Section 170(1) in The Coal Mines Regulations, 2011
(1)For the purposes of this regulation, inflammable gas shall be deemed to have been found or detected -(i)when it is indicated by a methane detector to be 0.1% or more in case of mine having only degree one gassy seams;(ii)when it is indicated by a methane detector to be 0.5% or more in case of mine having degree two seams; and(iii)when with the lowered flame of a flame safety lamp or, where methane indicators are used, they indicate one and a quarter percent, or more of inflammable gas in case of mine having only degree three gassy seams.
