting appliances are thoroughly examined by a competent persons at least once in every twelve months wherein the opinion of competent persons that the lifting appliances or gears cannot continue to function safely he shall forthwith give notice in writing to the owner of the such appliances.Explanation. - For the purpose of this rule, thorough examination means a visual examination, supplemented, if necessary, by other means such as hammer test, carried out as carefully as the conditions permit, in order to arrive at a reliable conclusion as to the safety of the parts examined; and, if necessary, for such examination, parts of the lifting appliance and gear, shall be dismantled.
