(2)The owner, agent and manager of every mine shall ensure that the electrical appliance, equipment, machinery or other material that are used or may be used in zone "1" or zone "2" hazardous area of the mine is of a type and specification conforming to an Indian standard or an international standard adopted by the Bureau of Indian Standards through harmonisation, specified by the Chief Inspector of Mines by a general order notified in the Official Gazette:Provided that where no such standard exists, the Chief Inspector of Mines on merit, by a general order notified in the Official Gazette may accept an international standard:Provided further that the Chief Inspector of Mines on merit, by a general order notified in the Official Gazette may accept any other international standard equivalent to the harmonised standard:Provided also that such appliance, equipment, machinery or other material shall not be used in zone "1" and zone "2" hazardous area of the mine unless the same has been tested and passed the test as per the applicable standard and the manager has kept a record of the type, details of specification, reference of the particular standard, test criteria as per the standards and status of testing, place of testing, copies of test reports and any other relevant details.