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Union of India - Section

Section 184 in The Coal Mines Regulations, 2011

184. Use of safety lamps.

(1)Every safety lamp shall be numbered and so long as the lamp is in use the number thereof shall be maintained in a legible condition.
(2)A competent person appointed for the purpose shall maintain a correct record of the lamps issued from and returned to the lamp, and in the record so maintained, the number of the lamp issued to and person shall be entered against his name.
(3)If any person returns to the lamp-room a lamp other than the one issued to him, he shall explain the cause and circumstances of the change.
(4)No unauthorised person shall either himself take or give out any safety lamp from the lamp-room.
(5)Every person who receives a lamp shall satisfy himself that it is complete and in good order and should he find any effect therein, he shall immediately return it to the lamp-room.
(6)No person shall willfully damage or improperly use, or unlock or open, or attempt to unlock or open any safety lamp.
(7)Should any person find that the safety lamp in his possession has become defective, he shall at once carefully extinguish the flame, if any, and report the defect to his superior official.