Section 144(1) in The Coal Mines Regulations, 2017
(1)There shall be maintained at every mine having workings belowground a dust plan on a scale having representative factor of not less than 2000 : I, clearly showing by distinctive colors, code letters or numbers, the separate areas which-(a)are naturally wet;(b)require treatment with water indicating the system of water pipe lines laid down for the purpose;(c)require treatment with incombustible dust at such intervals of twenty-four hours, seven days, fourteen days, thirty days, three months or other specified period, as the case may be.The intervals referred to in clause (c) shall be based on the results of analysis of routine mine dust samples collected from the areas concerned.
