Section 41(3) in The Dock Workers (Safety, Health And Welfare) Regulations, 1990
(3)Thorough examination for the purpose of this regulation shall mean 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 this purpose, parts of the lifting appliance and gear shall be dismantled.
