Section 190(2) in The Coal Mines Regulations, 2017
(2)No person shall be appointed to be a shot-firer unless he holds -(a)a Manager's Certificate or Overman's Certificate or a Sirdar's Certificate together with a gas-testing certificate in case of belowground mines; and(b)a Manager's Certificate, Overman's Certificate or a Sirdar's Certificate in the case of open cast working:Provided that, after coming into force of these regulations, shot-firer holding a Shot-firer's Certificate granted under regulation 12 of the Coal Mines Regulations, 1957, shall also deemed to be a shot-firer under this regulation.
