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[Cites 0, Cited by 0] [Section 194(5)] [Section 194] [Entire Act]

Union of India - Subsection

Section 194(5)(d) in The Coal Mines Regulations, 2011

(d)any other duties assigned to him, whether statutory or otherwise, and shall not in any case exceed-
(i)in the case of a gassy seam of second or third degree or a fiery seam, forty, if a single shot exploder is used and eighty; if a multi-shot exploder is used;
(ii)in the case of other seams fifty, if a single-shot exploder is used and hundred, if a multi-shot exploder is used; and
(iii)in the case of open cast mines sixty, if a single shot exploder is used or if blasting is done with ordinary detonators and one hundred and twenty, if a multi-shot exploder is used: